Section 82(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(1)The Superintendent may, either by himself or through an officer authorised in this behalf by him, conduct an inquiry into any allegations of commission of any prison offence -specified in section 81 and impose any of the following punishments, namely(a)a formal warning, which shall be personally addressed to the prisoner by the Superintendent and recorded in the punishment book;(b)change of labour to some more irksome or severe form for such period as may be prescribed;(c)hard labour, for a period not exceeding seven days, in the case of convicted criminal prisoners not sentenced to rigorous imprisonment;(d)forfeiture of remission up to a period of thirty days at any one time or, removal of the prisoner with the approval of the Director General from the remission system up to a period of six months:Provided that the Director General shall have power to forfeit all earned remissions, other than remissions given by the Government, or to remove a prisoner from the remission system for the entire period of his imprisonment;(e)stoppage of recreational facilities up to a period of one month or canteen facilities for a period of three months or stoppage of interviews for a period of one month;(f)in case of breaches and violations in conditions of release on parole, such period shall not be counted as period of imprisonment;(g)segregation up to a period of three months, and with the sanction of the Director General, up to a period of six months;(h)separate confinement up to a period of one month at a time, and with the sanction of the Director General up to a period of three months subject to such conditions as may be prescribed.Explanation:— Separate confinement means such confinement with or without labour which secludes a prisoner from communication with, but not from sight of other prisoners, and allows him not less than one hour's exercise per day.(i)Cellular confinement for any period not exceeding fourteen days:Provided that after each period of cellular confinement, an interval of not less duration than such period must elapse before the prisoner is again sentenced to cellular confinement.Explanation:— Cellular confinement means such confinement with or without labour which entirely secludes a prisoner from communication with, but not from sight of, other prisoners.
