State of Punjab - Act
Punjab Jail Manual, 1996
PUNJAB
India
India
Punjab Jail Manual, 1996
Rule PUNJAB-JAIL-MANUAL-1996 of 1996
- Published on 1 May 1995
- Commenced on 1 May 1995
- [This is the version of this document from 1 May 1995.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Introductory
1. Enactments relating to jails and prisoners.
- The enactments regulating the establishment and management of jails, the confinement, treatment and transfer of prisoners, the maintenance of discipline amongst them and other matters relating to prisoners, are as follows :-The Prisons Act, 1894 (Act 9 of 1894);The Prisoners' Act, 1900 (Act 3 of 1900);The Indian Lunacy Act, 1912 (Act 4 of 1912);The Civil Procedure Code, 1908 (Act 5 of 1908);The Criminal Procedure Code, 1973 (Act 2 of 1974);The Indian Penal Code, 1860 (Act 45 of 1860);The Transfer of Prisoners Act, 1950 (Act 29 of 1950);The Prisoners' (Attendance in Courts) Act, 1955 (Act 32 of 1955);The Probation of Offenders Act, 1958 (Act 20 of 1958);Defence of India Act, 1971 (Act 42 of 1971);The Maintenance of Internal Security of India Act, 1971 (Act 26 of 1971);The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (Act 52 of 1971);The Punjab Borstal Act, 1926 (Punjab Act 11 of 1926);The Good Conduct Prisoners' Probational Release Act, 1926 (Punjab Act 10 of 1926);The East Punjab Children Act, 1949 (East Punjab Act 39 of 1949);The Punjab Habitual Offenders (Control and Reform) Act, 1952 (Punjab Act 12 of 1952);The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (Act 11 of 1962);The Punjab Prevention of Anti Social and Hazardous Activities Act, 1976 (Act 39 of 1976);Some of the Acts specified are printed entirely in this Manual. In the case of the remaining Acts, such portions as are likely to be of use to the jail officers are also incorporated in it.2. Definitions prescribed in the Prisons Act, 1894.
- In the Prisons Act :3. Definitions prescribed in rules made under the Prisons Act.
- In these rules unless, a different intention appears from the subject or context, the expression -Chapter II
Punjab State Policy on Prisons
Aims and Objectives4.
Chapter III
Classification of Jails
5. Kinds of Jails.
- There shall be the following kinds of jails namely :6. Power to declare or establish Special Jails.
7. District Jails.
- All jails, other than Central Jails, Special Jails, Open Air Jails and Sub Jails shall be deemed to be District Jails.8. When a Central Jail may also be a District Jail.
Chapter IV
Organisational Structure
9.
The Jail Department is responsible for institutional training and treatment of both adult and young offenders. It has to encompass the work of security, correction, reformation, probation and after-care of offenders. To make correctional treatment a continuous and complete process this integrated department is called "Department of Prisons and Correctional Service".10.
11.
The services of the officers/official shown in the preceding para shall be governed by the respective service rules framed by the State Government in this behalf.12.
Delete.13.
14.
Delete.15.
Delete16.
All Senior Superintendents, Superintendents, Deputy Superintendents Grade-1, Deputy Superintendents, Senior Assistant Superintendents, Welfare Officers, Sub-Assistant Superintendents mentioned at Sr. No. 5 in Appendix 7 of Civil Services Rules No. I part II who live in buildings attached to jails or in quarters specially provided close to jails are exempted from the liability to pay rent. The grant of house rent, when quarters are not provided, is contingent on the officials providing themselves with a residence, within a distance convenient for the purposes of his duties at the jail and approved by the Inspector-General of Prisons.17.
Chapter V
General Supervision
The Inspector General18. Appointment and power of the Inspector-General.
- An Inspector-General of Prisons shall be appointed for the State and shall exercise subject to the order of the State Government, the general control and superintendence of all prisons in the State. [Section 5 of Act IX of 1894].19. Power to entertain temporary establishment.
20. Supply of articles to jails. Sale of manufactured articles.
- Subject to the general control of the State Government and to the provisions of these rules, the Inspector-General may enter into all such arrangements as be necessary for the construction of all works relating to, and the supply of all articles for use in, or in any way relating or incidental to or connected with, jails and for the sale of all articles manufactured in jails.Note 1. - Superintendent Jail is empowered to execute contracts for the supply of articles and grinding of wheat etc. (if no arrangements for grinding wheat exists in the jails) where the requirement does not exceed 6 weeks.Note 2. - The Inspector-General is empowered to execute contract for the supply of articles for use in jails, grinding of wheat etc. and sale of articles manufactured in jails; sale of produce from fruit trees; surplus vegetables and fodder from the jail gardens; sale of surplus or unserviceable articles; viz. clothing, trees and implements and miscellaneous articles; lease of jail lands, jail shops and grazing sites and contracts for sawing of timber etc. for use in jail manufactory.Note 3. - Rules for the supply of jail-made articles to the officials of the Punjab Jail Department and to Departments of Government are contained in appendices XVIII and XIX.21. Provision of funds, expenditure and accounts.
- Subject to the arrangements for securing due budget provision and the allotment of funds to meet the expenditure of the Jail Department, made under the orders of the State Government in that behalf, the entire control over all expenditure on the maintenance of Jails and on all matters in any way relating or incidental to, or connected with administration of Jails and correctional services shall vest in the Inspector-General.Provided further, that the expenditure incurred on -22. Monthly audit of expenditure by Inspector-General.
- Subject to the provision of the preceding rule, the Inspector-General shall cause monthly bill of all expenditure of whatever description, on or relating to jails and correctional services to be sent regularly to him and shall himself audit such bills or cause them to be duly audited under his direction and orders.23. Petty contracts.
24. All other contracts require previous sanction.
- No contract, other than a petty contract, shall be made by any officer, other than the Inspector- General, without the sanction, in writing, to be previously obtained, of the Inspector-General.25. Inspection of Jails by Inspector-General.
- It shall be the duty of the Inspector-General, as far as may be, personally to visit and inspect every jail atleast once in each year, and to satisfy himself that the provisions of the Prisons Act, 1894, and all rules, regulations, directions and orders made or issued thereunder, applicable to such jail, are duly obeyed and enforced, and that the management of each jail is in all respects efficient and satisfactory. A note recording the result of each visit and inspection shall be made in a register (Visitors' Book) to be maintained by the Superintendent for the purpose or otherwise communicated.26. Duties of the Inspector-General at inspections.
- In accordance with the provisions of the preceding rule, the Inspector-General shall at his inspection of each jail, ordinarily -27. A copy of minute when to be submitted to Government.
- A copy of any part of the minute required by the preceding paragraph which deals with matters which should, in the opinion of the Inspector-General, be brought to the notice of Government shall be forwarded by the Inspector-General to the State Government.28. Annual report and returns.
- The Inspector-General shall as soon after the close of each calender year as possible and not later than the first day of May in each such year submit to the State Government a report on the administration of jails, together with such statistical and other statements, returns and informations and in such form as the State Government may from time to time, by executive direction, require.29. Channel of Communication.
- In the absence of any direction to the contrary, the Inspector-General shall be the channel of communication between the Government and all Superintendents and other officers of the Prisons Department.30. Removal of prisoners within the States.
31.
32. Inspection of criminal lunatics by the Inspector-General or visitors.
- When any person is detained under the provisions of Section 330 or Section 33 5 of the Code of Criminal Procedure, 1973 or kept under custody under the provisions of Section 145 of the Army Act, 1950, the Inspector-General of Prisons, if such person is detained in a jail or the visitors of the asylum or any two of them, if he is detained in any asylum, may visit him in order to ascertain his state of mind, and he shall be visited once at-least in every six months by such Inspector-General or by two of such visitors as aforesaid; and such Inspector-General or visitors shall make a special report as to the sate of mind of such person to the authority under whose order he is detained, [Section 30 Lunacy Act IV of 1912]33. Inspector-General a visitor of all Mental Hospitals.
- Under the provisions of Section 28(2) of the Indian Lunacy Act, 1912 (Act IV of 1912), the Inspector-General is ex-officio visitor of all Mental Hospitals within the States.The District Magistrate34. Districts Magistrate to visit and inspect jails.
35. When District Magistrate is unable to visit jail.
- In the absence of the District I Magistrate from head-quarters, or in the event of that officer being at any time unable | from any cause to visit the jail in the manner prescribed in these rules in that behalf, he I shall depute a Magistrate subordinate to him who is available for the duty, to visit and inspect the jail on his behalf. Any officer so deputed may, subject to the control of the Magistrate of the district, exercise all or any of the powers conferred upon the Magistrate i under the Act or these rules.36. Powers conferred on the District Magistrate by Prisons Act, 1894 (Act IX of 1894).
- Under Section 11(2), of the Prisons Act, 1894, the Superintendent of a jail shall obey all orders not inconsistent with the Prisons Act, or any rule thereunder which may be given respecting the prison by the District Magistrate, subject to such general or special directions as may be given by the State Government.37. Exercise by District Magistrate of power under the Prisons Act.
38. District Magistrate to communicate with Superintendent.
- The District Magistrate shall not address any communication or order to any officer of any Jail other than the Superintendent. All orders issued by the District Magistrate shall be in writing.39. General directions.
- General direction under sub-section (2) of Section 11, of the Prisons Act, 1894, issued by the State Government -40. Procedure when the office of Superintendent is temporarily vacant, or the Superintendent is prevented from discharging his duties.
Chapter VI
Visitors
41. Visitors
- Power of State Government to appoint. - (1) Visitors of jails shall be-(i)officials,(ii)non-officials, appointed by name.42. Visits by official visitors.
43.
44. Non-official visitors and their terms of office.
45. Non-Officials visitors to be gazetted.
- The names of such gentlemen as are willing to undertake the important duties, and are appointed non-official visitors of specified jails, shall be notified in the official Gazette.Note. - When the period of appointment of a non-official visitor is drawing of a close, the Deputy Commissioner of the District in which the jail is situated shall represent the fact to the Commissioner of the Division and at the same time submit the recommendation for filling the appointment for a further period of two years. The Commissioner will then send on his proposals direct to Government, submitting at the same time the necessary draft notification for publication in the Gazette.46. Visit by Non-official visitors.
- Every non-official visitor is expected to interest himself in, and visit the jail of which he is a visitor, once a month, and oftener if possible. Intimation of the intended visit need not be given.47. Board of visitors.
- Once in every quarter not less than two officials and one nonofficial visitors, of which one unless prevented by unavoidable cause, shall be the District Magistrate, shall constitute a Board and visit the jail of which they are visitors. The District Magistrate shall be the ex-officio Chairman of the Board. The Board shall meet at the jail on such days as the District Magistrate may determine, and will inspect all buildings and prisons, hear any complaints and petitions that may be preferred, inspect the prisoners' food and see that it is of good quality and properly cooked, inspect the punishment book and satisfy themselves that it is kept upto date.48. Duties of visitors.
- All visitors, official and non-official, at every visit shall -49. Time of Visit.
- No visit shall be made after the prisoners have been locked for the night and ordinarily on jail holidays.50. Disposal of complaints to visitors by prisoners.
- The remarks recorded by a visitor in the visitors' book should include any complaint made to him by a prisoner which in his opinion deserves notice. When the Superintendent is of opinion that a prisoner has made a groundless complaint to a visitor and should be punished, he shall record a brief statement of the facts and note what punishment he proposes to award and send it to the visitor who, if he dissents from the conclusion of the Superintendent, may request that the case be submitted to the Inspector-General for orders. A copy of the Inspector-General's order will be communicated to the visitor who may then, if he thinks fit, address Government regarding the case.51. Respect for visitors.
52. Duties of lady visitors.
- For all purposes lady visitors should be treated at par with the male visitors.53. Date of visit to be recorded. Copy of remarks to be sent to certain officers.
54. Disposal of the record made by a visitor.
55. Admission of Police Officers and the interrogation of prisoner by them.
56. Rank of officer deputed to interrogate a prisoner.
- A Police Officer deputed to interrogate a prisoner under the provisions of clauses (4) and (5) of the preceding rule, should ordinarily not be below the rank of an Inspector.57. Police Officer to be in uniform.
- No subordinate Police officer shall be admitted to a jail unless he is in proper uniform.58. Officer of the P.W.D. may enter the jail during business hours.
- The Superintending Engineer of the Circle, the Executive and Assistant Engineers of the District and their employee, shall, during business hours, have free access to the jail to such extent as may be necessary for purposes connected with the discharge of the official duties of their Department, but not otherwise.59. Special permission to be accorded to other persons.
- Save as herein- before in these rules provided, no person shall be admitted into any jail, unless he is accompanied by or has obtained the permission, in writing of the Superintendent, the District Magistrate, or the Inspector-General.Chapter VII
Jail Officers
The Superintendent60. Appointments to the office of Superintendent to be gazetted.
- All appointments to and changes in the office of Superintendents of a jail, other than those arising in consequence of temporary absence, shall be notified in the Official Gazette.61. Exercise of powers of Superintendent.
- Ail or any of the powers, and duties conferred and imposed by this Act on a Superintendent may in his absence be exercised and performed by such other officer as the State Government may appoint in this behalf either by name or by his official designation. [Section 62 Act !X of 1894]62. Duties of Superintendent generally stated.
63. Duties of Superintendent with regard to records.
- Under Section 12 of the Prisons Act, 1894, the Superintendent is required to keep or cause to be kept, certain specified records and such other records as may be prescribed under Section 59 of the said Act.64.
It shall be the duty of every Superintendent of a jail to -65. Duties discharged subject to control.
- The Superintendent shall discharge his duties subject to the control of, and all orders passed by him shall be subject to revision by the Inspector-General.66. Superintendent to visit jail daily. First duty at each visit.
67. Prisoner to be seen daily, in certain case once every two days.
- The Superintendent of a District Jail shall, as far as practicable, see every prisoner in his charge daily, and the Senior Superintendent of a Central Jail shall likewise see every prisoner in his charge once in every two days.68. Inspection of food by Superintendent.
69.
The Superintendent shall visit the jail during night (after 10 P.M. and before 4 A.M.) atleast once a week and shall satisfy himself that the jail is properly secured and guarded and that all rules and orders in any way relating to or connected with the nightly disposition of prisoners, warders and officers of the jail and the duties to be performed by warders and officer at night are duly observed, and carried out. During his night round, the Superintendent shall get the incoming and outgoing warder guard searched and checked in the main gate in his presence.Note. - The number of night visits paid should be shown on the reverse of quarterly Statement No. 1 (Form No. 17).70. Jails to be inspected and maintained in an efficient state.
- The Superintendent shall frequently visit and inspect every barrack, yard, cell, workshop, and latrine, as well as the armoury, warders' lines and every other part of the jail and its precincts and all premises belonging or attached thereto, or connected therewith, and shall satisfy himself that all buildings, structures, enclosing walls and the like, are secure and are maintained in the best possible state of repairs, and that every part of the said jail precincts and premises is kept clean and in an efficient sanitary condition. x71. Superintendent to visit hospital. Measures to prevent the spread of disease.
- The Superintendent shall visit the jail hospital frequently and shall carry into effect, or cause to be carried into effect, all written directions given by the Medical Officer in regard to the proper segregation of prisoners suffering, or believed or suspected to be likely to suffer, from any communicable disease. He shall, whenever necessary, and without delay, take all reasonable measures for cleansing and disinfecting every place at any time occupied by any such prisoner and for washing, disinfecting, by fumigation or otherwise, or destroying, as may be most expedient, all wearing apparel, bedding or other articles which are infected or foul or may be believed or suspected to be infected or foul.72. Superintendent to visit jail garden atleast twice a weak.
73. Superintendent to visit jail garden atleast twice a weak.
- The Superintendent shall see that at the proper season when grain is cheapest, a sufficient quantity of each kind of grain required for consumption by the prisoners and for which there is storage room, is duly stored for use; that proper arrangements are made for the preservation of the grain, and that the grain so stored is of good quality. He shall also render Superintendents of other jails all the assistance in his power in the purchase of food-stuffs or other articles that may be procurable at his station at favourable rates.74. Superintendent to check the stock, machinery and tools half yearly.
- The Superintendent should personally check every article of store atleast once in six months and record in the remarks column of the store register whether the balance checked on a certain date was correct or incorrect and what discrepancies, if any, were noted. A note of this check should also be made in his journal and the discrepancies, if any, should be reported to the Inspector-General at once.Note 1. - The checking of articles should be so arranged that the Superintendent checks one-half in one quarter which the Dy. Superintendent should check in the second quarter and vice-versa. In this way every article will be checked once in three months either by the Superintendent or the Deputy Superintendent. The certificate of the check shall be submitted to the Inspector-General in form No. 52 soon after the 1st January, and the 1st July, each year. The Superintendent on taking over charge, need not check the stores, but he should examine the books to see what articles have not been checked by his predecessor in the half year and should check these during the remaining period of the half year.Note 2. - When shortages are found as a result of a check made in any of the stores, or as a result of an audit report by the Accountant-General, Punjab, the Superintendent shall take immediate action to fix responsibility for the shortages and submit his report with recommendations to Inspector- General for orders.75. Weekly inspection parade of prisoners.
76. Checking and counting prisoners twice daily.
- The Superintendent shall cause the prisoners to be checked and counted atleast twice on each day, namely, at the hour of opening the wards in the morning and of locking up the prisoners in the evening.77. Jail business to be transacted on jail premises.
- The Superintendent shall ordinarily transact all business relating to the jail on the premises thereof, and shall not, otherwise than in cases of necessity or emergency, require the attendance of the Deputy Superintendent or Assistant Superintendent at any place without and beyond such premises.78. Distribution of duties amongst subordinate officers.
- The Superintendent shall record, or cause to be recorded, in writing, an order showing the distribution of duties amongst subordinate officers and the nature and extent of the duties allotted to each such officer :Provided that nothing contained in any order recorded under this rule shall be deemed in any way to relieve the Deputy Superintendent of his general responsibility, under the Superintendent, for the entire management of the jail, or to relieve the Deputy Superintendent or any other subordinate officer of his liability to discharge any duty imposed on him by any law or rules for the time being in force.Note 1. - Distribution of duties amongst officers employed in the jail office should be so allotted as to enable to Superintendent to fix responsibility for errors in the jail records, with precision and without leaving any possibility of dispute. A copy of the distribution of executive and clerical work will be put up and maintained in conspicuous place in the jail office.Note 2. - It shall also be the endeavour of the Superintendent Jail to apply the principle of rotation in the distribution of duties amongst officers employed in the office after such interval as he may think proper.79. Superintendent to enquire into all prison offences and record punishments.
- The Superintendent shall hold an enquiry touching every offence committed or alleged to have been committed by a prisoner in the jail in a quasi-judicial manner recording the statements of all concerned witnesses, giving full opportunity to the offender for his defence. Confessional statements of the offender should also be recorded in the presence of two witnesses. Finding and punishment in the manner provided in law should be recorded after applying judicious mind by the Superintendent jail in his own hand in the prisoner's history ticket. Complete enquiry file, findings and the punishment awarded shall be forwarded to the District and Sessions Judge for obtaining judicial appraisal. Where such intimation on account of emergency is difficult such information should be given within two days of action. The Superintendent shall satisfy himself that every punishment so ordered, is duly carried into effect in accordance with law.Provided that if from any cause the Superintendent is, at any time, physically incapacitated from making such record, he shall cause the same to be made in his presence and under his directions.Note. - The orders of punishment shall be copied into prescribed register of punishment by a subordinate officer (Register No. 5)80. Superintendent to enquire into all prison offences and record punishments.
- When the Deputy Superintendent reports any unusual occurrence requiring immediate action, the Superintendent shall forthwith proceed to the jail to investigate the case and take such pleasures as may under the circumstances be necessary. He shall make a report of the matter in his journal.81. Appointment and punishment of subordinate officers.
82.
The Superintendent shall report at once by telegram to be followed by a detailed report to the Inspector-General, as they occur -83. Superintendent to accompany Inspector-General or official visitor.
84.
85.
The Superintendent shall satisfy himself that all supplies are paid for at the time they are purchased or as soon afterwards as possible.86.
87. Superintendent to enter his order in order book.
- The Superintendent shall enter in the journal to be maintained for the purpose, every order given by him relating to management and discipline to the jail, and shall satisfy himself that every such order is duly carried into effect.88. Procedure upon change of officers appointed Superintendent.
- When any officer is about to take over charge of the office of Superintendent of any jail he shall, before doing so, satisfy himself that all records and registers are up to date and in good order, and that the cash balances, permanent advance and accounts are complete and duly kept. He shall make a note, in writing, of the defects, deficiencies or irregularities (if any) detected either at the time of taking over charge or within one month thereafter, and shall inform the Inspector-General thereof.89. Reports and statistics to be supplied by Superintendent.
