469. Direction of Local Government as to the infliction of whipping.
- Whipping is to be inflicted on the buttocks with a ratan not more than four feet in length and not exceeding the legal minimum of half an inch in diameter, not in public or in front of the court-house, but always within some walled enclosure and in the presence of a Magistrate or the Superintendent of the Jail, and when practicable of a Medical Officer. Chapter XXVII, Rules, and Orders of the High Court, Vol II.
