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 410] [Entire Act]

State of Haryana - Subsection

Section 410(a) in Punjab Jail Manual

(a)The main gate sentry of every jail shall be provided with a bell, gong or drum with which to raise an alarm, he shall also be provided with means for raising an alarm. When prisoners are working in large numbers either inside or outside the Jail, at a point so distant that a warder's whistle sounded at such place, cannot be heard by either the main gate sentry or second sentry, a gong or other pre-concerted means of conveying information rapidly of any untoward occurrence, shall be provided. Immediately a prisoner is found to be missing or in the event of any attempt to break Jail or on any other disturbance taking place or event appearing imminent, an alarm parade shall be called and the Deputy Superintendent shall despatch a messenger to convey brief information of what has happened to the Superintendent.