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Union of India - Section

Section 53 in The Prisons Act, 1894

53. Whipping.

(1)No punishment of whipping shall be inflicted in instalments, or except in the presence of the Superintendent and Medical Officer or Medical Subordinate.
(2)Whipping shall be inflicted with a light ratan not less than half an inch in a diameter on the buttocks, and in case of prisoners under the age of sixteen it shall be inflicted, in the way of school discipline, with a lighter ratan.
[Andhra Pradesh].- It its application to the State of Andhra Pradesh, Section 53 shall be omitted.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Assam].- Same as that of Andhra Pradesh.Assam Act 12 of 1956, Section 6 (w.e.f. 2-5-1956).[Bihar].- Same as that of Andhra Pradesh.Bihar Act 31 of 1956, Section 6 (w.e.f. 24-11-1956).[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87; Gujarat A.L. (8th Amdt.) Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, Section 53 shall be omitted.Madhya Pradesh Act 40 of 1961, Section 3 and Sch. (w.e.f. 1-2-1962).[Maharashtra].- In its application to the State of Maharashtra, Section 53 shall be deleted.Bombay Act 39 of 1957, Section 4 read with Act 23 of 1959 (w.e.f 1-6-1959).[West Bengal].- Same as that of Andhra Pradesh.West Bengal Act 22 of 1957, Section 7 (w.e.f. 6-1-1958).