90. Superintendent to Take Precaution Against Fire.
- The Superintendent shall satisfy himself that proper precautions are taken to guard against fire. With this object he should draw up a set of rules for the guidance of officers in such cases, and cause a copy of them to be pasted between the jail gates or other equally conspicuous place. The rules should provide for -91.
The appointment and service conditions of a Deputy Superintendent shall be as per the relevant Punjab Prisons Service Rules (Appendix__________).92. Persons included in the word "Deputy Superintendent".
- For the purpose of duty, the expression 'Deputy Superintendent' shall be deemed to include Deputy Superintendent Grade I, Senior Assistant Superintendent, Assistant Superintendent, Welfare Officer, Sub-Assistant Superintendent and every person for the time being performing all or any of the functions or duties of a Deputy Superintendent, in regard to the functions or duties so performed.93. Duties of Deputy Superintendent stated generally.
94. Residence of Deputy Superintendent.
- The Superintendent shall reside in the prison unless the Superintendent permits him in writing to reside elsewhere. [Section 16 Act IX of 1894],95. Deputy Superintendent to be present at night.
- The Deputy Superintendent shall not be absent from the prison for a night without permission in writing from the Superintendent; but, if absent without leave for a night from unavoidable necessity, he shall immediately report the fact and the cause of it to the Superintendent. [Section 19 Act IX of 1894],96. Deputy Superintendent to make over charge when he leaves the jail.
- The Deputy Superintendent shall, before leaving the jail for any purpose whatsoever, and on every occasion on which he proposes to leave the jail, make over charge of the jail to the next senior officer in rank present, and shall record the fact that he has done so in his journal. The officer receiving charge shall, thereupon, countersign the entry made in acknowledgement of having done so.97. Duties of Deputy Superintendent as to safety of prisoners, discipline, visits and attendance.
98. Deputy Superintendent's Journal.
- The Deputy Superintendent shall regularly maintain a journal in which he shall from time to time record, as they occur, all events of importance effecting the jail and shall daily record the general state of the jail. He shall enter in his journal all reports and representations which it may be his duty to make to the Superintendent, and all other matters which by any of the provisions of the rules, regulations, directions and orders for the time being in force, he is required to enter therein.99. Deputy Superintendent not to delegate his duties without permission.
- If the Deputy Superintendent is at any time prevented, by unavoidable cause, from performing any duty imposed upon him as such Deputy Superintendent, he shall take immediate measures to have such duty performed by the next senior officer in rank present and to report the fact to the Superintendent, save as hereinbefore provided the Deputy Superintendent shall not, without the previous permission of the Superintendent, at any time delegate any duty to any other officer.100. Duties as to lock-up, counting, labour, food and reporting unusual occurrences.
101. Duty of Deputy Superintendent on admission of prisoner.
- Upon the admission of every prisoner the Deputy Superintendent shall -102. Effects of prisoners.
- All money or other articles in respect whereof no order of a competent court has been made, and which may with proper authority be brought into the prison by any criminal prisoner or sent to the prison for his use shall be placed in the custody of the Deputy Superintendent. [Section 25 Act IX of 1894]103. Duties of Deputy Superintendent in regard to execution of sentences.
- It shall be the duty of the Deputy Superintendent -104. Certain prisoners to be taken before Superintendent.
- In the event of any prisoner being at any time guilty of a breach of discipline or of any rule or regulation or of any other misconduct, the Deputy Superintendent shall cause the offender to be brought before the Superintendent for orders, and shall enter or cause to enter the charge in the prisoner's history-ticket.105. Deputy Superintendent to search weekly for prohibited articles.
- The Deputy Superintendent shall, at uncertain times, at least once a week, cause each prisoner, and all clothing and bedding, and all wards, cells and other compartments, workshops, latrines and other places frequented by prisoners, to be thoroughly searched for prohibited articles.106. Deputy Superintendent to regulate interviews and communications.
- It shall be the duty of the Deputy Superintendent to regulate all interviews and communications between prisoners and persons who are not prisoners and to prevent all persons who an not duly authorised in that behalf by competent authority from entering the jail premises or having any access of any kind to, or communication with, any prisoner, and to arrange that the proper officer of the jail is present during all interviews held.107. Deputy Superintendent when required to accompany officers and visitors.
- The Deputy Superintendent shall, whenever required so to do, accompany the Superintendent, Civil Surgeon, and Magistrate and every inspecting officer and visitor on their visits to the jail.108. Duties of Deputy Superintendent enforcing discipline amongst subordinate officers.
109. Power of Deputy Superintendent to grant four hours leave.
- Subject to the rules relating to the granting of leave and the record to be maintained of all leaves granted, the Deputy Superintendent may grant leave of absence for a period not exceeding four hours at any one time to any subordinate officer:Provided that in every case in which any such leave is granted, the Deputy Superintendent shall make all necessary arrangements for the due performance of the duties of the officer to whom such leave is granted, during his absence on such leave.110. Deputy Superintendent to hold parade every Sunday.
- The Deputy Superintendent shall hold a parade of all the prisoners for the time being confined in the jail on every Sunday Evening and shall,111. Responsibility of Deputy Superintendent for records, warrants, money etc.
- The Deputy Superintendent shall be responsible for the safe custody of the records to be kept under Section 12 of the Prisons Act, 1894 for the commitment warrants and all other documents confided to his care, and for the money and other articles taken from prisoners. [Section 18 Act IX of 1894]112. Custody of Government property. Periodical stock takings.
113. Duty of Deputy Superintendent to sick prisoners.
114. Record of Directions of Medical Officer.
- All directions given by the Medical Officer in relation to any prisoner, with the exception of orders for the supply of medicines or directions relating to such matters as are carried into effect by the Medical Officer himself or under his superintendence, shall be entered day by day in the prisoner's history-ticket or in such other record as the State Government may by rule direct, and the Deputy Superintendent shall make an entry in its proper place stating in respect of each direction the fact of its having been or not having been complied with, accompanied by such observations, if any, as the Deputy Superintendent thinks fit to make and the date of the entry. [Section 38 Act IX of 1894]115. Deputy Superintendent to give notice of death of prisoner.
- Upon the death of a prisoner, the Deputy Superintendent shall give immediate notice thereof to the Superintendent and the Medical Officer. [Section 17 Act IX of 1894]116. Prisoners not to be ironed except under necessity.
- No prisoner shall be put in irons or under mechanical restraint by the Deputy Superintendent of his own authority, except in case of urgent necessity, in which case notice thereof shall forthwith be given through Superintendent to the District Magistrate in the case of convicted prisoners and to the court concerned in the case of under trial prisoners. [Section 58 Act IX of 1894]117.
The Deputy Superintendent shall enter daily in his journal :-118. Other matters of importance to be noted in Deputy Superintendent's Journal.
- The Deputy Superintendent shall enter in his journal all instances in which he may have found it necessary to use restraint to any prisoner, any violent outbreak or serious offence, accident, death or other occurrence out of the ordinary routine, application for the Superintendent's sanction for the employment of prisoners in any special manner or for any unusual expenditure, and whenever it is proposed to draw money from the Treasury for manufactory or jail purposes, a note showing the necessity for the same.119. Disposal of entries in the Deputy Superintendent's Journal.
- The Deputy Superintendent's journal shall be placed daily (or oftener if necessary), before the Superintendent, who shall endorse this orders against each entry, or if no orders or comments are necessary, append his initials.120. Deputy Superintendent responsible for the efficiency of the guard.
121. Deputy Superintendent responsible for property and money entrusted to him.
- The Deputy Superintendent shall render an account, on his removal or transfer, of all Government and other property and money entrusted to his care. He shall see that all store-rooms are clean, neatly arranged and protected as far as possible from vermin, birds, insects and the weather.122. Deputy Superintendent responsible for scale, weight stores and the state of godown.
- The Deputy Superintendent shall be responsible -123. Deputy Superintendent to supervise office and keep certain registers, duties regarding cash and cash books.
- The Deputy Superintendent shall exercise general supervision over the work of the office. The delegation of the preparation of returns, entries in registers, or of any of the Deputy Superintendent's duties to any authorised subordinate, in no way relieves the Deputy Superintendent of the responsibility for ensuring that these are correctly and punctually made, but his most important duties are in the direct control of the prisoners and management of the jail. He shall keep or cause to be kept the cash-books, release diaries and such other registers as the Superintendent may direct. He shall daily compare the balances of cash in hand with the balances shown in the cashbooks, initial the latter if correct present them to the Superintendent daily for examination.Note 1. - Cash/Cash book shall ordinarily be handled by the office Superintendent/Head Clerk for the maintenance section and Accountant for the Factory section. Official handling the cash will be given cash allowance as per the Government instructions in that behalf.Note 2. - The Deputy Superintendent should report monthly in his journal on the state of the registers in charge of each of his subordinates.124. Responsibility for economy in every department.
- The Deputy Superintendent shall promote such economy as is consistent with efficiency in every department of the jail, he shall prepare or cause to be prepared, and submit to the Superintendent, all indents for food, clothing and articles of every description required, he shall prevent needless destruction of Government property, utilize convict labour to the fullest extent in supplying the requirements of the jail and other departments and bring to the notice of the Superintendent any improper waste or extravagance.125.
When a Deputy Superintendent is discharged or suspended, resigns, takes leave (other than casual leave), or is transferred, he shall be required, in making over charge to his successor, to give an inventory of all property, stores, etc., in his hands, together with vouchers for all credit sales. This list shall be kept with the jail records, a copy being given to his successor and another sent to the Inspector-General. The Superintendent shall satisfy himself as to the correctness of the list within two months from the date the Deputy Superintendent leaves the jail and shall, if circumstances warrant his doing so, furnish the Deputy Superintendent, should the latter require it, with a certificate (form No. 166), that no demands or liabilities are outstanding against him in that jail. In case of the death of the Deputy Superintendent, the inventory shall be made by or under the directions of the Superintendent, and the certificate shall be granted on the application of the heirs or executors of the deceased.Note 1. - This order may be suspended in the case of a Deputy Superintendent who takes earned leave for not more than six weeks, but in that case the Deputy Superintendent who takes leave shall be primarily responsible for the stores, etc., during his absence, and the burden of proving the responsibility of his locum lenens for any loss shall lie with him.Note 2. - All the subordinate officials in whose custody the inventory articles are kept shall be responsible for making over the charge by them of the respective articles in their stores and wards. They will render complete account of all the inventory articles and other stores under their charge, and shall be responsible for any loss or damage attributable to their negligence.126. Duty of Deputy Superintendent with regard to welfare of prisoners.
127. Duty of Deputy Superintendent on change of Superintendent.
- When a new Superintendent assumes charge of a jail, it shall be the duty of the Deputy Superintendent to bring to his notice, in writing, all orders specially relating to that jail. In the event of any grave irregularity taking place in consequence of the non-observance on the part of the Superintendent of any such order, the Deputy Superintendent will be held responsible unless he can show that he brought the order in question to the notice of the Superintendent.Deputy Superintendent Factory128. Appointment of Deputy Superintendent Factory.
- One of the Deputy Superintendents may be put in charge of the manufacturing department and other productive enterprises being carried on in the jail other than agriculture in any jail in which any industry is carried on.Note. - Assistant Superintendent Factory shall perform all the duties of Deputy Superintendent Factory in a jail where Deputy Superintendent is not posted and Assistant Superintendent is put incharge of the factory.129. Deputy Superintendent Factory to comply with orders and obey Superintendent.
130. Duties and responsibilities of Deputy Superintendent Factory.
131. Deputy Superintendent Factory to maintain a report book.
- The Deputy Superintendent Factory shall maintain a report book in which he shall make entries of all matters requiring the orders of the Superintendent such as requisitions for prisoners, materials, machinery, tools, plaint, and the like; the manufacture, sale, or despatch of goods, and recommendations of every kind relating to the manufactory department. Orders relating to manufactory, passed by the Superintendent, shall be entered in the report book.132. Consolidated demand of raw material, tools and implements.
133. Appointment of Senior Assistant Superintendent. Duties prescribed.
134. Power of Senior Assistant Superintendent and Assistant Superintendent.
- Where a Senior Assistant Superintendent or Assistant Superintendent is appointed to a prison, he shall subject to the orders of the Superintendent, be competent to perform any of the duties, and be subject to all the responsibilities, of a Deputy Superintendent under the Prisons Act, 1894 or any rule thereunder. [Section 29 Act IX of 1894]135. Duties of Senior Assistant Superintendent to be defined and changed.
- A definite share of the duties of the Deputy Superintendent shall be assigned to the Senior Assistant Superintendent under the written orders of the Superintendent. These duties shall be changed from time to time, so as to afford him every opportunity of becoming acquainted with all the details of jail management.136. Senior Assistant Superintendent appointed by selection and on promotion.
137.
138.
The Assistant Superintendent/Welfare Officer shall atleast once a week personally search the relieved and relieving guard between the Main Gate.Note. - The duties of Assistant Superintendent and Welfare Officer, shall be changed from time to time so as to afford them every opportunity of becoming acquainted with all the details.Sub-Assistant Superintendent139.
140.
141. General duties of Medical Officer.
142. Appointment of Medical Officer.
- There shall be atleast one whole time Medical Office for every jail which has a population upto 500. He shall be on deputation from Heath Department and shall except for the medical treatment of the sick, be subordinate to the Superintendent. If there are two or more P.C.M.S. officers posted in a jail, the senior-most amongst them, shall be incharge of the Hospital and Medical administration. The other officer shall be called the Additional Medical Officer.Note. - When the population exceeds 500, Additional Medical staff may be provided.143. Temporary absence of the Medical Officer.
- Whenever the Medical Officer of a jail is temporarily absent from the station, his duties shall be performed by the Additional Medical Officer if there is no Additional Medical Officer, by a Medical Officer deputed by the Civil Surgeon of the district for which the Superintendent shall make a written request.144. Channel of Communication.
- The Medical Officer shall ordinarily correspond with the Inspector-General through the Superintendent.145. Medical Officer to visit jail daily and take measures to secure the health of prisoners.
146. Mode of recording directions and recommendations of Medical Officer.
147. Record by Medical Officer on admission and discharge of prisoners.
- In addition to complying with the provisions of Chapter IV of Act, in regard to the admission, removal and discharge of prisoners, the Medical Officer shall record or cause to be recorded, under his superintendence, -148. Vaccination of prisoners.
149. Duty with regard to sick prisoners and malingerers.
150. Medical Officer to report in certain cases.
- Whenever the Medical Officer has reason to believe that the mind of a prisoner is, or is likely to be, injuriously affected by the discipline or treatment to which he is subjected, the Medical Officer shall report, the case in writing to the Superintendent, together with such observations as he may think proper.This report, with the orders of the Superintendent thereon, shall forthwith be sent to the Inspector-General for information. [Section 14 Act IX of 1894],151. Medical Officer to inspect the jail and jail garden.
152. Medical Officer may add to or vary diet in certain cases.
- The Medical Officer may, in his discretion, make any addition to or alteration in the diet for the sick, convalescents, the aged, and the young and in respect of gangs specially employed, which he may deem necessary on medical grounds and record brief reasons therefor, in the history ticket of the prisoners.153. Medical Officer to inspect cemetery.
- The Medical Officer shall occasionally inspect the cemetery of the jail, and shall satisfy himself that it is maintained in a satisfactory sanitary condition.154. Medical Officer's duty on the appearance of epidemic.
155. Special action in cases of cholera.
- The Medical Officer shall maintain a special record, in the prescribed form, of all cases of cholera, whether sporadic, or epidemic, and shall furnish the necessary report required by the directions for the time being in force in that behalf.156. Attendance of officers.
- The Medical Officer shall render proper medical attendance, not only to the prisoners but also to all officers/officials of the jail and members of their family.157. Duty of Medical Officer upon the death of any prisoner.
158. Report on death of prisoner.
- On the death of any prisoner, the Medical Officer shall forthwith record in a register the following particulars, so far as they can be ascertained, namely :-159. Duties of the Medical Officer to comply with duties imposed by the Inspector-General.
- The Medical Officer shall duly observe and comply with all directions issued by the Inspector-General as to the duties which he is to perform and the manner in which he is to perform them. He shall furnish such periodical statistical and other information and reports, in respect of sickness and mortality amongst prisoners, the sanitation of the jail and other matters pertaining to his duties, as may from time to time be prescribed by the Inspector-General in that behalf.160. Duties of the Medical Officer with regard to Medicines, Medical Stores and indents.
- The Medical Officer shall -161. Duties as regards the dairy.
- The Medical Officer shall examine the cow houses, dairy and milk-vessels daily and see that they are kept clean.The Additional Medical Officer162. Additional Medical Officer to obey orders of certain officers.
163. Additional Medical Officer to inform Medical Officer of deaths.
- The Additional Medical Officer shall, without delay, inform the Medical Officer of every report made to him under section 17 of the Prisons Act, 1894, or any death which comes to his notice otherwise.164. Hours of duty of Additional Medical Officer.
- In jails, where there are two or more Medical Officers, their duties shall be so arranged by the Medical Officer that the work is fairly distributed, and that one or other of them shall be always present.Note. - The Medical Officer or the Additional Medical Officer on duty should visit the hospital frequently at night when any prisoner is seriously ill and he must be prepared at all times to attend when his services are called for.165. General duties of Additional Medical Officer.
- The general duties of an Additional Medical Officers are -166. Duties as regards food and its distribution.
- The Additional Medical Officer shall :-167. Duties as regards water supply, sanitation and ventilation.
- The Additional Medical Officer shall also168. Medical Examination of Prisoners.
- The Medical Officer or Additional Medical Officer shall subject each prisoner to medical examination once a quarter and record the state of his health in his history ticket.169. Medical aid to officers. To assist Medical Officer generally.
- The Additional Medical Officer shall, under the directions of the Medical Officer, afford medical aid to all officers of the jail and others living on the jail premises, render that officer every assistance, and report all matters which may, in any way, affect injuriously the health of the prisoners or establishment, such as -170.
In jails where there is no post of Additional Medical Officer or the post is vacant, the duties of the Additional Medical Officer shall be performed by the Medical Officer.The Pharmacist171. Appointment of Pharmacist.
- The Director Health Services shall appoint such number of pharmacists in each jail as may be sanctioned by the State Government from time to time and their conditions of service shall be governed by the rules of Health Department.172. Pharmacist to obey certain officers.
173. Duties of Pharmacist.
- The pharmacist shall be responsible :-174.
The establishment of the jail department is divided into four categories :I. The Punjab Prisons Service (Class-I)II. The Punjab Prison Service (Class-11)III. The Punjab Jail Department State Service (Class-Ill - Executive)IV. The Punjab Jail Department Clerical and Technical Service (State Service Class-Ill)'Rules concerning these services are contained in Appendix of this manual.175. Control and duties of officers of prison.
- All officers of a prison shall obey the directions of the Superintendent; all offices subordinate to the Deputy Superintendent shall perform such duties as may be imposed on them by the Deputy Superintendent with the sanction of the Superintendent or be prescribed by the rules under section 59 of the Prisons Act, 1894. [Section 8 Act IX of 1894J176. Officers not to have business dealings with prisoners.
- No officer of a prison shall sell or let, nor shall any person in trust for or employed by him sell or let, or derive any benefit from selling or letting, any articles to any prisoner or have any money or other business dealings directly or indirectly with any prisoner.177. Officers not to be interested in prison contracts.
- No officer of a prison shall, nor shall any person in trust for or employed by him, have any interest, direct or indirect, in any contract for the supply of the prison; nor shall he derive any benefit, directly or indirectly, from the sale or purchase of any article on behalf of the prison or belonging to a prisoner.178. Superintendent only to punish prisoners. Improper language to be avoided.
179. Prisoners to be treated with tact, humanity and strict impartiality.
- Every officer of a jail shall at all times avoid all conduct calculated to unduly irritate, or annoy any prisoner and shall treat every prisoner with tact, good temper, humanity and strict impartiality, and shall listen, without displaying impatience or irritation, to every complaint or report which any prisoner may at any time make to him, and shall show all such kindness and a consideration to every prisoner as is compatible with a firm and effective discharge of his duties. Subject to the foregoing provisions of this rule every such officer shall firmly and fully maintain strict discipline and enforce all laws, rules, regulations, directions and orders for the time being in force and applicable to the discharge of all or any of the duties appertaining to his office.Note. - It is important that every complaint made by a prisoner should be heard with attention, in order that, if well founded, the grievance complained of may be redressed or remedied, and that in no case should any just cause for discontent be allowed to remain.180. Prisoners not to be struck. Use of force regulated.
