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[Cites 0, Cited by 0] [Section 535] [Entire Act]

State of Punjab - Subsection

Section 535(4) in Punjab Jail Manual, 1996

(4)Mohammedan prisoners, other than those admitted in hospital or in any convalescent or special groups, who may express a desire to be allowed to keep the fast of Ramzan, shall be permitted to do so.Provided that the Medical Officer may, in the case of any prisoner, if he is of opinion that the continuance of the fast by such prisoner is likely to be injurious or dangerous to health direct its discontinuance.Note. - Prisoners shall, who wish to keep fast, be provided with morning meal at appropriate time in the morning to start the fast. They shall be permitted to take evening meal and to retain the whole or any portion thereof in wards, cells or other compartments, for consumption after they break the fast.