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[Cites 0, Cited by 0] [Section 917] [Entire Act]

State of Punjab - Subsection

Section 917(1) in Punjab Jail Manual, 1996

(1)The body of any prisoner dying or executed in jail, not made to the friends or relatives of the deceased, shall, if the deceased was -
(a)Christian - be, whenever possible, interred in consecrated ground with the rites of the religion to which he belonged, or
(b)not a Christian - be cremated or buried in the jail burial ground in accordance with the custom applicable to the caste to which he belonged.