181. Prisoners not be employed on private work.
- No officer of any jail shall, save as authorised by any provision of any rule hereinafter contained in that behalf, at any time employ any prisoner on his own private work or for his own gain or profit; nor shall any such officer at any time employ any prisoner otherwise than for the profit and advantage of the Government and in strict accordance with the provisions of the Prisons Act, 1894, and the rules made thereunder, relating to the employment of prisoners.182. Immediate report of misconduct and the like to be made.
- It shall be the duty of the every officer of a jail, subordinate to or under the orders of the Superintendent, to make an immediate report to that officer of any misconduct, act of wilful disobedience or breach of the provisions of any law, rules or regulations for the time being in force on the part of any other officer or any prisoner which shall at any time come to his knowledge or be committed in his presence, sight or hearing.183. No officer to enter any ward or cell alone, from lock-up to sunrise.
- No officer of a jail shall at any time enter any ward, cell or other compartment, occupied by any prisoner, from the hour such ward, cell or compartment has been locked up for the night, till sunrise the following morning unless he is accompanied by atleast one other officer and then only in case of emergency.184. Duty of all officers to prevent and report escapes and breaches of discipline.
185. Matter concerning the wearing of uniform and the cleanliness.
186. Application of rules to Deputy Superintendent, Medical Personnel and others.
- Unless there is something inconsistent with anything contained in any rule relating to any officer or class of officers, or repugnant to the subject or context, the rules relating to subordinate officers generally hereinafter following, shall be deemed to apply also to the Deputy Superintendent and the Medical Personnel.187. Condition of service of subordinate officers.
188. Duty of candidates and officers to disclose relationship, etc., with other officer or prisoner.
189. Person dismissed or punished criminally not to be employed without authority.
190. Duty of candidates to disclose previous punishment.
- Before any person is, whether temporarily or permanently, appointed to be an officer in any jail, he shall be required to make a declaration that he has not at any time been dismissed from the public service or convicted of any offence and punished with imprisonment.Provided that if any such person has been so dismissed or convicted and punished, he may, instead of making a declaration as aforesaid, make a full disclosure of the circumstances attending such dismissal or conviction and punishment, for the information and orders of the proper authority.191. Prohibition against business and pecuniary transactions.
- No subordinate officer shall, whether directly or indirectly -192. Residence of officer in quarters provided at the jail.
193. Subordinate officers, not to be absent without leave.
- Officers subordinate to the Deputy Superintendent shall not be absent from the prison without leave from the Superintendent or from the Deputy Superintendent. [Section 22 Act IX of 1894]194. Officers not to absent themselves. Procedure in granting short leave.
195. Absence caused by illness or other unavoidable cause.
- Whenever any subordinate officer is at any time prevented by sudden illness or other unavoidable cause, from attending at the jail or performing his duties, he shall forthwith give notice, or cause notice, of the fact to be given, to the Deputy Superintendent and shall also communicate to that officer the reasons for his absence or failure to perform his duties. The Deputy Superintendent shall thereupon make such arrangements as may be suitable and necessary for the due performance of the duties of such officer.196. Officers to ascertain and perform their duties efficiently.
- It shall be the duty of every subordinate officer to make himself thoroughly acquainted with the duties of his office and the law, rules and regulations for the time being in force relating thereto, and to discharge his duties with zeal, efficiency, honesty, alacrity and regularity.197. Note-book to be maintained by certain officers. - Every Deputy Superintendent, Assistant Superintendent and Head Warder, respectively, shall at all times have with him a note-book in which he shall enter every verbal order given to him by any superior officer, at the time when such order is so given.
198. Subordinate officers to render prompt obedience.
- It shall be the duty of every subordinate officer at all times to render prompt and implicit obedience to every lawful order given to him by any officer to whom he is in any way subordinate, or under whom he is for the time being employed, and to treat every superior officer with proper courtesy and respect.199. Prohibition against communicating with prisoners, relatives and friends.
- No subordinate officer shall otherwise than with the special permission of the Superintendent at any time -(a)correspond or hold any intercourse or communication of any kind whatever with any relative or friend of any prisoner;(b)hold any unauthorized communication of any kind whatsoever with any prisoner;(c)correspond or hold any intercourse whatever with any discharged prisoner; or(d)permit any discharged prisoner or any relative or friend of any such prisoner to visit or remain at his quarters.200. Officers to remain at their beats. Idle lounging, etc. prohibited.
201. Visitors to subordinate officer.
- No subordinate officer shall at any time be permitted to receive any visitor within the jail walls, or while on duty outside the jail.202. Procedure as to the making of complaints.
203. Combined action amongst officers prohibited.
- Subordinate officers are prohibited from taking any part in any joint or combined action with a view to agitating for the redress of any grievance or supposed grievance, or for any other purpose whatsoever.204. Care and management of keys.
205.
No subordinate officer shall, without the permission, in writing, of the Superintendent, be at liberty to withdraw himself from the duties of his office, or to resign his office, unless he shall have given to the Superintendent notice, in writing, for a period of not less than two months of his intention to so resign and the period of such notice shall have expired.Note. - This rule merely adds to section 54 of the Act particulars showing whose permission is necessary and to whom notice must be given in regard to the matters dealt with therein.206. Prohibition against sleeping on duty and committing other irregularities.
- No subordinate officer shall at any time -207. Offences by prison subordinates.
208.
Every non-gazetted officer shall on appointment be furnished (at his own expense) with a service book, in which all charges of appointment, offences, punishments, leave, transfer and changes of pay shall be recorded under the initials of the Superintendent. This book shall be kept in the office of the jail to which the officer is attached, in the custody of the Deputy Superintendent. On the transfer of an officer his service book, after all necessary entries have been made in it, shall be sent under registered cover without delay, to the Superintendent of the jail to which he is transferred. On the resignation or discharge without fault of an officer (except retirement on pension), his service book shall be given to him, an entry to this effect being first made in the service book.Note. - The entries on the opening page of service book should be attested atleast once in five years, the signatures of the officers and of the head of the office or other attesting officer taken on that page, should be dated.208A. Service register.
- A service register for Superintendents and other officers shall be kept in the office of the Inspector-General, and in this register shall be recorded all particulars regarding rewards, punishments, transfers, leave and the results of annual inspections.209. Yearly list of Superintendents, Deputy Superintendents, Assistant Superintendents and Welfare Officers.
- A classified list of Superintendents, Deputy Superintendents, Assistant Superintendents and Welfare Officers shall be published yearly for general information.210. Leave to warders subject to limitation. Timely notice to be given.
- The leave granted to warders should be so arranged that not more than ten per cent of their sanctioned strength be absent from all causes at any one time. For this purpose warders may be called upon to declare the date on which they wish to avail themselves of leave, at least one and a half month before such date.211.
The Superintendent may stop all leave or recall any officer who has availed himself of it (except when the leave has been granted on medical certificate), during the prevalence of unusual sickness in the jail or on the occurrence of any circumstances requiring his presence.The Female Head Warders and Female Warders212. Duties of Females Head Warders and Female Warders.
213. Prohibition against males entering the jail accommodating female prisoners and duties of female officers.
214. Duties of female warders.
- In respect of all female prisoners at any time confined in the jail and of all such wards, cells and other compartments and portions of the jail as may at any time be allotted to or set apart for use and occupation by such prisoners, the provisions of paragraphs 96,97,99,100, 104,105, 106, 107,108, as to the duties of Deputy Superintendents, shall, as far as may be, be deemed to apply also to female warders and every such female warder shall discharge the duties therein prescribed accordingly.215. Duties on admission of female prisoners.
- The female warder shall:216. Duties as to the labour of female prisoners.
- The female warder shall :217. Duties in regard to locking up female prisoners at night.
- The female warder shall :218. Entrance door of female ward, how to be regulated.
- When the female head warder is present on duty the entrance door to the female ward shall be locked, by the head warder, on the outside, and the head warder shall retain possession of the key of the lock. The entrance door to the female ward shall also be locked, by the female head warder, on the inside.219. Female warder not to permit males to enter female ward.
- No female warder shall permit any male prisoner to have access to or enter any female cell or ward, compartment or any portion or place in jail occupied by female prisoners unless accompanied by any authorised jail officer and in accordance with the rules, regulations, directions and orders for the time being in force in that behalf and shall forthwith report, to the Superintendent, if any jail officer or male prisoner who without proper authority or otherwise than in the discharge of some lawful duty, at any time enters or attempts to enter any such cell, ward, compartment or other portion or place as aforesaid.220. Communication with male prisoners forbidden.
- No female warder shall at any time, on any pretext, hold any interview, intercourse or communication of any kind whatsoever with any male prisoner, or visit any part of any jail allotted to, reserved for or occupied by any male prisoner.221. Duties of female warder in regard to sick and children.
222.
| Patiala Circle | Ferozepur Circle | Amritsar Circle |
| 1. Central Jail Patiala | 1. Central Jail Ferozepur | 1. Central Jail Amritsar |
| 2. Central Jail Ludhiana | 2. Central Jail Bhatinda | 2. Central Jail Gurdaspur |
| 3. District Jail Sangrur | 3. District Jail Faridkot | 3. District Jail Jalandhar |
| 4. S.J. Ropar | 4. S.J. Mansa | 4. D.J. Hoshiarpur |
| 5. S.J. Barnala | 5. S.J. Muktsar | 5. D.J.Kapurthala |
| 6. S.J. Bassi-Pathana | 6. S.J. Moga | 6. S.J. Pathankot |
| 7. S.J. Malerkotla | 7. S.J. Fazilka | 7. S.J. Patti |
| 8. D.J. Nabha | 8. S.J. Dasuya | |
| 9. O.A.J. Nabha | 9. S.J. Phagwara | |
| 10. B.I.& J. Jail Ludhiana | ||
| 11. Women Jail Ludhiana |
223. Appointment and promotion of warders within circle.
224. Conditions as to the jail to which posted.
- No warder shall be posted to a jail in his home district nor to a jail in a district in which he has been long resident. No warder shall ordinarily be allowed to remain at a Central Jail for more than five years, nor at a District Jail for more than three years, nor at a Subsidiary Jail for more than two years.225. Promotion Board.
226. Service register and service sheets.
227. Monthly statement of offences and punishments.
- In the same statement (Form No. 87) shall be shown the offences committed by and the punishments (excluding formal reprimands) awarded to the warders.Note. - Temporary warders should not be entered on the list and warders officiating as Head Warders should be shown the grade to which they permanently belong.228. The working of the promotion board.
- The Superintendent of the Headquarters jails who conducts the Board shall, on receipt from all the jails in his circle of lists showing the punishments, resignations, deaths or particulars of any kind necessitating a change in the position of warders on the Board, proceed as fallows :-229. Superintendent, Headquarters jail, to furnish half-yearly return.
- The Superintendent of a Head-quarters Jail shall furnish the Superintendent of each jail in his circle, as soon after the 1st January, and 1st July each year as possible, with a list (Form No. 108) showing the positions of the warders of that particular jail in the grades to which they belong. This list would be read out to the warders on parade and each informed of the number of men who stand before him for promotion to the next higher grade.Note. - A copy of the list in Punjabi should be exhibited in the jail main gate.230. On the occurrence of permanent vacancy.
- When a permanent vacancy occurs in any jail, the Superintendent shall report the fact to the Superintendent of the Headquarters Jail at once, with a view to the vacancy being filled up.231. When a warder gets leave or is suspended.
- When a warder is granted leave or suspended the Superintendent of the Jail to which the warder is at the time attached shall make his own arrangements for carrying on the work of the absentee.232. Warders on transfer to be despatched on a date fixed.
- Whenever a transfer of warders is ordered by the Superintendent of a Headquarters Jail, he shall fix a date on which the officers concerned shall start for their destinations, allowing sufficient time for his instructions to be received and acted upon, and the warders shall be despatched on the date fixed unless this is impracticable on account of sickness or for some other equally important reason, in which case timely intimation shall be given to the Superintendent of the Headquarters Jail to enable him to make other arrangements and fix some other date, if necessary. No casual or other leave shall be granted to a warder whose transfer is ordered, so as to have effect after the date fixed for his despatch.233. Separate accommodation for warders.
- All Head Warders shall be provided with separate quarters for themselves and their families and all warders with sleeping and cooking accommodation on the jail premises and, when possible, also for their families.Note. - Single warders barracks shall be provided with electric light and fans at the expense of the State.234. Transfer of warders of one circle from another.
- Transfer of warders from one circle to another shall be made only for special reasons, under the orders of the Inspector-General. Mutual inter-change may, however, be allowed by the Inspector-General with the consent of the parties concerned and the Superintendents of both Headquarters Jails at their own expense. Such warders will be placed on the Promotion Board according to the date of appointment and conduct.235. Certain men not to be entertained.
- No warder who has left the jail service shall be again entertained without the sanction of the Inspector- General.236. Miliary training of warders.
- Every warder shall be required from time to time to undergo such instruction and practice in the nature of military training as may be necessary to acquaint hint and keep him acquainted with squad and company drill and to render him thoroughly efficient in the use of the arms at any time prescribed for the use of warders. The hours of duty to be exacted from warders shall not ordinarily exceed 4P average of 8-1/2 hours or a maximum of 9-1/2 hours on any one day. Each of these periods includes half hour's drill.237. Military discipline of warders.
- Warders shall be subject to such discipline in the nature of military discipline, as may, in the opinion of the Inspector-General, be deemed necessary for the efficient discharge of all duties and functions connected with the protection and management of the jail.238. Rewards.
239. Temporary warders in emergencies.
- When, for any sufficient reason, it is, in the opinion of the Superintendent, necessary to entertain any number of warders, in excess of the scale for the time being fixed under Section 6 of the Act, and the matter is so urgent that the previous sanction of the Inspector-General cannot be obtained, the Superintendent may, subject to immediate reference to the Inspector-General, and in anticipation of sanction, entertain such number of additional warders as may be necessary.240. Pay of temporary warders. Sanction to their entertainment.
241. Summary of duties of head warders.
- It shall be the duty of every head warder to -242. Responsibility of Head Warder in regard to Government property.
- The Head Warder shall be responsible for the safe custody of Government property and all bedding, clothing, utensils etc. with prisoners under his charge.243. Duties of Head Warders on relieving guard.
244. How the relief of warders is to be carried out.
- Warders whether going on or off duty, shall be marched in double file. Each warder shall be posted in the presence of both the relieving and relieved head warders, the relieving warder being taken from the front, and the relieved warder falling in at the rear of the squad. When the relief is complete, the relieved head warder shall march the relieved warders to the main gate and then dismiss them.245. Relief of gate-keepers.
- The head warder for the time being on day duty shall be responsible that the gate-keepers are relieved and changed as often as may be prescribed by the Superintendent in that behalf.246. Periods of duty, Drill. Arrangement of duties.
247. Remission of drill to head warders.
- Every head warder shall attend drill parades daily, until he becomes himself qualified to drill the warders, when he shall not, except as a punishment, be required to attend more than twice a week.248. Procedure in relieving guards over female prisoners.
- In the case of jails, wards and other compartments set apart for female prisoners, at each change of warders, the relieved and relieving head warders shall, without entering the wards, cells, compartments or enclosures occupied by female prisoners, ascertain from the female warders that all the female prisoners who should be confined therein, are present.249. Custody of keys.
250. Duties of head warders responsible for drill.
- The duties of the head warders responsible for drill are to -251. Report to be made by head warder on arrival of Superintendent.
- The head warders shall, on the arrival of the Superintendent daily, report to that officer -252. Duties of gate-keepers.
253. Duties of gate-keeper.
- The officer acting as gate-keeper, or any other officer of the prison, may examine anything carried in or out of the prison, and may stop and search or cause to be searched any person suspected of bringing any prohibited article into or out of the prison, or of carrying out any property belonging to the prison, and, if any such article or property be found shall give immediate notice thereof to the Deputy Superintendent. [Section 21 Act IX of 1894]254. Gate keeper's registers. Duties stated generally.
255. Record of persons and things passed into or out of the jail.
- The gate-keeper shall keep a record, in the prescribed register, of the names of all persons whomsoever who at any time pass into or out of the jail, with the hour and minute, of the entrance and exit of every such person, and, as far as may be, the name and a sufficient description of every article of whatever kind passed into or out of the jail.256. Description of gate registers.
257. Hours of duty of gate-keeper.
- At the opening of the jail, the gate- keeper of the first watch shall come on duty and remain between the gates until duly relieved. For these officers, the day may be divided into two or four watches as may be deemed expedient.258. Working of the double gate system.
- In jails provided with the double gates and wickets, the gate-keepers shall open only one gate or wicket at a time, and before doing so, shall assure himself that the other means of entry and exits are securely bolted and locked. Ingress and egress for ordinary purposes shall take place through the wicket door-ways. The inner gate shall be provided with an eye-hole to enable the gate-keeper to see into the jail without the necessity of opening either the inner gate or wickets.259. Procedure when passing into or out of the jail.
- When prisoners have to be passed into or out of jail with double gates, the following procedure shall be followed :-260. Gate-keeper responsible for the cleanliness, etc., of the main gate.
- The gatekeeper shall be responsible for the cleanliness of the jail front, the main gates and the passage between them and all articles placed there under his charge. He shall also be responsible that the torches etc., required in case of a night alarm are present and in serviceable condition.261. Persons allowed to enter the jail.
- The gate-keepers shall be furnished with a list of all officials and visitors who are entitled to enter the jail, and shall admit such persons on their presenting themselves for admission. He shall not admit anyone else except the officers of the jail who are authorized to enter, unless under a written order from, or when accompanied by, the Superintendent, the Inspector-General, or the Magistrate of the District.262. Officers ordinarily exempt from being searched.
263. Power of gate-keeper to detain persons.
- Pending the making of report to the Deputy Superintendent and Superintendent, the gate-keeper may detain or cause to the detained in custody, any person who may, in his presence, sight or hearing commit any criminal or prison offence at or in the vicinity of the jail gate.264. Gate-keeper's duty with regard to keys.
- The gate and the wicket of the gate of every jail shall, except when it is necessary to open the same for the purpose of lawfully passing any person or thing into or out of the jail, be kept shut and locked, and the gatekeeper for the time being on duty shall retain the keys of the locks of such gate and wicket in his personal possession until the prisoners are locked up for the night.265. Making over the keys of the gate at lock-up.
- When the prisoners are locked up for the night, a second padlock shall be locked on the wicket of the inner gate, and the gate-keeper shall then deliver the keys of the inner and outer gates to the Deputy Superintendent for custody in the receptacle provided for the purpose in whose presence he shall make over the keys of the locks of the wicket to the head warder incharge of the gate picket.266. Gate-keeper's keys to be kept in a bunch with others.
- The gate-keeper shall keep the keys of the main gates and wickets attached to his waist belt by a chain, and in a bunch with a few others, so that it may be difficult for any prisoner obtaining possession of the bunch, to ascertain what key belonged to any particular lock.267. Bright light at night.
- A bright light suspended from the ceiling shall be kept continuously burning between the gates at night.268. Articles to be kept between the gates.
- In the passage between the main gate shall ordinarily be kept -a clock,a weighing machine,a measuring staff,spare fetters and handcuffs, secured on a bar with lock and key.a standing desk with lock and key, for the gate-keeper's books and writing materials.a wall-almirah or box fro keys,the Deputy Superintendent's cash chest,a box for torches and oil,apparatus for extinguishing fire, and notice boards.269. Warders to have a particular charge assigned to them.
- Each warder shall have a particular duty assigned to him by the Superintendent or Deputy Superintendent, such as charge of a ward, or set of wards, a work-shop or set of workshops, or gang of prisoners either inside or outside the jail. The posts and duties of warders shall be frequently changed so as to prevent them forming relations with any of the prisoners.270. General duties of warders.
- It shall be the duty of every warder at all times to-271.
It shall be the duty of every warder -272. No warder to leave his post. Mode of relief.
273. Duties of warder on being relieved.
- A warder on being relieved shall explain to his successor what the duties of the charge are, and shall bring to notice any long-termed or dangerous prisoners. The relieving officer shall, before taking charge, satisfy himself that the property and the number of prisoners made over to him are correct.274. Distribution of duties.
- The more important duties in every jail should be entrusted to the senior and experienced warders, apprentice and junior warders being placed in less responsible charges.275. Arms of warders.
276. Duties, posting, etc., by whom regulated.
- The general duties of watch and ward, the posting and duties of guards and sentries, the fixing of the periods of duty for guards and sentries and of the strength of such guards and all matters relating to the protection of the jail and of prisoners and the duties of warders and the like, shall be regulated by the Superintendent in accordance with any general or special orders from time to time issued by the Inspector-General and in emergent cases or matters as to which no provision has been made in any such order, by the orders of the Superintendent.277. Warder guard to furnish sentry, assist in night-watch. Position and arming of sentry.
