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[Section 51]
[Entire Act]
Union of India - Subsection
Section 51(3) in The Prisons Act, 1894
| [Andhra Pradesh].- In its application to the State of Andhra Pradesh, for sub-S. (2) of Section 51, substitute the following sub-section, namely:(2) In the case of every serious prison offence, the names of the witnesses providing the offence shall be recorded.Andhra Pradesh Act 23 of 1959, Section 3 and Sch. (w.e.f. 1-2-1960).[Assam].- In its application to the State of Assam, in sub-S. (2) of Section 51, the words in the cases of offences for which whipping is awarded and the commas before these words and thereafter shall be omitted.Assam Act 12 of 1956, Section 5 (w.e.f. 2-5-1956).[Bihar].- In its application to the State of Bihar, in sub-S. (2) of Section 51, the beginning with and, in the cases of offences and ending with with the reasons therefor shall be omitted.Bihar Act 31 of 1956, Section 5 (w.e.f. 24-11-1956).[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 and Gujarat A.L. (8th Amdt.) Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, for sub-S. (2) of Section 51, substitute the following sub-section, namely:(2) In the case of very serious prison offences, the name of the witnesses proving the offence shall be recorded.Madhya Pradesh Act 12 of 1963, Section 3 (w.e.f. 18-5-1968).[Maharashtra].- Same as that of Bihar.Bombay Act 39 of 1957, Section 4 (w.e.f. 28-9-1957); Act 23 of 1959 (w.e.f. 1-6-1959).[West Bengal].- Same as that of Bihar.West Bengal Act 22 of 1957, Section 6 (w.e.f. 1-6-1958). |
| [Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 and Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, after Section 51, insert the following sections, namely:51-A. Power to arrest without warrant person committing breach of conditions of suspension of sentence, etc.If any condition on or subject to which a sentence has been suspended or remitted or release on parole or furlough is granted is, in the opinion of the authority exercising such power, not fulfilled, such authority may cancel its order granting such suspension, remission or release on parole or furlough, and thereupon the person in whose favour such order was made may, if at large, be arrested by any Police Officer without warrant, and remanded to undergo the unexpired portion of his sentence.51-B. Criminal liability for breach of conditions of suspension of sentence, etc.- (1) If any prisoner fails without sufficient cause to observe any of the conditions on or subject to which his sentence was suspended or remitted, or release on parole or furlough was granted to him, he shall, on conviction, be punished (such punishment being in addition to any punishment which such prisoner was undergoing when he committed such offence) with imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees, or with both.(2) No Court shall take cognizance of an offence under this section except with the previous sanction of the State Government or the authority which granted suspension or remission of the sentence.Bombay Act 23 of 1959, Section 3 (w.e.f. 1-6-1959). |