Section 98 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
98. Power of gate-keeper to detain persons.
- Pending the making of a report to the Deputy Superintendent and Superintendent, the gate-keeper may detain, or cause to be detained, in custody, any person who may, in his presence, sight or hearing commit any criminal or prison offence at or in the vicinity of the jail gate.