278. To provide a second sentry in Central Jails.
- In Central Jails and District Jails, the warder guard shall provide another sentry for the central tower or other commanding position. This sentry shall be on duty from before the wards are opened in the morning till after the lock-up at night. If his beat is secure from a rush he shall be armed with a rifle, bayonet and ammunition, otherwise he shall be provided with a baton.279. Sentry's picket.
- Three junior warders and one senior warder shall form the main gate picket of every jail from 6 a.m. to 6 p.m. They should be specially selected and as far as possible be ex-soldiers.280. Hours that the warders are to be in uniform.
- Every warder shall be in uniform when on duty and attending drill parade.281. Duties of a sentry.
- The duties of a sentry are -282. Daily inspection by Superintendent. Reception of visitors.
- The members of the warder guard mustered for morning drill, shall be inspected on parade daily by the Superintendent, and on his arrival at the jail, shall "present arms". If an official or non-official visitor arrives while the parade is in progress the guard shall also "present arms" to the visitor. At other times the gate picket shall turn out and stand to "attention."283. Escorts for visitors.
- The escort for an official, non-official or private visitor to Jail shall consists of a warder, armed with a baton, from the Warder Guard. This Warder may be taken from the main-gate picket if it is a double one; otherwise he shall be taken from the men detailed for the next relief of the main gate picket.Chapter VIII
Security Deposits
284. Security Deposits.
285. Officers to furnish security and execute bond.
- Every Deputy Superintendent/Assistant Superintendent, and such other person employed in a jail, as may be required to do so, shall be required to furnish security and execute a bond in form No. 98, for the due performance of all duties that they may be called upon to perform. For the purposes of this order, the security shall be taken either in cash or in one of the recognised forms of interest bearing securities mentioned in rule 3.6(b) of the Punjab Subsidiary Treasury Rules. It may at the option of the Inspector-General of Prisons be furnished either in full on appointment or subsequently by special payments or by monthly deductions from pay until the total sum required is deposited. The security deposit shall be hypothecated to Government in the name of the Inspector-General of Prisons, Punjab or the Superintendent of the Jail. The amount of security to be furnished by each officer and the monthly deductions to be made, if authorised, shall be as follows| Description of posts | Amount of Security | Monthly deductions if authorised shall not beless than | Amount of personal security |
| Rs. | Rs. | Rs. | |
| (i) Dy. Supdt. Grade I. | 2,000.00 | 25.00 | 10,000.00 |
| (ii) Dy. Supdt. Grade II | 1,500.00 | 25.00 | 10,000.00 |
| (iii) Sr. Asstt. Supdt. W.C/S.A.S. | 10,000.00 | 20.00 | 5,000.00 |
| (iv) Cashier/Store Keeper | 1,000.00 | 20.00 | 5,000.00 |
| (v) Head Warder/Warder | 500.00 | 10.00 | 3,000.00 |
| Technical Staff | |||
| Weaving Master, Carpenter Master, Dyeing Master,Black Smithy Master, Leather Master, Chalk Master, Tent Masterand Asstt. Factory Supervisor | 500.00 | 10.00 | 3,000.00 |
286. Deposit of security deductions.
- All deductions made, and the total amount deposited to date, including interest, and the Pass Book Account No. shall be recorded in the column provided for the purpose in the acquittance roll (Register No. 41). All deposits shall be definitely pledged to the Superintendent of the Jail to which the subordinate is attached, and the latter shall open an account for the security in his own name and be treated as the actual depositor, the Pass Book being issued to him and interest accruing on the deposit being paid to him. The usual letter pledging the security will not be required but the name and occupation of the person pledging the security shall be recorded on the opening page of the Pass Book, in addition to the designation of the person to whom the security is pledged, e.g., "Superintendent, Central Jail, Patiala on account of security of Karam Singh, Assistant Superintendent."Each subordinate's monthly deposit shall be paid into the Post Office Savings Bank immediately after his pay has been drawn, the amounts so realised and paid into deposit with the dates of realization and payment being entered in the General Cash Book. Interest accruing on deposits shall be credited to the undeposited portion of the security if the security is fully paid up, the interest shall be disbursed to the owner.287. Custody of Saving Bank Books.
- The Saving Bank Pass Books shall be kept or caused to be kept by the Superintendent in a secure place and shall be checked by him annually to verify the entries in the cash book.288. Disposal of security deposit on transfer of an officer.
- On the transfer of an officer, the Superintendent of the Jail to which such officer is attached, shall arrange for the transfer of the security deposit and pass- book to the Superintendent of the Jail to which the officer is being transferred.289. Procedure when full security is deposited.
- When the full amount of security is deposited, the depositor shall be informed and further deductions from his salary stopped.290. Disposal of security on death or retirement.
- On the death of an officer, the Superintendent, shall after the lapse of a period sufficient to satisfy himself that no claim or demand is outstanding (such period in no case to exceed six months from the date of death), if the officer's security is deposited in the Saving Bank, draw the security money or if the security is in promissory notes, apply to the Inspector-General for the notes which shall be endorsed by the Inspector-General to the Superintendent, to whom they shall be sent. Any money claim that Government may have against the deceased officer, not covered by pay or other money due to him, shall then be recovered by the Superintendent, from the security deposit money, or money realised by the sale of the notes, as the case may be, and the balance shall be paid to the heirs of the deceased officer. If no recoveries are to be made the full security deposit or the promissory notes duly endorsed, shall be made over by the Superintendent to the person authorised to receive the money or the notes. On the retirement, resignation or discharge of an officer the same action shall be taken, except that the balance of money after the settlement of Government claims, shall be paid to the officer concerned or, if the security is in promissory notes from which no claim has to be realized, they shall be delivered to him duly endorsed. A receipt should be obtained for all money or notes made over.291. The execution of security bonds.
- Security bonds (Form No. 98) shall be executed as soon after appointment as possible. The bond shall be registered and forwarded to the Inspector-General for safe custody.Note. - No stamp is necessary.292. When security deposit may be returned.
293. Forfeiture of security.
Chapter IX
Uniforms Accoutrements, Ordnance Supplies and Military Training
294.
The officers of the Punjab Prison Service on first appointment, or first promotion to that service shall be provided with uniform free of charge at the following scale and each article of uniform shall be replaced on the expiry of the period indicated below :| Articles to be supplied | Number of Item | Life |
| WINTER | ||
| 1. Tunic-Khaki woollen gaberdine (Policepattern) | 1 | 3 years |
| 2. Trousers-Khaki woollen gaberdine to matchtunic without turn-ups, with buttons-silver metal with letters"P.P.S." embossed on them (Police pattern) | 1 | 3 years |
| 3. Shirt-Khaki cotton terene turn-down collarsand two breast pockets with khaki bottons. | 2 | one every year |
| 4. Dark blue tie | 1 | 3 years |
| 5. Belt - Sam Brown belt with silver mountings. | 1 | 3 years |
| 6. Socks woollen | 2 pairs | one every year |
| 7. Plain brown leather Derby shoes. | 1 pair | 1 year |
| 8. Whistle of the police pattern to be worn,attached to a dark blue round plaited lanyard and carried in theleft breast pocket. | 1 | When un-serviceable |
| 9. Gloves - Brown buckskin to be worn on parade,if necessary. When not on ceremonial parade khaki woollen hosierygloves. | 1 | -do- |
| 10. Great coat - khaki drab mixture cloth,milled and water proof, double breasted to reach to the point ofthe knee. | 1 | 5 years |
| 11. Rain coat. | 1 | 5 years |
| 12. Peak cap of khaki gaberdine Punjab PrisonsService pattren; badges of silver metal to be worn in the centreof the band in front. | 1 | 5 years |
| Pagri khaki muslin, 5 meters in length andfiftee of Blue salu cloth 1.37 meters (for Sikhs). | 2 | one every year |
| Officers of the rank of Superintendent, CentralJail, and above will wear dark blue band with the badgesappropriate to their rank. | 1 | -do- |
| Members of the Punjab Prisons Service shall weara silver departmental badge "P.P.S" in 1/4" blockletter at base of the shoulder strap. | 1 | When un-serviceable |
| SUMMER | ||
| 1. Bush-shirt/shirt of police pattern of khakicotton terene. | 2 | one every year |
| 2. Tunic of khaki terry cot | 1 | 3 years |
| 3. Trousers (without turn-ups) Khaki terrycot. | 2 | one every year |
| 4. Socks-Nylon | 2 | -do- |
| 5. Badges of Rank, shall be of silver metal ofpolice pattern. Officers shall wear the badges of their rank onthe shoulder strap as under:- | ||
| (a) I.G. Prisons | Crossed sword and baton and one star. | |
| (b) D.I.G. Prisons | The State emblem and 3 stars | |
| (c) A.l.G. Superintendent Central Jail | The State emblem and 2 stars | |
| (d) Superintendent District Jail | The State emblem and 1 star | |
| (e) Addl. Superintendent Deputy SuperintendentGd. I | State emblem. | |
| (f) Deputy Superintendent Gd. II | Three Stars |
295.
On the appointment of Senior Assistant Superintendent, Assistant Superintendent/Welfare Officer/Probation Officer the official shall be provided with uniform free of charge at the following scale and each article of uniform as shown against each item; on the expiry on which the same will be replaced with the new one :| Articles to be supplied | Number of Item | Life |
| WINTER | ||
| 1. Peak cap (for non-Sikhs) | 1 | 2 years |
| Safa of Khaki muslin 5 meters in length. | 2 | one every year |
| 'Fiftee' of blue salu 1.37 metres (for Sikhs) | 2 | one every year |
| 2. Tunic-Khaki woollen serge. | 1 | 3 years |
| 3. Slacks-Khaki woollen serge. | 1 | 3 years |
| 4. Shirt-Khaki popline with | 2 | one every year |
| Khaki silk tie | 1 | 3 years |
| 5. Boots (brown) with laces. | 1 pair | one year |
| 6. Socks-Khaki woollen | 2 pairs | one every 6 months |
| 7. Belt-sam brown belt cane of approved pattern | 1 | when unserviceable |
| 8. Khaki woollen jersey | 1 | 3 years |
| 9. Greatcoat | 1 | 5 years |
| 10. Whistle with whistle-cord (lanyard) | 1 | when unserviceable |
| 11. Rain coat | 1 | 5 years |
| 12. Stars of brass as of rank shoulders withbrass block letters "P.J." at the base of shoulderstrap. | when unserviceable | |
| 13. Buttons of uniform will be of brass withletters "P.J." embossed on them. | when unserviceable | |
| SUMMER WEAR | ||
| Tunic Khaki Terrycot | 1 | 3 years |
| Trousers (without turn-ups) of the same material | 2 | one every year |
| All other articles as for winterBush-shirt/shirt of khaki terrycot | 2 | -do- |
296.
| Articles to be supplied | Number of Item | Life |
| Winter Wear | ||
| Angola shirt: Serge Woollen khaki | 1 | 3 years |
| Slacks : Surge woollen khaki | 1 | do |
| Jersey : Jersey woollen khaki | 1 | 3 years |
| Great coat - Great coat woollen (Police pattern) | 1 | 5 years |
| Rain coat khaki water proof | 1 | 3 years |
| Boot polish, one tin 48 gms | 1 | 3 months |
| Metal polish | 1 tin small | one year |
| SUMMER WEAR (Initial issue) | ||
| Shirt: Terrycot half sleeves | 2 | one every year |
| Trouser: Khaki Terrycot | 2 | -do- |
| Short khaki Terrycot | 2 | one every year |
| BOTH SEASONS | ||
| Head dress-Khaki muslin pugree 5 metres long | 2 | one every year |
| Muslin cloth 3 metres long and 11 inches vide tobe worn under the pugree. | 1 | one year |
| Barret for Non-Sikhs | 1 | -do- |
| Ammunition shoes | 1 pair | seven years |
| Shoes-black leather | 1 pair | one year |
| Whistle with leather strap unserviceable | 1 | when found |
| Shoulder badges "P.J." | 2 | when found unserviceable |
| Waist-belt-black leather brass clasp with theletters P.J. and the word Head Warder/Warder and permanent No. ofHead Warder/Warder embossed thereon to be worn over trousers | 1 | ten years |
2. The uniform of a head warder shall be the same as prescribed for warders with the following additions :
| Articles to be supplied | Number of Item | Life | |
| WINTER WEAR | |||
| 3. The uniform of a matron or female wardersshall be : | |||
| (a) | Surge woollen khaki shirt or blouse (longsleeves) | 1 | 3 years |
| (b) | Surge woollen khaki salwar or trousers | 1 | 3 years |
| (c) | Chaddar khaki (2-1/2 metres) or khaki scarfterrycot (1 x 1 metre) | 2 | one every year |
| (d) | Jersey woollen khaki | 1 | 3 years |
| (e) | Great coat | 1 | 3 years |
| (f) | Socks woollen khaki | 2 pairs | 1 every year |
| (g) | Rain coat khaki water proof | 1 | 5 years |
| (h) | Shoes of plain black leather | 1 pair | 1 year |
| (i) | Leather belt black with fitting for whistle | 1 | 10 years |
| (j) | Whistle with whistle strap | 1 | when found unserviceable |
| SUMMER WEAR | |||
| Two Khaki shirts (half sleeves) or blouse,terrycot | 2 | one every year | |
| Terrycot khaki salwar or trousers | 2 | -do- | |
| Duptata malmal Khaki (2-1/2 meters) or khakiscarf of malmal (l x l metre) | 2 | one every year | |
| A kit box and charpoy of standard size andpattern shall be supplied to every warder (both male and female) | |||
| Kit box | 1 | when found unserviceable | |
| Charpoy | 1 | when found unserviceable |
| 1 | P.T. Shoes | 1 pair |
| 2 | P.T. Socks | 2 pairs |
| 3 | White Banian | 2 pairs |
| 4 | Niwar waist belt | 1 pair |
| 5 | White Romal | 2 (31x31 CM) |
297. Preparation of annual indent and other matters concerning the supply of uniform.
298. The marking of uniform.
- Every article of clothing shall, before it is issued, be marked with the permanent number of the warder and the date of issue, in 25.4 mm figures in the case of woollen articles, and in 12.7 mm figures on cotton articles as follows :-| Blouse | On the inside of back of neck band. | |
| Jersey | ] | On the inside of back between |
| Great coat | ] | the shoulders. |
| Trousers on the waist band. | ||
| Pugree | ] | on the reverse side of one end. |
299. Conditions under which the free issue of uniform etc. is made.
300. Kit inspections. Lost or unserviceable items to be replaced.
301. Adjustment of the cost of uniform when an officer leaves the service.
- If an officer is discharged, dismissed or resigns, or leave the service except retirement on superannuation before the period for which any articles of uniform or shoes issued to him expires, the "unused value" of such articles shall be deducted from any money due to him and the articles then become his property or the property of his heirs. Other articles, the property of Government issued to him shall be returned to store, a deduction being made for any loss or damage beyond what can be attributed to fair wear.Note 1. - The unused value of any article is that part of its total cost which corresponds with the time it is still to last, as compared with the period for which it was issued. In the calculation, less than 15 days shall not be counted and more than 15 days shall count as a full month.Example. - A pugree should give 12 months' wear. If after three months and eight days the warder to whom it was issued, resigns, 9/12 or 3/4 of the cost of the article shall be deducted from any money due to him and the pugree then becomes his private property. Similarly after 5 months and 17 days, 6/12 or 1/2 the cost would be deducted.Note 2. - In the case of a woollen uniform, the calculation shall be made on the number of cold weather months' wear the article is supposed to give, and the number of cold weather months remaining, till a new issue of the article becomes due, the cold weather counting from the 15th October to the 15th April.Example. - A woollen serge blouse is issued on the 15th October, and is supposed to last three years or 18 cold weather months whether the owner leaves the service on the 1st May or the 1st August following, he shall have to refund two-thirds of the cost as the woollen serge blouse should still have two cold seasons' wear in it. Similarly, if he resigned on the 15th January after wearing it one cold season and half another cold season or nine months in all, he would be required to refund one-half of the cost.Note 3. - When an article of uniform issued to an officer has been unused at the time of his discharge or death it may be taken back.Note 4. - When the pay due to, and the security deposit, to the credit of an officer, do not cover the estimated unused value of his uniform, all used articles of uniform in his possession shall be auctioned publicly and the proceeds added to the balance of pay and security Should the total sum so obtained be in excess of the sum recoverable, the balance shall be made over to the officer or his heirs as the case may be, but should the sum be less, the jail shall bear the loss.302. Disposal of money recovered for uniform.
- All money recovered under the provisions of the preceding paragraph shall be credited to Government under the appropriate head of receipt of the jails department and the treasury receipt therefor be attached to the combined annual indent submitted to the Inspector-General.303. Issue of uniform on enlistment or when otherwise due. Clothing sheets.
- An issue of uniform shall be made to the officer at the time of their entertainment. All other issues shall be made as they become due. The date of issue of every article of uniform shall be recorded in a clothing sheet (Form No. 107), which shall accompany the service-book of the officer wherever he may be transferred.Note. - The period passed by an officer on casual leave, and earned leave or any kind of leave in excess of one month should not be calculated in estimating the period due for a new issue of uniform.304. Custody of uniform when an officer goes on leave.
- When an officer goes on leave, he shall make his own arrangements for the custody of his uniform during his absence.305. The washing and mending of uniform.
- Each individual official shall be responsible for cleanliness and upkeep of all items of his uniform at his expense.306. Jail armoury.
- A special room near the main gate shall be set apart for storing the arms and ammunition; it shall be furnished with suitable racks for all types of arms and pegs to hang accoutrements on.307. Rules for jail armouries.
308. Supply of ammunition. Disposal of cartridge cases, etc. The repair of arms.
40. rounds ball, 50 rounds blank and 30 rounds buckshot and 30 rounds of arm allotted to individual official.
Only ammunition expended and such as may have deteriorated and needs renewal shall be indented for.309. Firearms to be numbered and placed in charge of an officer.
- Every firearm Shall be numbered and placed in the special charge of the officer for whose use it is intended, who will be held responsible that such firearms with the bayonet and accoutrements entrusted to his care, are always kept clean and in good serviceable condition.Note. - A list showing the number and name of each officer, the number of his firearm and the Various arms and accoutrements for which he is responsible, shall be pasted up in the interior of every armoury.310. Firearms to be kept in a special place. Ammunition to be in readiness.
- Each firearm shall have a special place assigned to it in the Arms' rack, and bearing the same number, so that every officer can find his own readily. The firearms when not in use shall be kept in its own place and near it shall be kept always in readiness, a packet of buckshot ammunition. Ball ammunition shall be securely locked up, and the key kept by the head warder in charge of the armoury.311. Inspection of arms, accoutrements and ammunition.
- All arms, accoutrements and such ammunition as is left out for emergent use, shall be inspected daily by the head warder in charge of the armoury and weekly by the Superintendent and Deputy Superintendent.312. A list of arms etc. to be sent to Inspector-General on 1st December.
- On the 1st December of each year a list of the arms and accoutrements in stock (Form No. 169) with remarks as to their condition and the quantity of each kind of ammunition in store, shall be submitted for the information of the Inspector-General.313. Drill and the use of arms. Weekly drill parade. Exemptions from daily drill.
314. Instructions as to saluting superior officers.
- The following instructions in regard to saluting superior officers shall be observed : -For Deputy Superintendent, Senior Assistant and Assistant Superintendents and Head Warders.| Officers to be saluted | When on parade armed with sword at word ofcommand | When not on parade | If drilling with warders in the ranks |
| Superintendent, official and non-officialvisitors, and superior officers of Government. | Shall salute with sword at command. | Shall stand at attention and salute with hand. | Shall present arms at word of command. |
| For Warders | |||
| Officers to be saluted. | When on parade armed | When passing armed with musket. | When passing unarmed |
| Superintendent, official and non-officialvisitors, and superior officers of Government. | Shall be halted and present arms at word ofcommand. | Shall slope arms. If marching in squad shall doso at word of command. | Shall salute with hand in military fashion. |
| Deputy Superintendent. | Shall slope arms at word of command. | Shall slope arms. If marching in squad shall doso at word of command. | Shall salute with hand in military fashion. |
| Assistant Superintendent. | -do- | -do- | -do- |
315. Swords and firearms not to be taken into the jail.
- Swords and firearms, with the exception of those allowed for the sentry on duty on the central tower, shall only be taken inside the Jail at alarm parades or under the order of the Superintendent or Deputy Superintendent in times of emergency.Chapter x
The Safe Custody of Prisoners
The Guarding of Prisoners316. Main principles to observed in guarding.
