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State of Goa - Section

Section 14 in Goa Prisons Rules, 2006

14. Provisions in barracks, wards, cells.

(1)Free and thorough ventilation in barracks, wards and cells shall be secured by the provision of large barred doors and windows constructed in opposite walls. The total area of these openings shall be at the rate of 1.17 square metres per head of the sanctioned number of prisoners which the barrack or ward is designed to accommodate. In the case of a cell, the ventilating area shall be at least 2.23 square metres.
(2)Sleeping arrangement in barracks.- In each barrack, sleeping berths shall be provided in accordance with the instructions issued by the Inspector General from time to time. The number of such berths shall not be greater than the sanctioned capacity of the barrack.Note. - Utilization of work-sheds as sleeping wards when prison is overcrowded - In the event of a prison being overcrowded, the Superintendent shall either utilise work-sheds as sleeping wards or accommodate the excess number of prisoners in huts or tents and report the circumstances to the Inspector General.
(3)Floors of barracks and cells. - The floors of all barracks and cells shall be paved with stone or made of other impermeable material such as concrete or asphalt.
(4)Verandahs. - All barracks, wards and cells shall have verandahs, not less than eight metres in width, to prevent rain from drifting inside and also to provide shelter where food can be served, when necessary. Verandahs may also be used as work places and for accommodating short-term prisoners during the night in case of overcrowding in the prison.
(5)Night latrine to be annexed to sleeping barrack and ward. - A night latrine shall be annexed to every sleeping barrack and ward. Conservancy vessels shall not be placed inside a barrack.
(6)Area of each barrack and ward to be indicated on door. - There shall be affixed a zinc, brass, or wooden plate on the door of every barrack or ward, specifying the number of cubic metres and the surface area which the barrack or ward contains and the maximum number of prisoners which it is capable of accommodating.
(7)Visit to sleeping barracks by Superintendent and Medical Officer. - The Superintendent and the Medical Officer shall, in all seasons, at uncertain intervals, visit the sleeping barracks in the prison at night and see that arrangements in respect of ventilation are adequate, properly controlled and are not obstructed by prisoners in the cold season to ensure warmth.
(8)Ventilation in sleeping wards. - (i) All possible arrangements shall be made for thorough ventilation of sleeping wards during the day and to remove such organic matter adhering to the walls as are slowly oxidized.(ii)Beddings shall be removed out of the sleeping wards and exposed to the sun for several hours daily in dry weather and in wet weather to air in verandahs.