(9)penal diet, that is, restriction of diet in such manner and subject to such conditions regarding labour as may be prescribed by [the Government] [In section 3(1), 5, 6, 7, 11(2), 38, 41, 46, 56, 59, 60 and 62 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.]:Provided that such restriction of diet shall in no case be applied to a prisoner for more than ninety-six consecutive hours, and shall not be repeated except fora fresh offence nor until after an interval of one week;