- Every prisoner in the jail shall at all times, both by day and night, be in charge of some officer, in such a manner that responsibility for an escape resulting from negligence, can be definitely fixed. A record of the names of prisoners made over to each officer during the day shall be kept in a gang-book and every subsequent change of a prisoner from one gang to another, shall be recorded therein under the authority and signatures of an officer not below the rank of a head warder, who likewise at every change of guard shall be present to witness and verify the number of prisoners made over to the relieving officer.317. Details of the procedure to be observed in guarding.
- The following procedure shall be observed in guarding the jail and the prisoners confined therein -318. Evening count, lock-up and disposal of keys.
319. Period of night duty.
320. Warders to accompany large gangs taken beyond the jail precincts.
- When more than 40 prisoners are taken outside the jail to such a distance that the alarm if sounded cannot be heard at the jail and such prisoners are allowed to work together as one party, two or more warders according to circumstances (in addition of the Head warders and convict-officials in charge of the gangs), armed with rifles and buckshot cartridges shall be detailed to follow the gangs and to station themselves in a suitable position to render assistance, should it be so required.321. Charge of the undertrial ward.
- Unconvicted prisoners shall be guarded by warders.322. Duties of the night watch.
323. Roster of officers for duty beat at night be changed. Record to be kept.
324. System of watch inside the wards at night.
- Every ward or compartment in which prisoners are confined shall be patrolled inside by night watchman who should be changed daily and relieved at the time the patrolling officer is changed. A roster showing the names of the prisoners told off to patrol each ward, with the hours of duty, shall be kept The patrolling officer shall satisfy himself that the night watchman inside the wards is changed at the time the patrolling officer is relieved. When exceptional precautions are necessary or a ward is of unusual length, two or more night watchmen may be placed on duty at one time, each being allotted a definite beat. Night watchmen whilst on duty shall patrol their wards, prevent, as far as lies in their power, the commission of any breach of jail discipline, satisfy themselves by frequent counting that the prisoners are all present and intimate the fact to the outside patrol at least once every fifteen minutes. At each change of watch, the relieving night watchman shall report to the patrolling officer the number of prisoners present in case of any unusual occurrence, he shall give immediate notice to the patrolling officer to take any action that may be necessary.325. The lighting of wards at night.
- If there is no electric light, a lighted lamp or lamps suspended eight or nine feet from the ground by an iron rod, shall be kept in every ward and compartment occupied by prisoners throughout the night. The quantity of oil allowed for each lamp shall be from 75 ml to 125 ml according to the season. For placing lamps in position, a light bamboo with a hook on one end shall be used. It shall be kept in the charge of the officer on duty outside and be passed to the night watchman on duty within, only when it is required to take down and relight a lamp. The use of naked lights is prohibited. It is the duty of the patrolling head warders and the night watchmen inside the wards, to see that the lamps are kept burning brightly.326. Use of night latrines. Prisoners taken ill at night.
- No prisoner shall use the night latrine without obtaining the permission of the night watchman on duty, who shall acquaint the patrol at the same time who shall report to the Deputy Superintendent in the morning the name of any prisoner who uses the latrine for defecation. When it appears to the night watchman that a prisoner is seriously sick, he shall at once bring the fact to the notice of the head warder on duty. When a latrine is furnished with the means of being locked it shall be kept locked and the key shall remain in the possession of the night watchman on duty within.327. Duties of head warder on patrol duty at night.
- The head warder or senior warder on patrol at night shall keep on the move, visiting the warders and night watchmen on duty. He shall, on taking over charge, satisfy himself that the correct number of prisoners is reported to be in custody and that everything is secure. When changing guard at night, both the relieved and relieving head warder or senior warder shall change the guard in company. In cases of serious sickness the patrolling head warder shall forthwith send notice to the Medical Officer and officer on duty/Deputy Superintendent who shall, if necessary, take steps for the removal of the sick prisoner to hospital. Should any irregularity on the part of warders or prisoners come to his notice he should report the matter to the Deputy Superintendent next morning. Immediate notice shall be given to the Deputy Superintendent of any occurrence requiring prompt action, such as an escape, attempt to escape, riot, fire or serious sickness. He shall see that the main-gate sentry is at his post between the gates and on the alert. Each patrolling head warder or senior warder shall carry a control-watch to record the time at which he visits each part of the jail. Punctually at the hour for the relief of the guard, the head warder or senior warder who is to take the next watch shall bring in the relieving warders. He shall search them between the gates both on entering and leaving the jail. This search should be personally conducted at least once a week by the Deputy or Assistant Superintendent. In large jails the Superintendent may, to save time, arrange for the relief of the guard in two places simultaneously.Note. - A special warder will be employed for awakening the various night guards for their turns of duty.328. Custody of prisoners.
329. Special precaution for dangerous prisoners.
330. Letting out cooks to prepare early morning meal.
- When it is necessary to let out cooks before day-break to prepare the early morning meal the patrolling officer shall, at the hour fixed, let out the necessary number and put them in charge of a warder or convict-warder as may be directed.331. Warders may be posted on the central tower.
- In jails where there is a central tower three selected warders may be posted therein at night, each to take a watch in turn, to act as a means of communication between the watch and the patrolling officer and to sound the alarm in case of need. A code of signals can be arranged by striking gong in the tower by which the attention of the Head-warder can be directed to any particular part of the jail.332. Visits by officials at night; report to be made.
- Every Deputy Superintendent and Assistant Superintendent shall, in the case of a Central jail, ordinarily visit all parts of the Jail at night at least once a week and of a District Jail twice a week each on different nights, and see that the officers on duty are on the alert and moving on their beats, that the lamps are showing sufficient light. The time of the visit should not be made known before hand. The date of the visit, the hour of entering and leaving the jail and a report of any unusual occurrence that comes under observation, shall be recorded in a book which shall be provided for the purpose at the main gate. This book shall remain in the custody of the gate-keeper during the day and the sentry incharge main gate during the night. The gatekeeper should produce it before the Superintendent on his arrival at the jail in the morning.Note. - In the District Jails the Chief Head Warder 'Chakker' may also be required to visit the Jail at night.333. Opening wards at night, precautions to be taken.
- To the door-posts of all sleeping wards shall be affixed a chain with a hook at the free end which can be attached at will to the door, so as to admit or allow the exit of one person at a time and no more. Should it be necessary to open a sleeping ward at night for purposes other than the emergency of fire, prior to unlocking the door the chain should be hooked in. No ward shall be opened at night unless the Deputy Superintendent or Assistant Superintendent and one other officer are present except in the case of fire.334. Locks to be out of reach.
- The locks of the doors of all sleeping wards and cells shall be so arranged that no prisoner can reach them from the inside.335. Custody and control of prisoner outside the jail.
- A prisoner, when being taken to or from any prison in which he may be lawfully confined, or whenever he is working outside or is otherwise beyond the limits of any such prison in or under the lawful custody or control of a prison-officer belonging to such prison, shall be deemed to be in prison and shall be subject to all the same incidents as if he were actually in prison. [Section 55 Act IX of 1894]Police Guards336. Police guards to be provided under certain conditions.
- Whenever it is necessary to place prisoners in confinement in any place without the walls of the jail, the Superintendent shall apply to the Superintendent of Police for such police guard as may, in the opinion of the latter officer, be necessary and the Superintendent of Police shall supply such guard accordingly.337. Responsibility of police guard when guarding prisoners.
- In every case in which prisoners are guarded by the police under the provisions of the preceding rule, the responsibility for the safe custody of the prisoners shall rest with the police.338. Action when any jail becomes temporarily insecure.
- If, from any cause, any jail, at any time, becomes temporarily insecure, the Superintendent shall inform the Superintendent of Police of the fact, and it shall be the duty of that officer to supply such police guard as he may think necessary to provide for the safety of the prisoners until the jail is made secure.Alarm Parade, Escapes and Outbreaks339. Preparations and procedure for dealing with cases of escape and disturbance.
- The precautions to be taken and the procedure to be adopted to guard against and deal with cases of escape and disturbance in jails, are as follows :-340.
In the event of a disturbance occurring in the jail which is likely to develop into a serious riot, the Superintendent of Jail shall send a message to the District Magistrate or in his absence the next Senior Magistrate present in the station on the telephone or by a fast messenger, informing him about the situation and if he (Superintendent, Jail) considers that the presence of the District Magistrate or in his absence the next Senior Magistrate is necessary, he will at the same time request him to come to the jail. On receipt of such a message, the above-mentioned officer will immediately proceed to the Jail and it will be open to him to take all such measures as may be necessary in the special circumstances of the case, to restore order, - vide Clause (b) of the general directions under sub-section (2) of Section 11, of the Prisons Act, 1894 and directions issued by the State Government, as embodied in Paragraphs 38 and 39. All action taken will be promptly reported by him to the higher authorities.341. Assistance from police.
342. Notice of an escape sent to certain officers.
343. Report to the Inspector-General of escape and recapture.
344. Attempt to escape to be reported.
345. Rewards for recapture.
346. Reward for prisoner preventing an escape.
- Every prisoner who assists in any way whatsoever in preventing an escape shall, if he cannot be adequately rewarded by the Superintendent under the remission rules, be brought to the notice of the Inspector-General of Prisons for consideration and giving an adequate award.347. Procedure on recapture of prisoner.
348. Prisoner not recaptured to be entered in release register.
- The name, register number, and date of escape of every prisoner who has escaped and has not been recaptured, shall be entered in a blank page of the release register and copied into every subsequent register brought into use, for ten years unless he has been recaptured in the meantime, when his name shall be marked off and the date of recapture noted.349. Procedure when sentence in connection with an escape is inadequate.
- Should a sentence passed on a prisoner for escaping or attempting to escape or on a jail officer for negligently suffering or conniving at the same, be in the opinion of the Superintendent inadequate, he shall refer the case to the Inspector-General who may, if he thinks fit, report the case to Government with a view to the enhancement of the sentence.350. Construction of outer walls of the jail.
351. Report of assault or disturbance certain convicts not to be entrusted with v knives etc. jail locks.
352. Prisoners may be required to wear fetters and belchains.
353. Supply of fetters and belchains to be maintained.
- With the exceptions to be noted herein after, handcuffing, fetters and belchains in sufficient number shall be kept in every jail.In Central Jail, Patiala, handcuffs, fetters and belchains for 200 prisoners shall be kept in stock to meet emergencies and the reserve stock will include atleast fifty per cent of chain fetters.354. Confinement in irons for safe custody.
- Whenever the Superintendent considers it necessary (with reference either to the state of the prison or the character of the prisoners) for the safe custody of any prisoners that they should be confined in irons, he may obtain prior approval of District Magistrate or Magistrate concerned and proceed further in accordance with the rules and instructions as may be laid down by the Inspector-General with the sanction of the State Government, to confine them, subject to the provisions of para 352. [Section 56 Act IX of 1894]355. Description of irons which may be used.
- In placing prisoners in irons in exercise of the powers conferred by Section 56 of the Prisons Act, 1894, no irons of any kind other than one of the kinds prescribed in paragraphs 552 infra, and in the case of fetters, other than bar-fetters or link fetters, shall be imposed on any prisoner.356. Prisoners exempted absolutely.
- The imposition of fetters is prohibited in the following cases, namely : -357. Prisoners ordinarily exempted.
- Fetters shall not ordinarily and without special reasons, to be recorded by the Superintendent in his journal, be imposed on any -358. Imposition of hand-cuffs when permissible.
- Hand-cuffs may, as a measure of restraint, be imposed on any prisoner, if the Superintendent is of the opinion that their imposition is necessary for the protection of the prisoner himself or of any other person with prior approval of the District Magistrate or Magistrate concerned in each individual case.359. Record of cases in which irons are imposed.
- In every case in which any prisoner is placed in irons of any description, the fact that they have been imposed and the time of their imposition and removal respectively, shall be noted, in the case of a civil prisoner in the Superintendent's journal and, in any other case, on the prisoner's history-ticket.360. Fetters to be examined periodically.
361. Annual statement of prisoners in fetters.
- An annual statement (Form No. 142) showing particulars of the cases in which fetters have been imposed during the year, shall be submitted on or before the 20th January, of the succeeding year, to the Inspector-General.362. Removal of fetters.
- Fetters imposed for security shall be subject to the provisions of para 352, removed by the Superintendent as soon as he is of opinion that this can be done with safety.363. Use of arms when permitted.
- Any officer of the prison may use a sword, bayonet, fire-arm or any other weapon against any prisoner escaping or attempting to escape:Provided that resort shall not be had to the use of any such weapon unless such officer has reasonable ground to believe that he cannot otherwise prevent the escape.364. Out-break and attempted out-breaks.
- Any officer of the prison may use a sword, bayonet, fire-arm or any other weapon on any prisoner engaged in any combined outbreak or in any attempt to force or break open the outer gate or enclosure wall of the prison and may continue to use such weapon so long as such combined outbreak or attempt is being actually frustrated.365. Using violence to an officer.
- Any officer of the prison may use a sword, bayonet, fire-arm or any other weapon against any prisoner using violence to any officer of the prison or other person:Provided that such officer has reasonable ground to believe that the officer of the prison or other person is in danger to life or limb, or that other grievous hurt is likely to be caused to him.366. Warning to be given.
- Before using fire-arms against a prisoner under the authority conveyed in paragraphs 363 to 365 of this Part; the officer of the prison shall give a warning to the prisoner that he is about to fire on him.367. Orders of superior officers.
- No officer of the prison shall in the presence of his superior officer use arms of any sort against a prisoner in the case of an outbreak or attempt to escape except under the orders of such superior officer.Chapter XI
The Admission of Prisoners
368.
The authority of an officer in charge of a jail to give effect to any sentence, order or warrant for detention, is contained in Sections 3,15 and 16 of the Prisons Act, 1900.369. Reception Centre.
- (i) A reception centre shall be earmarked in each jail, where all newly admitted prisoners shall be received and kept for a fortnight to study each one of them individually. The reception centre should have two barracks, one each for under trial and convicted prisoners, five cells, open working shed, and an office. The reception centre shall be under the charge of welfare officer.370. No prisoner to be admitted at night.
- No prisoner shall, except on transfer from another jail, be admitted into any jail before sunrise and after sunset.Provided this restriction will not apply in the case of -371. No person to be admitted without a proper warrant.
- No person shall be admitted into any jail as a Prisoner, otherwise than under a lawful warrant or order of commitment addressed to the Superintendent or officer-in-charge of the jail by a competent Judicial tribunal or other proper authority.372. Identification of prisoner.
- Before admitting a prisoner, the Deputy Superintendent shall ascertain from prisoner that his name and other particulars correspond with those entered in his warrant.373. Procedure when a prisoner has not been identified.
- On receipt of information from the police that a prisoner has not been identified, the Superintendent of Jail will cause the word "Unidentified" to be entered prominently in red ink on the prisoner's history ticket, warrant and in the admission register. When such a prisoner receives or despatches a letter, the Deputy Superintendent who is required to open and inspect all such correspondence, shall make a note of the name and address of the sender or addressee as the case may be, and if any facts mentioned in the communication which may afford a clue to the identity of the prisoner, he shall forward the same through the Superintendent of the Jail to the Superintendent of Police of the district from which the prisoner was received.The Deputy Superintendent shall similarly communicate to the Superintendent of Police the names and addresses of relatives or friends who visit the prisoner in jail.374. Procedure if a warrant is illegal or irregular.
375. Examination of warrant. Notice of examination.
- All warrants shall be examined to ascertain whether they conform to the Code of Criminal Procedure and the Orders or the High Court.Note 1. - A warrant ordering imprisonment without specifying whether it is to be simple or rigorous imprisonment, an undated, an unsigned or unsealed warrant shall be returned or correction.Note 2. - Every warrant should show the class (habitual or casual) to which the prisoner belongs and in case of those previously convicted, a statement showing the previous conviction should be attached.Note 3. - The Superintendent of a jail is justified in refusing to receive or detain a prisoner in jail on a warrant to which is affixed a signature by means of a stamp. But he should ordinarily adopt the procedure detailed in note 7 below.Note 4. - All warrants should be signed in full (not initialled) by the Judge or Magistrate who issues it and should be sealed with the seal of the court.Note 5. - In the case of prisoners on whom separate sentences are passed, care should be taken about the date mentioned in warrant of commitment from which each sentence will have effect and whether the different sentences will run concurrently or consecutively.Note 6. - In the case of under-trial prisoners, the warrant of commitment for intermediate custody should be prepared with the greatest care possible with reference to the above instructions.Note 7. - The Superintendent jail should not refuse to admit the prisoner where the above instructions have not been complied with, but should draw the immediate attention of the Magistrate concerned to the defects in the warrant of commitment and ask for its rectification at once, sending at the same time a copy of his letter to the District Magistrate in case warrant issued by an executive Magistrate and to the District and Sessions Judge in case warrant issued by a Judicial Magistrate for information.Note 8. - Warrants for the release or remission of sentences of prisoners confined in jail, warrants for the release of prisoners on bail and intimations of payment of fines sent to jail authorities should always be drawn up in Punjabi and should be signed in full by such officer and sealed with the seal of his court. They should be sent to the jail authorities through an official messenger of the court or through the agency of the post and not through the friends or relatives of prisoners.Note 9. - There should be a separate warrant or notice for every prisoner even if two or more prisoners have been jointly charged or convicted.Note 10. - Where an accused person has on conviction, been sentenced to imprisonment for a term, the period of detention, if any undergone by him during the investigation, inquiry or trial of the same case and before the date of such conviction, shall be set off against the term of imprisonment imposed on him on such conviction, and the liability of such person to undergo imprisonment on such conviction shall be restricted to the remainder, if any, of the term of imprisonment imposed on him.376. Procedure when representations are not attended to.
- The Superintendent shall in any case in which his representations have not been attended to by the Court addressed, take action according to procedure given in Para 378 below (Section 17 of Act III of 1900).377. Copy of warrant returned for correction to be kept.
- When a warrant is returned for correction, its photostat copy shall be retained in the appropriate compartment of the warrant almirah until the original is returned. Blank forms of warrants (C.C. Forms Nos. 133 and 134) shall be kept for this purpose.378. Procedure when the legality of a warrant is doubted.
379. Two or more sentences, how to take effect. Procedure in case of doubt.
380. Date of release. Responsibility for correctness.
381. Certain days to count as days of sentence.
382. Period to be excluded from sentence.
- When, by order of any competent authority, any prisoner is released on bail or the operation of any sentence of imprisonment passed upon any prisoner is, for any reason, suspended for a time, and such prisoner is subsequently again lawfully committed to prison, the period during which such prisoner was so released on bail or the sentence of imprisonment passed on such prisoner was so suspended, shall unless the warrant or order of recommitment otherwise directs, be excluded in calculating the period of the sentence:Provided that -383. Date of release when a period has been excluded from sentence.
- When a period has been excluded from a sentence under the preceding rule, the mode to be adopted in calculating the date of release is to take the full term of the sentence as commencing from the date of readmission and deduct from it the number of days already passed in jail; the date so arrived at will be the date on which the sentence expires.384. Operation of a second sentence when a first sentence is set aside.
385. Date from which a sentence finally passed shall count.
- When an appellate court modifies a sentence passed by a lower court without change of section, or when an appellate court passes a new sentence by changing the convicting section or the punishment section or otherwise, the sentence finally passed shall count, unless otherwise specially directed from the date of imprisonment under the original sentence.386. Date of release when two or more sentences run consecutively.
- When a prisoner is sentenced to two or more terms of imprisonment to be served consecutively, the date of release shall be calculated as if the sum of the terms was awarded in one sentence.Example. - A prisoner, sentenced on the 21st June, 1980, to one year's imprisonment is, for another offence, subsequently sentenced to a further term of one year, the period to commence from the Expiration of the first sentence, he will be released on the 20th June, 1982, not on the 19th June, 1982.387. Calculation of date of release when fine is partially paid.
- If a prisoner be sentenced to imprisonment of which the whole or any portion is in default of the payment of any fine, and if the fine or a portion of it be not immediately paid, the date of release shall be fixed and entered in the release diaries on such dates as shall correspond to payment as well as non- payment of the fine. When any portion of the fine is subsequently paid, the date of release shall be altered accordingly.Example. - If a prisoner be sentenced on the 1st January, to six months' imprisonment and to pay a fine of Rs. 300, or in default of payment to be imprisoned for a further period of six months, then, supposing that the prisoner, immediately on conviction, pays Rs. 100, the date of release shall be first fixed at the 31st October, that is, six months plus four months (being the term proportionate to the amount of the fine unpaid), and entries shall be made in the release register on the 30th June and 31st October, if he afterwards pays another Rs. 100 the latter date shall be changed to 31st August; on his paying the whole, the fact shall be noted opposite the entry on the 30th June.388. Calculation of remission on payment of fine.
