180. Prisoners not to be struck. Use of force regulated.
(1)No officer of any jail shall, at any time under any circumstances or on any pretext, strike any prisoner otherwise than in the pursuance of his duty in giving effect to punishment lawfully inflicted or to any other provision of the law.(2)No officer of any jail shall, in the discharge of his duties, at any time use more force than is absolutely necessary for the purpose of enforcing the law and carrying out his duties.Note. - It is lawful to use all means necessary to effect an arrest (Section 45, Criminal Procedure Code), and a prisoner has no right of private defence against prison officers acting in the discharge of their duty (section 98, Indian Penal Code), and every officer may use all force necessary to resist any force used by prisoners against lawful authority.
