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State of Punjab - Section

Section 848 in Punjab Jail Manual, 1996

848. The planting of mango and tamarind trees. Disposal of wood.

(1)In addition to the lime orchard the mango tree should be largely cultivated along the margins of roads, the boundaries of jail land and other available places where it will be least likely to interfere with the crops. Tamarind and bael trees will also be found useful. These trees give agreeable shade if planted within the jail enclosure, but they must not be allowed to near the enclosure walls nor planted so thickly or so near buildings as to interfere with free ventilation.
(2)No tree on jail lands should be cut down or otherwise removed without the sanction of the Inspector-General. The wood obtained should, if the tree was grown -
(a)in the jail garden - be utilized for jail purposes or sold and the proceeds credited to the jail, or
(b)in any other part of the jail land - be made over to the Public Works Department or sold and the sale-proceeds credit to Government under head "XXX-Civil Works."