- If a prisoner who is sentenced to a fine and in default to imprisonment for a certain number of months, pays any part of his fine, the remission for the payment shall be calculated in calendar months, and not in days. Any fraction of a month obtained by such calculation shall be reduced to days. A fraction of a day less than one-half shall not be counted, any greater fraction shall count as one day.Example. - If a prisoner be sentenced on the 15th July to six months' imprisonment and to pay a fine of Rs. 300, or in default of payment to six month's further imprisonment and he pays Rs. 63, the calculation shall be made as follows. - Rs. 63/300x6 months = 63/50 = 1 -13/50 months. The date of release, deducting one month, would fall on the 14th June. As the month preceding June has 31 days the 13/50 x 31 = 403/50 = 8-3/50 days. Here the remission for payment of Rs. 63 is 1 month and 8 days.If the prisoner has been sentenced on 15th June instead of 15th July, the calculation of the 13/50 of a month would have to be made on a 30 days' month because from any date in April to the same date in May is 30 days, as follows : - 13/50 x 30 = 39/5 = 7-4/5 days so that in that case, the remission would be also 1 month and 8 days (4/5 of a day being more than half a day).389. Disposal of notice of payment of fine.
- If a fine is paid in part or whole after a prisoner is admitted to jail, the court receiving it will, unless it has already received back the prisoner's warrant with an endorsement showing that he has been released, notify the fact to the Superintendent of the Jail in which the prisoner was first confined after conviction. This notification shall be filed with the warrant and returned with it after the sentence has been carried out.390. Procedure when a prisoner with imprisonment in lieu of fine is transferred.
- When a prisoner whose sentence includes an order of imprisonment in default of payment of fine, is received by transfer from a jail other than the jail in which he was first confined, intimation shall forthwith be given by the receiving jail to the Superintendent of the jail where he was first confined, who shall cause a record or the receipt of such intimation to be made in the admission register of his jail. The Superintendent of the jail to which a prisoner was first committed, is responsible for seeing that notifications of payment of the fine received by him, are promptly transmitted to the jail in which the prisoner is confined, such notice shall be sent under a registered cover.391. The payment of fine at the jail.
- The Superintendent is authorised to receive fines tendered at the jail. In the absence of the Superintendent, the Deputy Superintendent shall receive the fine or portion thereof tendered to him and shall on the first opportunity produce the warrant with any entry of the fact that such payment has been made for the signature of the Superintendent.Note. - Fines received at the jail shall without delay be remitted into the local Treasury through the District Magistrate. All fines tendered to a jail shall be received irrespective of the fact whether the prisoner is due for release or not provided he is in the jail at which the fine is paid.392. Imprisonment in lieu of fine to succeed substantive sentence.
- If a prisoner sentenced to a term of imprisonment in default of payment of fine, is either at the same time or subsequently sentenced to a term of imprisonment without the option of fine the imprisonment in default of payment of fine shall be kept in abeyance till the expiration of all the substantive sentences of imprisonment.Example. - A prisoner is sentenced on the 9th June, 1897 to two years' rigorous imprisonment and a fine of Rs. 50, or in default, six months' further rigorous imprisonment, on the 17th July of the same year he is sentenced on another charge to imprisonment for 18 months, and on the 6th October, 1898, he is again sentenced on a third charge to imprisonment for two years, the sentence of six months' imprisonment in default of payment of fine should begin from the 9th December, 1902; (the date on which all the substantive sentences expire, i.e. the 8th December).Note. - This covers the case of a prisoner whose first sentence of imprisonment is in default of payment of fine. Any substantive sentence of imprisonment subsequently passed shall count from the date of the first sentence, and the imprisonment in lieu of fine shall take effect last, although a portion of it may have been already served when the substantive sentence was awarded; if, however, the imprisonment in default of payment of fine is of a different character to that of the substantive sentence, such imprisonment in default shall be completed before the substantive sentence of imprisonment shall take effect.393. Imprisonment under Section 106 or 117 Cr.P.C. in addition to a substantive sentence.
394. Imprisonment awarded to an escaped convict how to take effect.
- When an additional sentence of imprisonment is passed on an escaped convict who has been recaptured, such sentence shall take effect according to the following rules :-If the new sentence is severer in its kind than the sentence which such convict was undergoing when he escaped, the new sentence shall take effect immediately, and the unexpired portion of the sentence he was undergoing when he escaped, shall be served subsequently. When the new sentence is not more severe, it shall take effect after he has served the portion of his original sentence which at the time of his escape remained unexpired.A sentence of rigorous imprisonment is severer than one of simple imprisonment.395. Management and custody of warrant.
- The date of a prisoner's admission into jail and the register number given to him, shall be endorsed on his warrant and signed by the Deputy Superintendent; the warrants shall be arranged according to the date of release and put together in open fold in monthly bundles and docketed outside with the month and year. Each bundle shall occupy a separate receptacle in the warrant almirah, of which the Deputy Superintendent/Assistant Superintendent incharge shall keep the key.396. Prisoners to be examined on admission.
397. Record for the purpose of identification.
- A full personal description of every prisoner with a note of any special marks on his person and his left thumb-impression, shall, for purposes of identification, be recorded in the admission register.398. Police-registered prisoners. How divided and distinguished.
399. Finger impression slips of P.R. prisoners.
- The finger impression slips of P.R. convict shall be prepared in the presence of and signed by (a) a Gazetted Police Officer, or (b) the Superintendent of the Jail.But in all cases that portion of the P.R. slip which classifies the convicts as P.R. or P.R./T shall be signed by the Superintendent of Police, or in his absence, by his representative at headquarters.Note 1. - The District Magistrate and the Superintendent of Police should arrange that the duty shall be, as far as possible, evenly divided between the District Staff, the Police and the Superintendent of the Jail.Note 2. - The order to a convict to give his thumb impression is a lawful order and should be upheld by the Superintendent of the Jail who should take steps to see that it is enforced. An officer of the jail may or indeed must order a prisoner to allow his thumb-impression to be taken.400. The search of prisoners on admission.
401. Prisoners to wash themselves and their clothing.
- As soon as possible after admission to jail, all prisoners shall be required to wash themselves and their clothing thoroughly. Such of the private clothing of convicts as can be boiled without damage shall be boiled before it is stored.402. Classes and serial numbering of prisoners to be quoted in communications.
403. State of education on admission.
- The State of every prisoner's education shall be ascertained on admission and the entries in the admission register shall be made as follows :404. How habituals are to be distinguished.
- Every prisoner of the habitual class shall ordinarily be required to wear a yellow cap or a red pugri if a Sikh.405. Abstract of rules to be read and hung up in a conspicuous place.
406. Procedure on completion of entries in registers.
- On completion of the necessary entries in the admission and release registers and of the procedure prescribed in this chapter in so far as it may be applicable in each case, the Assistant Superintendent shall bring these registers and all newly admitted prisoners with their warrants before the Deputy Superintendent and Superintendent, who shall satisfy themselves that the entries are correct and attest them in token thereof.Chapter XII
Prisoners Property
407. List of property to be attached to warrants.
408. List of property to be read over and every entry to be attested.
409. Property to be received, when exception may be made.
410. Property received after admission to be entered in list.
- When any property is after the admission of any prisoner to the jail, received by the Superintendent on his behalf, such property shall be entered in the list of property belonging to such prisoner in the manner prescribed in the case of property taken from or received with the prisoner at the time of his admission to the jail.411. Treatment of Property of prisoners.
- Prisoner's property shall be dealt with in accordance with the following provisions, namely -412. Clothing to be stitched in bundles and labelled.
413. Disposal of money, the property of prisoners.
414. Disposal of property on transfer of a prisoner.
- On the transfer of a prisoner from one jail to another, all his money and other property shall be sent to the jail to which he is transferred.415. Disposal of clothing of certain prisoners not on transfer.
- The clothing of every prisoner sentenced to three years or more shall, whenever possible, be disposed of as laid down in Clause (d), Paragraph 411, before the prisoner is transferred to any other jail.416. Property tendered for certain prisoners not to be received.
- Property tendered at a jail on behalf of a prisoner already transferred to another jail, shall not be accepted, but the person who tenders the property shall, if he so desires, be informed of the jail to which the prisoner has been transferred, so that he may send the property to him.417. Property may be made over to a relative or friend.
- The Superintendent may, at the request or with the consent of any prisoner, at any time make over the whole or any part of the money or other property belonging to such prisoner, which may be in the keeping of the Superintendent, to any person (not being a prisoner), whom such prisoner may specify:Provided that the Superintendent may withhold and retain so much of the money or other property of such prisoner as he may think necessary for the purpose of providing such prisoner with sufficient clothes and money, upon his release.418. Disposal of forbidden articles found on prisoners.
- Any prohibited article found on any prisoner, after his admission into any jail shall be confiscated, and all money so confiscated and all money realised from the sale of any article so confiscated, shall be credited to the Government in the public treasury :Provided that the Superintendent may award any sum, not exceeding one-half of any money or of the sale-proceeds of any property so confiscated to any person concerned in the finding or discovery thereof.Note. - Sums of money confiscated, as well as sale-proceeds of confiscated property, should be paid into the treasury under the head of receipts of the Jails Departments.419. Disposal of property of an escaped prisoner.
- The money and other property of every prisoner who escapes shall be retained at jail from which he effected his escape for one year after the date of his escape. If the prisoner is not recaptured within that period, his money and other property (if any), shall be made over to the police as being unclaimed property.420. Property of deceased prisoners.
- The money and other property of deceased prisoner shall, unless claimed by a person holding a succession certificate, probate or letters of administration entitling him to receive it, be made over to the police as being unclaimed property.Note. - When a prisoner dies, notice of his death should be sent to the District Magistrate of the district to which he belongs, and if within three months no person, duly authorized to receive the property under the conditions laid down, lodges claim to it, such property shall then be made over to the police.421. Procedure when forwarding unclaimed property.
Chapter XIII
History- Tickets
422. History tickets, their preparations and maintenance.
423. Entries by the Medical Officer in history-tickets.
424. Particulars to be entered and the officers to enter them.
- Oh the history-ticket of every prisoner shall be entered as far as such entries may be applicable -425. Entries to be made by the Superintendent.
- On the history-ticket of every convict, the Superintendent shall record -426. Custody and management of history-tickets.
- The history-tickets of all the prisoners shall be kept in a proper receptacle by the head warder incharge 'Chukker' and shall be produced by him whenever required by any officer of the jail. It shall go with the prisoner whenever he is sent to hospital, or is transferred from one jail to another jail. At the weekly parades, each prisoner shall hold his ticket in his hand for inspection. The history-ticket shall be produced, with the prisoner, whenever he is reported for an offence, or is brought before the Superintendent or Medical Officer for any reason.Note 1. - Every under-trial and civil prisoner may be allowed to retain possession of his history-ticket.Note 2. - At weekly inspection the tickets will be issued just before, and removed immediately after, the inspection by Superintendent.427. Retention of history-tickets after release or death.
- The history- ticket of every prisoner shall be retained in safe custody :-Chapter XIV
Release of Prisoners
Note. - For the method of calculating the date of release, see Chapter XI on the admission of prisoners.428. Examination of warrants.
- The warrants of all convicts, whose release becomes due in any month shall be examined on the 20th day of the month preceding to ascertain their correctness.429.
430. Release of police registered prisoners.
431. Procedure under Article 161 of the Constitution and Sections 432, 433 and 433-A of Cr. PC 1973.
| A | B | C | D | E |
| For convicts whose death sentence has beencommuted to life imprisonment | Convicts who have been imprisoned for life foroffences for which death is a punishment and have committedheinous crime | Convicts who have been imprisoned for life foroffences for which death is a penalty but crimes are notconsidered heinous | Other life convicts imprisoned for life foroffences for which the death penalty is not a punishment and havecommitted heinous crime | Other life convicts |
| A | B | C | D | E | |||||
| Actual imprisonment | Imprisonment with remission | Actual imprisonment | Imprisonment with remission | Actual imprisonment | Imprisonment with remission | Actual imprisonment | Imprisonment with remission | Actual imprisonment | Imprisonment with remission |
| 1 | 2 | 3 | 4 | 5 | |||||
| Adults | |||||||||
| 14 | 20 | 12 | 18 | 10 | 14 | 10 | 14 | 08/01/02 | 14 |
| Females/minors | |||||||||
| 10 | 14 | 8 | 12 | 8 | 12 | 8 | 12 | 6 | 10 |
2. Procedure to be followed :
3. As regards the policy for dealing with premature release under Sections 432 and 433, this will be identical to the policy proposed for deciding cases under Article 161 of the Constitution, with the following difference :
The minimum period of actual imprisonment to be undergone before a case for premature release is considered will be as follows :| For convicts whose death sentence has beencommuted to life imprisonment | Convicts who have been imprisoned for life foroffences for which death is a punishment and have committedheinous crime | Convicts who have been imprisoned for life foroffences for which death is a penalty but crimes are notconsidered heinous | Other life convicts imprisoned for life foroffences for which the death penalty is not a punishment and havecommitted heinous crime | Other life convicts | |||||
| A | B | C | D | E | |||||
| 1 | 2 | 3 | 4 | 5 | |||||
| Actual imprisonment | Imprisonment with remission | Actual imprisonment | Imprisonment with remission | Actual imprisonment | Imprisonment with remission | Actual imprisonment | Imprisonment with remission | Actual imprisonment | Imprisonment with remission |
| Adults | |||||||||
| 14 | 20 | 14 | 20 | 14 | 20 | 10 | 14 | 8-1/2 | 14 |
| Females/minors | |||||||||
| 14 | 20 | 14 | 20 | 14 | 20 | 8 | 12 | 6 | 10 |
432. Procedure when sentence expires.
433. Deputy Superintendent may release certain prisoners. Report when prisoner is not released.
434. Warrant of release of a prisoner transferred.
- On receipt of a warrant for the release of a prisoner who has been transferred to another jail, such warrant shall be forwarded without delay by registered post to the jail in which the prisoner is confined.435. Identification of prisoner on release.
- Every prisoner shall, before being released, be carefully identified by reference to the personal description of such prisoner recorded in the admission register, and the Superintendent and Deputy Superintendent shall satisfy themselves respectively that the prisoner brought forward is entitled to be released and that his sentence has been duly executed except in respect of any remission earned and granted in pursuance of the remission rules.436. Time of release of prisoners.
437. Prisoner to produce his jail outfit on release.
438. When date of release falls on jail holiday.
- If the date on which any prisoner would be entitled to be released, falls on a jail holiday such prisoner should be released on a day earlier.Provided that if for any reason a civil prisoner is entitled to be released on a jail holiday he shall be released on that day.439. Release on the authority of telegram.
- No prisoner shall be released on the authority of a telegram save in the case of a telegram despatched by a Secretary to Government. All such telegrams should be authenticated by telegraphic enquiry.440. Prisoner on release to be furnished with certificate.
- A prisoner sentenced to imprisonment, shall be furnished at the time of his release with a certificate in form No. 168, signed by the Superintendent, to the effect that he has completed his term of imprisonment, the amount of remission, if any, being stated therein. A report on his character, conduct in jail and proficiency in any jail industry attained by him shall also be included in the certificate.441. Return of a prisoner's property on release.
- At the time of releasing every prisoner, the Superintendent shall deliver, or cause to be delivered to him all money and other property (if any) belonging to him. An acknowledgement of the receipt of the money and other property (if any), shall, if the prisoner can write, be taken from him in the admission register. If the prisoner cannot write, he shall be called upon to state, whether he has or has not received all money and the property belonging to him, and, if not, what articles, or their value, have not been delivered to him. If any part of a prisoner's money or other property is not delivered to him, a note of the fact shall be made opposite the item not delivered, in the list attached to his warrant, and the Superintendent shall decide whether any and, if so, what compensation is to be granted to the prisoner in respect thereof and shall pay such compensation or cause it to be paid, to him accordingly.Provided that no prisoner shall be entitled to receive any compensation, other than the sale-proceeds (if any) in respect of any property at any time destroyed or sold in accordance with the provisions of paragraph 411.Note. - Compensation for money or other property lost while in the custody of any officer of the jail, shall be paid at the expense of the officer responsible for such loss.442. Conditions under which clothing may be supplied to a released prisoner.
- Every prisoner whose clothing has been sold or destroyed or is insufficient for purposes of health or decency, shall, upon release, be supplied, at the expense of the Government, with such clothing as the Superintendent may consider necessary and suitable :Provider that, if any prisoner possess sufficient means, over and above the sum of Rs. 100/- (exclusive of any amount he may have been awarded while confined in jail) he shall, if so desires, be supplied with clothing at cost price, on payment.443. Subsistence allowance, railway pass and conveyance allowance.
444. Meal to prisoners on release.
- Prisoners about to be released in the morning shall, prior to release, be supplied with the early morning meal.445. Release of female prisoners.
446. Release of Juvenile prisoners.
447.
Notice of the date of release of every prisoner convicted under the Opium and Excise Laws shall, one month before such date, be sent to the Superintendent, Excise Intelligence Bureau, care of the Financial Commissioner, Punjab.448. When a Prisoner may be released on recognizance.
449. Return of warrant and action when there are two or more warrants.
450. Return of Warrant. Action where an accused has been admitted to bail.
- When an accused has been admitted to bail pending the hearing of his appeal, the original warrant of commitment shall be returned by the Jail Authorities to the Court which issued it with the request that it be forwarded to the Appellate Court.451. Action where an accused surrenders to his bail.
- Where an accused surrenders to his bail in the Appellate Court, such Court in every case in which the sentence is reversed on appeal, shall discharge him. And in every case in which the sentence is modified or confirmed on appeal, such Court shall forward the accused in charge of a police office with the modified or original warrant to the Chief Judicial Magistrate with directions to commit him to custody as in case (2) and (3) of paragraph 450.Note I. - Wherever a Sessions Division consists of more districts than one, the Chief Judicial Magistrate in this paragraph shall be held to be the Chief Judicial Magistrate of the District in which the Sessions Court is sitting for the hearing of appeals.Note II. - The following form of warrant is prescribed for use by Appellate Courts when a sentence is modified or altered on appeal : -In the Court of the ________________________________ at ____________________________________.To the Officer in charge of the Jail___________________________________at__________________________________________ Whereas________________________________________son of_________________________________of village police station___________ in the district of _______________________________ was convicted by ___________________________, Magistrate of____________________of the offence of ______________________and was sentenced on the ______________________________day of____________________________19_______________________to _________________________ which conviction and sentence have been modified on appeal by this court, and in lieu thereof the said__________________________has been convicted of the offence of_____________________________and sentenced on the_________________________ day of_____________________________19____to____________________.This is to authorise and require you the said Superintendent to receive the said ________________________________into your custody in the said jail, together with this warrant and carry the aforesaid sentence into execution according to law, and this is further to authorise and require you to return to this Court the original warrant of commitment in lieu whereof this warrant is issued.Given under my hand and the seal of the court this_______________________________, day of ___________________________, 19____________________________.Sessions Judge or MagistrateIf, on the expiration of his sentence, a prisoner is found to be suffering from serious illness he shall, if he elects to remain under treatment in jail, under section 26(3), if the Prisons Act 1894, be allowed to do so until certified fit for discharge.453. Release of prisoners suffering from disease.
454. Action in case of difference of opinion.
- If the District Magistrate dissents from the Superintendent's recommendations the case shall be submitted to the Commissioner of the Division within the limits of which the prisoner's offence was committed, and he may either order his release, subject to the provisions of clauses (2) and (3) of paragraph 453, or submit the case for the orders of the state Government.Note. - Cases which are not provided for in these rules will be dealt with by the State Government under the provisions of Section 432 of the Code of Criminal Procedure, 1973, on receipt of recommendations from the local authorities.455. Transfer of prisoners to civil hospital in case of serious illness.
- Where it is necessary to remove a convict or under trial prisoner to a hospital outside the jail for operative or other special treatment which cannot properly be given in the jail itself : -Chapter XV
Appeals, Petitions, Interviews and Communications
(a)Appeals and Petitions456. Prisoners to be given facilities for appealing.
457. Periods allowed to appeal.
- The periods allowed for appealing are as follows :-| (a) From a sentence of death passed by a courtof Session or by a High Court in the exercise of its originalcriminal jurisdiction, | ...... thirty days |
| (b) from any other sentence or any order notbeing an order of acquittal: | |
| (i) to the High Court | ...... sixty days |
| (ii) to any other Court | ...... thirty days |
458. Interview for purpose of appeal.
- Every convict shall be allowed reasonable opportunities of personally interviewing his relatives, friends and legal counsel, for the purpose of preparing his appeal :Provided that every such interview shall be held within sight, but out of the hearing, of the jail official in whose charge the prisoner is placed for the purpose of such interview.459. Prohibition against writing appeals without permission.
- No prisoner or officer of the jail shall prepare, write out or submit any appeal or petition on behalf of any prisoner, without the previous permission in writing of the Superintendent.460. Appeal for a prisoner who has no friend or agent.
