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UT Chandigarh - Act

Prisons (Punjab Amendment) Act, 2011

CHANDIGARH
India

Prisons (Punjab Amendment) Act, 2011

Act 23 of 2016

  • Published on 24 January 2020
  • Commenced on 24 January 2020
  • [This is the version of this document from 24 January 2020.]
  • [Note: The original publication document is not available and this content could not be verified.]
Prisons (Punjab Amendment) Act, 2011(Punjab Act No. 23 of 2016)Last Updated 27th January, 2020[Dated 24.1.2020.]G.S.R. 49(E). - In exercise of the powers conferred by section 87 of the Punjab Reorganisation Act, 1966 (31 of 1966), the Central Government hereby extends to the Union territory of Chandigarh, the Prisons (Punjab Amendment) Act, 2011 (Punjab Act No. 23 of 2016), as in force in the State of Punjab on the date of publication of this notification in the Official Gazette, subject to the following modifications, namely: -ModificationsIn the Prisons (Punjab Amendment) Act, 2011, -(a) in section 1, in sub-section (1), after figures "2011", the words "as extended to the Union territory of Chandigarh", shall be inserted;(b) in section 2, in the opening paragraph, for the words "State of Punjab", the words "Union territory of Chandigarh" shall be substituted.AnnexureGovernment of PunjabDepartment of Legal and Legislative Affairs, PunjabNotificationThe 6th September, 2016No. 30-Leg./2016. - The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 13th day of August, 2014, is hereby published for general information:-The Prisons (Punjab Amendment) Act, 2011(Punjab Act No. 23 of 2016)An Act further to amend the Prisons Act, 1894, in its application to the State of Punjab.Be it enacted by the sLegislature of the State of Punjab in Sixty-second Year of Republic of India.

1. Short title and commencement.

(1)This Act may be called the Prisons (Punjab Amendment) Act, 2011.
(2)It shall come into force at once.

2. Insertion of new section in Central Act 9 of 1984.

- In the Prisons Act, 1894, in its application to the State of Punjab, after section 52, the following section shall be inserted, namely:-"52A. Prohibition of Mobile Phone. - (1) Notwithstanding anything contained in this Act, if any prisoner is found guilty of possessing, operating or using a mobile phone or their component parts like SIM card, memory card, Battery of Charger or if the prisoner or any other person assists or abets or instigates in the supply thereof, he shall be punished with imprisonment for a term, not exceeding one year or with fine, not exceeding rupees twenty five thousand or with both; and if the mobile phone is used for committing an offence inside or outside the jail's premises by a prisoner, the imprisonment shall not be less than one year, which may extend to three years or with fine, not exceeding rupees forty thousand or with both. In case of non-payment of fine, the imprisonment may be further extended upto one year.
(2)The offence committed under sub-section (1), shall be cognizable and shall be triable by the court of the Magistrate First Class.".