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[Section 813]
[Entire Act]
State of Punjab - Subsection
Section 813(1) in Punjab Jail Manual, 1996
| (A) convicted criminal prisoners and unconvictedcriminal prisoners who do not maintain themselves | ||
| (1) | Adult Males | (a) When subjected to labour |
| (b) when not subjected to labour; | ||
| (2) | Adult females | (a) when subjected to labour; |
| (b) when not subjected to labour; | ||
| (3) | Juveniles | (a) over sixteen years of age; |
| (b) under sixteen years of age; | ||
| (B) Civil prisoners - when diet money is notprovided; | ||
| (C) Civil or criminal prisoners - when inhospital; | ||
| (D) Female Prisoners | when nursing infants which are permitted to[reside in the jail. |