Section 23 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
23. Discipline and punishment.
(1)Superintendent of the remand home shall be responsible for maintaining discipline in the remand home.(2)If there is an occasion for punishment it shall be reasonable and according to modern methods, such as lack of recreation, loss of amenities, etc.(3)No inmate with any physical or mental disability shall be punished except on the advice of the Medical Officer.(4)A Punishment Book shall be maintained and cases of punishment shall be recorded therein. No inmate shall be allowed to administer punishment in any form, to any other inmate.