461. When an appeal is not desired.
- If any prisoner states that he does not desire to appeal he shall be asked to give in writing and the fact shall be recorded on his history ticket.462. Prisoner not to be transferred pending appeal.
463. Appeal of prisoners transferred.
- When any communication relating to the appeal of a prisoner, who has been transferred is received, it shall be forwarded without delay by registered post to the Superintendent of the jail in which the prisoner is confined after noting the same in Register No. 2 of the jail from which the prisoner has been transferred.464. Reminder requiring the result of appeal.
- If the result of an appeal to the Chief Judicial Magistrate or Sessions Judge is not communicated within one month or in the case of an appeal to the High Court, within three months of the date on which such appeal was submitted, the Superintendent shall send a reminder to the Court concerned and repeat the enquiry at reasonable intervals. The result of an appeal shall, when received, be communicated to the prisoner concerned and entered in his history-ticket and Admission Register.465. Procedure when a Court directs the retrial of a prisoner.
- If an Appellate Court directs that a prisoner be retried and a warrant for his release on bail or for his custody pending trial is not at the same time received the prisoner shall, unless he has a sentence on another warrant to undergo, be remanded to the ward for unconvicted prisoners and the Superintendent shall apply to the Court for a warrant for his custody pending trial.466. Petition for Clemency.
- (a) Every prisoner shall be at liberty to petition the Government for clemency, and shall, should he so desire, be accorded reasonable facilities for preparing and submitting such a petition."Except in the case of petitions against the execution of sentences of death all such petitions must be accompanied by copies of the judgments of the Court of conviction and of any superior court which may have dealt with the case on appeal or revision, to be supplied by the petitioners themselves".467.
The following are the rules relating to the duties of Superintendents of Jails in connection with petitions for mercy from convicts under sentence of death : -468. General rules for the grant of interviews and communications.
469. Rules for grant of interviews and communications to and by convict.
- In addition to the privileges granted in paragraph, every convicted prisoner shall be allowed to. have an interview with his relatives or friends and to write a letter once a week during the term of his imprisonment:Provided that the exercise of this privilege shall be contingent on good conduct and may be withdrawn or postponed by the Superintendent for bad conduct.There will be no restriction on the number of letters a prisoner may receive.Note 1. - A letter merely arranging an interview shall not be counted for the purpose of this rule.Note 2. - A prisoner may, with the permission of the Superintendent substitute a letter for an interview or vice versa.Note 3. - Prisoners shall be allowed to send a special letter notifying their relations of their transfer from one Jail to another.Note 4. - A prisoner may with the permission of the Superintendent write any number of letters at his own cost.470. Exception to General Rule.
- The Superintendent may at his discretion grant interviews or allow the despatch or receipt of letters at shorter intervals than provided under rules or in spite of the prisoner's misconduct if he considers that special or urgent grounds exist for such concession, as, for example, in the event of the prisoner being seriously ill or on the occurrence of the death of a near relative or if the friends or relatives have come from a distance to see the prisoner and it would be an undue hardship on them to refuse an interview, or if the prisoner is nearing release and wishes to secure employment, or for other sufficient cause. Matters of importance, such as the death of a relative, may also be communicated at any time by the friends of a prisoner to the Superintendent who will, if he think it expedient, inform the prisoner of the substance of the communication.471. No interview or communication to take place without sanction of Superintendent.
- No convicted prisoner shall be allowed to have an interview or to receive or write a letter except with the permission of the Superintendent, which shall be recorded in writing.472. Application for interview to be oral or in writing.
- Applications for interviews with prisoners may be oral or in writing at the discretion of the Superintendent. If the prisoner is not entitled to an interview, the applicant shall be informed at once.473. Persons granted an interview may be searched.
- Every person desiring to hold an interview with any prisoner shall, before such interview is allowed to take place or he is allowed to enter the jail, is called upon by the Deputy Superintendent so to do, give his name and address and submit to be searched.Provided that no such search shall be made in the presence of any prisoner or person other than the proper officer of the jail, and, in the case of a female visitor, that such search shall be conducted by the female head warder or a female warder. If the visitor refuses to submit to be searched or to give his name or address, he shall not be permitted to enter the jail or to interview any prisoner.474. Search of visitors.
475. Time and days of interviews.
- The Superintendent shall fix the days and hours at which all interviews shall be allowed and no interviews shall be allowed at any other time except with the special permission of the Superintendent. A notice of the hours of interviews shall be pasted outside the jail.476. Places of interview.
- Every interview shall take place in a special part of the jail appointed for the purpose, if possible at or near the main gate. Provided that if a prisoner is seriously ill, the Superintendent may permit the interview to take place in the hospital, and a condemned prisoner shall ordinarily be interviewed in his cell. Provided further that the Superintendent may, for special reasons to be recorded in writing, permit an interview to take place in any part of the jail.477. Interview to take place in the presence of a jail officer.
- Every interview with a convicted prisoner shall take place in the presence of a jail officer, who shall be responsible that no irregularity occurs, and who shall be so placed as to be able to see and hear what passes in and to prevent any article being passed between the parties.478. Termination of interview.
- Any interview may be terminated at any moment if the officer present considers that sufficient cause exists. In every such case the reason for terminating the interview shall be reported at once for the orders of the senior officer present in the jail.479. Duration of interview.
- The time allowed for an interview shall not ordinarily exceed 30 minutes, but may be extended by the Superintendent at his discretion.480. Search of prisoner before and after interview.
- Every convicted prisoner and every unconvicted criminal prisoner shall be carefully searched before and after an interview.Interviews with Prisoners. - Jail Authorities allowing two persons to interview an undertrial prisoner. Court cannot fix or enlarge the number of interviewers. This is the domain of Jail authorities.Visits by family and friends. - Visits to prisoners by family and friends are a solace in insulation; and only a dehumanised system can derive vicarious delight in depriving prison inmates of this humane amenity. Subject, of course, to search and discipline and other security criteria, the right to society of fellowmen, parents and other family members cannot be denied in the light of Article 19 and its sweep. Moreover, the whole habilitative purpose of sentencing is to soften, not to harden and this will be promoted by more such meetings. A sullen, forlorn prisoner is a dangerous criminal in the making and the prison is the factory. There is no reason why the right to be visited under reasonable restrictions, should not claim current constitutional status. Subject to considerations of security and discipline, liberal visits by family members, close friends and legitimate callers, are part of the prisoners' kit of rights and shall be respected.481. Procedure as to the delivery of letters.
- No letter shall be delivered to or sent by a convicted prisoner until it has been examined by the Superintendent or by the Deputy Superintendent or other officer under the Superintendent's orders, but no unnecessary delay should be allowed to occur in delivery or despatch. If a letter is written in a language unknown to the Superintendent, he shall take steps to procure a translation before forwarding the letter. No letter written in cipher shall be allowed. The Superintendent may withhold any letter which seems to him to be in any way improper or objectionable, or may erase any improper or objectionable passages.482. Detention or return of letters received for prisoners.
- If a letter is addressed to a prisoner who is not entitled under the rules to receive it, it may, unless the Superintendent determines to communicate it, be withheld and kept in the Superintendent's custody until the prisoner is entitled to receive it or is released, when it shall be delivered to him, unless it is improper or objectionable; or it may be returned to the sender with an intimation that the prisoner is not entitled to receive it.483. Custody of letters received by prisoners.
- A convict may retain any letter which has been delivered to him with due authority unless the Superintendent otherwise directs, or may ask that it be kept for him.484. Provision of writing material.
| (i) Convicted prisoners | Once a week |
| (ii) Unconvicted and civil prisoners | twice a week. |
485. Superintendent may refuse any interview.
- A Superintendent may refuse to allow any interview to which a prisoner would ordinarily be entitled under these rules, but in every such case, if in his opinion it is inexpedient in the public interest to allow any particular person to interview a prisoner or if other sufficient cause exists, he shall record his reasons for such refusal in his journal.486. Abuse of privilege of holding interview.
- Any prisoner who abuses any privilege relating to the holding of an interview or the writing of letters or other communication with any person outside the jail shall be liable to be excluded from such privileges for such time and may be subjected to such further restrictions as the Superintendent may direct.B. - Special Rules Relating to Under-trial and Civil Prisoners487. Visitors to civil and unconvicted criminal prisioners.
- Due provision shall be made for the admission, at proper times and under proper restrictions into every prison of persons with Whom civil or unconvicted criminal prisoners may desire to communicate, care being taken that, so far as may be consistent with the interests of justice, prisoners under trial may see their duly qualified legal advisers without the presence of any other person. [Sec. 40 of Act IX 1894].488. Interview and communication of civil and unconvicted prisoners.
- Unconvicted criminal and civil prisoners shall be granted facilities for writing two letters and two interviews each week with their relatives or friends.Provided that the State Government may in any particular case for reasons to be recorded in writing impose such restrictions on the interviews as it may deem necessary.Provided further that all reasonable facilities shall be granted at proper time and under proper restrictions for interviewing or otherwise communicating either orally or in writing with their legal advisors.489. Interviews of unconvicted prisoners with legal advisors.
- Every interview between an unconvicted prisoner and his legal adviser Shall take place within sight, but out of hearing of a jail official. A similar concession may be allowed by the Superintendent in the ease of an interview with any near relative of the unconvicted prisoner.Note. - The term "friend or relative" as applied to a prospective interviewer of prisoners and as occurring in paragraphs 468 to 488 supra is to be literally and strictly interpreted, that is to say, no one should be allowed an interview with a prisoner who is not entitled under the rules to interview, unless he can submit proof of a personal and intimate acquaintance or of near relationship. In the case of a relative the nature of relationship should be ascertained.490. Application from legal advisors for interview of unconvicted prisoners.
- When any person desires an interview with an unconvicted criminal prisoner in the capacity of the prisoner's legal adviser he shall apply in writing, giving his name and address and stating to what branch of the legal profession he belongs and he must satisfy the Superintendent that he is the bona fide legal adviser of the prisoner with whom he seeks an interview and that he has legitimate business with him.491. Confidential letters of unconvicted prisoners.
- Any bona fide confidential written communication prepared by an unconvicted criminal prisoner as instructions to his legal adviser may be delivered personally to such legal adviser without being previously examined by the Superintendent. For the purpose of this rule the term legal adviser means a legal practitioner within the meaning of Central Act XVIII of 1879.492. Time of interview of civil prisoners.
- Civil prisoners may see their friends and relations at such times and under such restrictions as the Superintendent may appoint and the presence of the jail officer shall not be necessary.493. Conditions under which a religious preacher may be admitted.
- On the application of a group of prisoners, a well known religious preacher as requested by them may be admitted to jail for religious ministration only, on any of the religious festivals provided that:494. Visit of a religious preacher to a sick or condemned prisoner.
Chapter XVI
Classification and Separation of Prisoners
(A)Classification of Prisoners495. The classification of prisoners for purposes of separation.
- The different categories of prisoners for the time being confined in every jail should be kept in separate institutions, part of institutions, annexes, units taking into account of their sex, age, condition of health, criminal record, the legal reason for their detention and necessities of their treatment.496. Separation of prisoners.
- Prisoners for purposes of separation, as far as possible, may be classified and kept separate as follows :497. Accommodation for prisoners.
- The State Government shall provide, for the prisoners in the territories, under such Government, accommodation in prisons constructed and regulated in such manner as to comply with the requisitions of the Prisons Act, 1894 in respect of the separation of prisoners. [Sec. 4 Act IX of 1894].498. Separation of Prisoners.
- The requisitions of the Prisons Act, 1894 with respect to the separation of prisoners are as follows :-499. Separation required by rule made under Prisons Act of 1894.
- In addition to the provisions, as to the separation of prisoners, under Section 27 of the Prisons Act, 1894, and subject to the provisions, of the rule next following, the further provisions, as to the separations of prisoners, hereinafter specified shall, to the extent to which they can, in each jail, be carried into effect, namely -500. Exception to the rule regarding separation.
- When, in any jail, there is only one prisoner exists in any class and separation would amount to solitary confinement, such prisoner may if he so desires be permitted to associate with prisoners of another class :"Provided that the class with which such prisoner is permitted to associate shall be determined by the Superintendent and that the provisions of Section 27 of the Prisons Act, 1894 are not in any case infringed by the permission so accorded."501.
Unconvicted criminal prisoners may be confined separately in cells when in the opinion of the Superintendent of the jail in which they are confined it is necessary in the interests of jail discipline to do so, or under the orders of the Inspector-General of the State Government.502. Association and segregation of prisoners.
- Subject to the requirements of paragraph 488, convicted criminal prisoners may be confined either in association or individually in cells or partly in one way and partly in the other. [See 28 Act IX 1894].503. Convicts to be separated.
- All convicts shall, so far as the requirements of labour and the cell accommodation of the jail will allow, be kept separate both by day and by night.504. Occupation of vacant cells.
- If, in any jail, at any time, all the cells are not in use for purposes of punishment or otherwise, the vacant cells many, subject to the following conditions, be occupied by convicts, for purposes connected with the separation of prisoners under these rules : -505. Separation of habitual.
- Convicts of the habitual class be subjected to the system of separation prescribed in the preceding rules, in rotation.506. Separation of casual.
- If, at any time, there are more cells in any jail than suffice for the separation of all convicts of the habitual class, prisoners of the casual class shall be confined in cells, both by day and night, in rotation.507. Procedure when separation by day is not feasible.
- A convict who would ordinarily come under the operation of any of the preceding rules relating to the separation of prisoners, but cannot be confined in a cell by day, by reason that he is required for some jail service, shall be confined in a cell by night.Note 1. - Separation under paragraphs 503 to 507 is distinct from "cellular" confinement and "separate" confinement inflicted as a punishment under section 46 of the Prisons Act, and is restricted merely to the separation of individual prisoners either by day or night for purposes of jail management; such separation is not to have any irksome conditions attached to it.Note 2. - Paragraphs 503 to 507 are of general application. If, in the opinion of the Superintendent, the presence of any convict in association with others, is detrimental to good order and discipline or is likely to encourage or lead to the commission of any offence, such convict should be kept separate, in preference to others of his class.508. Separation to be as complete as possible.
- Subject to the provisions of paragraphs 502,503, the separation of the various classes of prisoners shall be carried out both by day and by night to the fullest extent the means available admit. If there are not a sufficient number of latrines, feeding and bathing platforms, to keep the classes completely apart at parades, such arrangements for separation as are under the circumstances practicable, should be made.Note. - The fact of a prisoner being P.R. of P.R.T. shall make no difference in his classification or treatment while in jail.509.
510.
Under-trial prisoners will also be of two classes only. One class will correspond to 'Better Class' of convicted prisoners and the other to 'Ordinary Class'. Till an under-trial prisoner is brought before a competent court, it will be within the discretion of the officer incharge of he Police Station to place him in 'Better Class'. After he is brought before the Court, he will be classified by the Court, subject to the revisional orders of the District Magistrate or the Sessions Judge as the case may be. While classifying an under-trial prisoner as better class, the officer incharge of Police Station and Courts concerned will be guided by the instructions laid down by the State Government for classification of convicted prisoners from time to time.Rules for Prisoners admitted to Better Class511.
511.
2.
3. The following eating utensils shall be supplied to each prisoner: -
one thali (metal),two kauls (metal cups)one tumbler (metal),one lotaone spoon.4. Diet: Superior diet shall be provided, the cost of which shall not exceed one rupee & Seventy five paise in accordance with the scales laid down by the Inspector-General so a to ensure an equally balanced ration.
A copy of the scales adopted shall be made available to jail visitors.They may be allowed to smoke, at their own expenses, two cigarettes or four biries after every morning and evening meal parade. The cigarettes or biries must be of course be smoked then and there and not to be smoked afterwards.5. Clothing. - (a) The following clothing shall be supplied to male convicts :-
During all seasons2. dhoties (for night use)
2. puggrees (light Garha cloth) or two sealed pattern caps.
1. pair country shoes.
1. bed sheet (dasuti).
1. Khaki cotton duree 6' x 3'
2. pillow cases (dasuti to be filled with cotton or grass).
2. towels.
1. parna (dasuti), 5 feet long.
2. kachhs (in the case of Sikhs only in place of two pairs of trousers, but if they wish to have trousers in addition to the Kachhs they may be supplied, provided that they meet the cost from their own pocket.)
During Summer2. kurtas (dasuti) long (full sleeves).
2. pyjamas (dasuti) or dhoties (Light cloth)
1. blanket.
During winter2. woollen coats with stand-up collars and full sleeves
2. pairs woollen pyjamas.
2. flannel shirts.
2. cotton jangias (drawers)
2. pairs woollen socks.
3. blankets.
1. mattress (dasuti) Tula.
2. cotton dhoties (night dress) 5-1/2 yards long.
2. sahries, 5-1/2 or 6 yards for bigger individuals (made of light cotton cloth, i.e. jail-made garth) (dhoties and Sahries must be at least 44" wide).
1. pair of chapli (made at Borstal Institute, Lahore)
2. bed sheets
2. pillow cases
2. petticoats, cotton.
During summer4. cotton blouses or shirts
6. napkins
1. blanket
4. cotton drawers.
During winter2. woollen blouses or shirts 2-1/2 yards each (cloth to be the same, viz., flannel as issued for shirts of B class male prisoners)
2. woollen banians
2. pairs woollen socks
6. napkins
4. blankets or one quilt.
2. pairs cotton drawers.
The length of the cotton chaddar and the Dasuti coat for C class female convicts shall be 3 yards and one yard, respectivelyNote 1. - All cotton materials and woollen cloth will be made by the jails.Note 2. - Soap on the following scale per week will be allowed to A and B class prisoners :-6. Prison tasks: Tasks shall be allotted with the regard to the physique, character, previous mode of life and antecedents of the prisoner.
7. Facilities for reading: In addition to books from the Jail Library a prisoner may have up to three books or magazines at a time from private sources, provided that such books or magazines are not considered unsuitable by the Superintendent, who, if in doubt, shall consult the District Magistrate. Weekly newspapers in English or Vernacular shall be supplied from a list approved by the Government. These papers shall be examined by the Superintendent before issue to prisoners.
8. Light: They shall be allowed a lamp for reading up to 10 P.M.
9. Letters and Interviews: They shall be allowed to write and receive one letter and have one interview weekly. On urgent occasions, such as death or serious illness in a prisoner's family, this rule may be relaxed at the discretion of the Superintendent. The number of persons who may visit a prisoner at any given time shall be limited to two. The discussion of political questions shall not be allowed and conversation shall be limited to private and domestic matters. Similarly the subject matter of all letters shall be limited to private affairs and must not contain any reference to Jail administration and discipline or to other prisoners or politics. Publication of matters discussed at interviews or of the substance of letters received from prisoners shall entail the withdrawal or curtailment of this privilege.
10. Menial duties : They shall not be required to perform menial duties nor to pay for having such duties done for them. These duties will be discharged by Jail servants who must not be used by prisoners of the B class as their personal servants.
11. Use of handcuffs and fetters : They shall not be handcuffed or fettered, except by way of punishment, or to prevent possible escapes or attacks on any member of the Jail Staff.
12. Punishment: They shall be subject to the general rules regarding punishments except that whipping shall only be inflicted with the previous sanction of the Governor in Council. All penalties inflicted by the Jail Superintendent shall immediately be reported to the Inspector-General. In case of misbehaviour the Superintendent may withdraw individual privileges, subject to the sanction of the Inspector-General when the period exceeds one month, but the power to remove a prisoner from this class vests in the Governor in Council.
13. Discipline : They shall at all times behave in an orderly way, but shall not be required to move in files or sit in files at meals. They shall stand at attention in the presence of the Superintendent, Deputy Superintendent, Assistant Superintendent, and Medical Officer and of all official and non-official Jail Visitors.
All loud talking, singing or quarrelling is prohibited but out working hours prisoners shall be permitted to converse quietly. In all other respects the prisoner shall be subject to the rules which apply to ordinary prisoners.14. Transfers: (a) Accommodation. - Normally third class railway accommodation shall be provided, but where suitable 3rd class carriages with proper sanitary arrangements are not available inter-class accommodation shall be allowed. Prisoners may be allowed to travel by a higher class than 3rd class at their own expense if they wish to do so in which case they will be required to pay the difference in fares both for themselves and for their escorts.
They shall be conveyed by wheeled vehicle, either motor or horse-drawn from the jail to the Railway Station and vice-versa during such transfers. No prisoner shall be transferred from a jail in one district to a jail in another district by motor-car unless the previous consent of the State Government has been obtained.(b)Diet: They shall be allowed approximately the same type of diet the cost of which should not exceed that laid down in rule 4.(c)Use of handcuffs : Handcuffs shall only be used when necessary for requirements of safe custody.Rules for the Treatment of Better Class Under-trial Prisoners.2. Diet: They shall be allowed the same diet prescribed for Better class prisoners, with a right to supplement it at their own expense provided the food so obtained is of a simple character and does not include alcohol, intoxicating drugs or articles of luxury.
