Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(5) in Assam Prisons Act, 2013

(5)No punishment of imposition of handcuffs or separate confinement shall be continued against the advice of the Medical Officer, who shall be immediately informed by the Superintendent of the award of such punishment, and who shall visit every inmate undergoing such punishment at least once a day and report in writing to the Superintendent if he considers the termination, alteration or modification of such punishment necessary on grounds of physical or mental health of the inmate.