3. Clothing: Prisoners inadequately clad and who are unable to obtain clothing from outside will be provided with clothing distinguishable from "prison" clothing at Government expense.
4. Other concessions: Subject to the discretion of the Superintendent Better class under-trial prisoners may be provided with ordinary furniture such as is allowed to Better class prisoners. They will ordinarily be permitted to import books, magazines and newspapers subject to censorship by the Superintendent. Their letters will be subjected to censorship in exactly the same way as those of ordinary under-trial prisoners.
Chapter XVII
Discipline and Daily Routine513. Removal from wards, lock-ups; strict discipline by day and night.
514. Movement how to be conducted.
- All movements of prisoners shall be conducted in an orderly and regular manner, under strict control.515. Power of Inspector General to issue directions.
- The Inspector-General may, in his discretion, from time to time issue detailed directions as to the manner in which the order, discipline and control, prescribed in the preceding rules, are to be maintained.516. Every prisoner to obey lawful orders.
- Every prisoner shall obey every lawful order issued to him by any officer of the jail or convict watchman.517. Unlocking wards and counting prisoners at day-break.
- When the bell or gong is sounded at day-break, the convict watchman on duty inside the wards shall wake the prisoners and superintend the folding of the bedding. The prisoners each having neatly arranged his bedding on his sleeping berth shall then sit in double file down the centre of the ward. On the arrival of the Deputy Superintendent, Assistant Superintendent and Head-warders, the wards shall be opened, the prisoners marched out in pairs, searched, counted and their numbers checked with the entries in the lock-up register518. Daily routine after wards are opened.
- When the prisoners have been counted and searched, they shall be given reasonable time for their morning routine, ablutions and other connected purpose. Prayer in groups, P.T., individual and group exercises may be allowed to prisoners for the upkeep of mental and physical health. The prisoners who express a wish to receive or need medical treatment, shall be inspected and treated, if necessary by the Medical Officer. Any prisoner who appears to be ill shall be sent to hospital at once.Note. - C Class prisoners shall be allowed 40 gms of bathing soap, 60 gms of washing soap for washing their clothes and 30 gms of sarson oil to apply on hair per week.519. Procedure after the morning latrine parade.
- On the completion of the early morning routine as mentioned in para 518 above the prisoners will take morning meals as per procedure described in paragraph 527.520. Prisoners' movements to be directed; arrangement in pairs.
- Whenever prisoners are marched from one part of the jail to another or are sitting or standing in groups, except when at means or at work or when paraded for inspection, they shall be arranged in files of pairs and shall rise, move forward, stop or sit down at the word of command or signal. At parades the signal shall usually be the stroke of a bell or gong and the movements shall be carried out simultaneously in all parts of the jail.521. Prisoners to salute at word of command.
- Prisoners shall be required to salute the Deputy Superintendent or other Officer superior to the Deputy Superintendent, at the word or command of the officer in whose charge they are, as follows : -"Halt" - to stand still if marching."Rise" - to rise from the sitting position."Attention" - to stop work if working.When it is desired to conclude the salute the following words shall be used :-"March" - to move forward."Sit" - to assume the sitting position."Work" - to resume work.522. Arrangement in gangs and march to work.
- On the completion of the early morning meal, the prisoners shall be allowed to wash their hands and feeding vessels, and thereafter shall be arranged in gangs according to the book. Each gang shall be made over to a responsible officer and marched to its working place.523. Arrangement of spare clothing at work.
- Every prisoner going for work shall carry his working dress and utensils for tea and water. The remaining kit and utensils shall be kept in locked receptacle provided for the purpose in the barracks.Note. - Head-warders concerned shall be responsible for ensuring that the bedding and clothing not in use are kept well arranged and folded in the wards after the prisoners leave the barracks for works.524. Prisoners to be locked in work sheds.
- The gate of every work-shed provided with a gate shall be kept locked after the prisoners have entered, and the key shall be kept by the officer in charge of the gang, or, if there is more than one gang, by the senior officer, who shall be held responsible that no prisoner passes into or out of the work-shed without proper permission.525. Access to a urinal and latrine at all hours.
- Every prisoner shall have access to a urinal and latrine at all hours, but frequent use of latrine by any prisoner should be reported to the Medical Officer who shall place the prisoner under observation in a cell, and if there is reason to believe that he has visited the latrine unnecessarily report the irregularity. In the case of newly convicted prisoners some latitude should be allowed in the enforcement of this measure.526. Details of the bathing and food parades.
- When the bell for the distribution of meals rings, the following events shall take place in sequence527. Work resumed in the afternoon, cessation of work for the day.
- When the work-bell sounds in the morning the gangs shall be marched to their work places, deposit their spare clothing, and utensils and resume work until the mid-day meal is brought for distribution. The prisoners will get their mid-day meals at the places where they are working. In the evening when the bells rings for cessation of work, each prisoner shall take up his clothing, utensils etc., and the gangs shall march to their respective wards or appointed place, to be counted and compared with the concerned books. They shall then perform the feeding and latrine parades as in the morning. Reasonable time may be allowed for sports and games or to walk up and down in the enclosure of the ward to give sufficient exercise for keeping the digestion in order. When the bell for lock up sounds the prisoners will stand in a file. They shall be searched and marched to their sleeping wards where they shall sit in double file till counted and locked up. As far as practicable prisoners who work together shall occupy the same ward.528. Prisoners not to leave their berths.
- No prisoner shall be allowed to go to the bed of any other prisoner without sufficient cause and without informing the convict watch on duty. After 9.00 P.M. no prisoner shall leave his sleeping place except to go to latrine.529. Disposition of prisoners on parade.
- At the Superintendent's weekly inspection, the prisoners shall stand in single file, their spare clothing, bedding, utensils and history ticket, shall be arranged in order, in front of each prisoner. All prisoners losing weight shall stand separately. On the arrival of the Superintendent the prisoners shall at the word of command stand up, with their history tickets. The history tickets should be held open in the left hand in front of the chest. The right arm and hand should be extended down the right side, palm inwards.530. Prisoners not to leave their places to make complaints.
- No prisoner shall leave his place at any time to make any representation to the Superintendent or Deputy Superintendent, but he may, if the representation is an urgent one, such as a complaint of assault or ill-treatment or the like, represent the matter to the Deputy Superintendent or Superintendent when these officers are going their rounds. Any prisoner wishing to appeal shall, if the matter be urgent, be brought by the Deputy Superintendent before the Superintendent, but minor complaints and petitions should, as a rule, await the Superintendent's weekly parade.531. Complaint-Box in medium and minimum security prisons.
- In the minimum and medium security prisons, there shall be complaint and suggestion box in every enclosure in which the prisoners can put their complaints/suggestions. The box should be opened by the Deputy Superintendent once a day and the complaints/suggestions should be put up before the Superintendent, who shall take action as deem proper. Stationery and writing material shall be provided on demand by the Head Warder incharge of the enclosure.A record of these complaints and suggestions shall be maintained in a file, which shall be put up to each inspecting officer including the District and Sessions Judge as and when they come on inspections.532. Prisoners to be instructed what to do and what to avoid.
- Every prisoner shall be -533. Prisoners to wash their clothing weekly.
- In those jails where no Central Laundry system exists all prisoners shall wash their cotton clothing on the day preceding the Superintendent's weekly inspection. In some convenient position a vessel filled with a solution of washing soda shall be placed. Into this solution each prisoner shall dip his clothes, then scrub and wash them with country soap. When necessary, the Superintendent may detail prisoners to boil and wash blankets, woollen coats and bedding, a special boiler being provided for the purpose. Where there is a central Laundry, the soiled clothing will be collected weekly and handed over to the dhobi staff for washing.Note. - The strength of the solution should be one part of washing soap to one hundredth parts of water, 20 gms of washing soda and 40 gms of country soap per prisoner and 30 kgs of firewood per hundred prisoners are allowed.534. Disposal of prisoners on non-working days.
- Prisoners may, on the days they are exempt from labour, be either locked up in their wards, or, if the weather is favourable, be allowed to sit in file in the yards and take walking exercise in groups for an hour in the morning and an hour in the afternoon or in lieu of this, they may be allowed to take part in the sports and games.535. Matters affecting caste or religion.
536. Rules regarding the cutting of hair, Exceptions.
- All prisoners may be allowed to maintain their personal appearance, shaving, maintaining long hair etc. in consistence with their religious/personal beliefs.Note 1. - (a) All prisoners who are permitted to grow their hair long should be allowed 30 grams of mustard oil and 20 grams of soap per person per week.537. Penalty for introducing or removing prohibited articles and communicating with prisoners.
- Whoever, contrary to any rule under Section 59 of the Prisons Act, 1894 introduces or removes, or attempts by any means whatever to introduce or remove, into or from any prison, or supplies or attempts to supply to any prisoner outside the limits of a prison, any prohibited articles and every officer of a prison who, contrary to any such rule, knowingly suffers any such article to be introduced into or removed from any prison to be possessed by any prisoner or to be supplied to any prisoner outside the limits of a prison, and whoever, contrary to any such rule, communicates or attempts to communicate with any prisoner, and whoever abets any offence made punishable by Section 42 of the Prisons Act, 1894, shall, on conviction before a Magistrate, be liable to imprisonment for a term not exceeding six months or to fine not exceeding two hundred rupees, or to both. [ Sec. 42 Act IX of 1894]538. Power to arrest for offence under Section 42 of the Prisons Act, 1894.
- When any person, in the presence of any officer of a prison, commits any offence specified in the preceding para and refuses on demand of such officer to state his name and residence or gives a name or residence which such officer knows or has reason to believe to be false, such officer may arrest him, and shall without unnecessary delay make him over to a Police-Officer, and thereupon such Police-Officer shall proceed as if the offence had been committed in his presence. [Sec. 43 Act IX of 1894]539. Publication of penalties.
- The Superintendent shall cause to be affixed, in a conspicuous place outside the prison, a notice in English, Punjabi, Hindi and regional language setting forth the acts prohibited under section 42 of the Prisons Act, 1894 and the penalties incurred by their commission. [Sec. 44 Act IX of 1894]540. List of prohibited articles.
- The articles specified or included in any of the descriptions contained in the list annexed to this rule, shall be deemed to be prohibited articles, within the meaning of section 42 and clause (12) of section 45 of the Prisons Act, 1894, unless any such article shall be -(a)introduced into any jail,(b)removed from any jail,(c)supplied to any prisoner outside the limits of any jail, or(d)received, possessed or transferred by any prisoner, with the permission of the Superintendent or other officer empowered by him in this behalf.List of prohibited articles541. Further rule defining and regulating prohibited articles.
- Every article, of whatever description, shall be deemed to be a prohibited article within the meaning of section 42 and clause (12) of section 45 of the Prisons Act, in the case of -542. Outsiders not to communicate with prisoners.
- No person other than a visitor, official or inmate of a prison acting in pursuance of his privilege or duty as such visitor, official, or inmate shall communicate or attempt to communicate with any prisoner.Chapter XVIII
Offences and Punishments
(a)Offences543. Acts declared to be prison offence by Act IX of 1894.
- The following acts are declared to be prison-offences when committed by a prisoner: -544. Acts declared to be prison offences by rule made under Act IX of 1984.
- The following acts are forbidden and, every prisoner who wilfully commits any of the following acts shall be deemed to have wilfully disobeyed the regulations of the prison, and to have committed a prison-offence within the meaning of section 45(1) of the Prisons Act: -545. Reference to Magistrate.
- When in the opinion of the Superintendent any of the following offences are established against any prisoner, he shall refer the case to the Magistrate exercising jurisdiction for enquiry in accordance with the Code of Criminal Procedure, 1973 : -Superintendent any of the following offences are established against any prisoner, he shall refer the case to the Magistrate exercising jurisdiction for enquiry in accordance with the Code of Criminal Procedure, 1973 : -546. Powers of Superintendent.
- It shall be in the discretion of the Superintendent to determine with respect to any other act which constitutes both a prison-offence and an offence under the Indian Penal Code, whether he will use his own powers of punishment or move the Magistrate exercising jurisdiction to enquire into it in accordance with the Code of Criminal Procedure.547. Punishment of such offences.
- A prisoner who has Committed any of the offences enumerated in the preceding paragraphs shall be put up before the Deputy Superintendent by the executive officer incharge of the prisoner alongwith his History Ticket in which the offence committed is recorded. The Deputy Superintendent after holding a preliminary enquiry will record his own observation in the case and present the prisoner alongwith his history ticket, witnesses and other relevant records before the Superintendent who shall hold an enquiry and punish such offences as given below [Sec. 46 of Act IX of 1894] :548. Loss of Privileges under the remission system.
- For a prison offence any one of the following punishments involving loss of privileges admissible under the remission system may be awarded: -549. Description of handcuffs.
- Handcuffs imposed by way of punishment for prison-offences shall be iron bar-handcuffs weighing, with lock, not more than 2 lb. each, or swivel with spring-catch handcuffs weighing not more than 1 lb. each, or chain handcuffs weighing nor more than 1 lb. each.550. Imposition of hand cuffs.
- Handcuffs may be imposed -551. Shelter from the sun.
- A prisoner while undergoing punishment in handcuffs shall be under complete shelter from the sun.552. Description of fetters.
- The following classes of fetters may be used in prisons : -553. Period for which fetters may be imposed.
- The maximum period for which fetters may be continuously imposed shall be -554. to 555.
[Omitted].556. Plurality of punishments under section 46 of the Prisons Act, 1894.
(a)Any two of the punishments enumerated in paragraph 547 may be awarded for any such offence in combination, subject to the following exceptions, namely :-557. Award of punishments under sections 46 and 47 of the Prisons Act, 1894.
558. Punishments to be in accordance with foregoing paragraphs.
- Except by order of a Court of Justice, no punishment other than the punishments specified in paragraphs 547, 556 and 557 shall be inflicted on any prisoner and no punishment shall be inflicted on any prisoner otherwise than in accordance with the provisions of those paragraphs. [Sec. 49 of Act IX of 1894]559. Medical Officer to certify fitness of prisoner for punishment.
560. Entries in punishment book.
561. Procedure on committal of heinous offence.
- If any prisoner is guilty of any offence against prison-discipline which, by reason of his having frequently committed such offences or otherwise, in the opinion of the Superintendent, is not adequately punishable by the infliction of any punishment which he has power under the Prisons Act, 1894 to award, the Superintendent may forward such prisoner to the Court of the Chief Judicial Magistrate or of any Magistrate of the first class having jurisdiction, together with a statement of the circumstances, and such Magistrate shall thereupon inquire into and try the charge so brought against the prisoner, and, upon conviction, may sentence him to imprisonment which may extend to one year, such term to be in addition to any term for which such prisoner was undergoing imprisonment when he committed such offence, or may sentence him to any of the punishments enumerated in section 46 of the Prisons Act, 1894.Provided that any such case may be transferred for inquiry and trial by the Chief Judicial Magistrate to any other Judicial Magistrate of the 1st Class.Provided also that no person shall be punished twice for the same offence.562. Classification of punishments.
- The punishments enumerated in Section 46 of the Prisons Act, including those prescribed by the State Government under Section 46 clauses (4), (6) and (7) shall be classified into minor and major punishments.The following punishments shall be considered minor punishments :-Chapter XIX
Remission and Reward
(a)Remission System563.
Remission is a concession which can be granted to prisoners by the State Government/Inspector-General/Superintendent Jails. This concession is subject to withdrawal/forfeiture/revocation. It is not a right. The State Government reserves the right to debar/withdraw any prisoner or category of prisoners from the concession of remission.564. Purpose.
- Remission is intended to be an incentive for good behaviour and work. It should be granted on the basis of inmates' behaviour, work and general response to various institutional activities.In these rules :565. Kinds of remission.
- Remission will be of the following types :566. Ordinary remission.
- The Superintendent or an officer nominated by him on his behalf is authorised to grant ordinary remission.567. Eligibility.
- The following prisoners will be eligible for earning ordinary remission :568. Scale of award of remission.
- Ordinary remission shall be awarded on the following scale:569. Scale of award of remission when prisoner is unable to labour through causes beyond his control.
- Prisoners who volunteer for sweeper's work in the Punjab Jails shall, in addition to the existing scale of remissions, be granted a special remission of three days per month.570. Remission awarded to convict officers.
- In lieu of the remission allowed under paragraph 568 convict warder shall receive eight days ordinary remission per month, convict overseers six days per month and convict night watchmen five days per month.571. Non-Eligibility.
- Ordinary remission shall not be granted in the following cases:572. Ordinary remission not earnable for certain offences committed after admission to jail.
- If a prisoner is convicted of an offence committed after admission to jail under sections 147, 148, 152, 224, 302, 304, 304-A, 306, 307, 308, 323, 324, 325, 326, 332, 333, 352,353 or 370 of the Indian Penal code, or of an assault committed after admission to jail on a warder or other officer, or under Section 7 of the Good Conduct Prisoners Probational Release Act, 1926 (X of 1926), the remission of whatever kind earned by him under these rules upto the date of the said conviction, may, with the sanction of the Inspector-General, be cancelled.573. Readmission to the remission system of a prisoner removed therefrom.
- The Superintendent may, with the previous sanction of the Inspector-General, readmit to the remission system any prisoner who has been removed therefrom under rules framed under clause (3) of section 59 of the Act. Such a prisoner shall, earn remission under these rules from the commencement of the month following such readmission.574. Application of readmission system.
- Subject to the provisions of paragraph 573, remission under paragraph 568 shall be calculated from the first day of the calender month next following the date of the prisoner's sentence, any prisoner who after having been released on bail or because his sentence has been temporarily suspended is afterwards readmitted to jail shall be brought under the remission system on the first day of the calender month next following his readmission, but shall be credited on his return to jail with any remission which he may have earned previous to his release on bail or the suspension of his sentence. Remission under paragraph 570 shall be calculated from the first day of the next calender month following the appointment of the prisoner as convict warder, convict overseer or convict night watchman.575. Sundays and holidays.
- Prisoners employed on prison services such as cooks and sweepers, who work on Sundays and holidays, may be awarded three days' ordinary remission oer quarter in addition to any other remission earned under these rules.Explanation. - One day's remission may be credited to the prisoner at the end of every month during which he has been employed on any prison service.576. Remission for good conduct.
577. Power of officers to award remission.
- Ordinary remission shall be awarded by the Superintendent, or, subject to his control and supervision and to the provisions of paragraph 578 by the Deputy Superintendent or any other officer specially empowered in that behalf by him.578. Procedure in making award.
579. Remission to be awarded quarterly.
- The award of ordinary remission shall be made, as nearly as possible, on 1st January, 1st April, 1st July and 1st December, and the amount shall be intimated to be prisoner and recorded on his history-ticket. Remission granted to a prisoner shall be recorded on his history-ticket as soon as possible after it is awarded.580. No remission for the month in which released.
- No prisoner shall receive ordinary remission for the calender month in which he is released.581. Special Remission.
582. Total remission not to exceed one-fourth part of sentence.
- The total remission to a prisoner under all these rules shall not, without the special sanction of the State Government, exceed one-fourth of his sentence.Provided that in very exceptional and suitable cases the Inspector-General may grant remissions amounting to not more than one-third of the total sentence.583. State Govt. Remission.
584. Remission in calculating date of release.
- In calculating the date of release of a prisoner the number of days of remission earned shall be converted into months and days at the rate or thirty days to each month.585. Effect of remission earned on a life convict.
586. Procedure to be followed at the time of release.
- When a prisoner is released under paragraph 585, the total amount of remission earned by him shall be endorsed on his warrant and the endorsement shall be signed by the Superintendent.587. Record of prisoner transferred.
588. Remission sheet.
589.
590. Conditions of the award of gratuity for industry.
- Grant of gratuity to convicts shall be governed by Reorganisation of Punjab Jail Industries "Earning Scheme".591. The privilege of permitting the use of books by prisoners.
Chapter XX
Cells and the Treatment of Prisoners Therein
592. Construction of cells.
593. The purpose of which cells may be used.
- Cells may be used for -594. An officer to be within hearing of prisoners in cells.
- During the day time an officer of the jail shall always remain within hearing of every prisoner confined in a cell to ascertain and attend to his lawful requirements. A strict watch shall be kept over all such prisoners to prevent them committing any act which is forbidden.595. No prisoner to be placed in a cell without a written order.
596. Ticket to be posted on door of occupied cell.
- Whenever a cell is occupied by any prisoner a ticket (Form No. 88) showing particulars of the prisoners confined therein shall be posted on the exterior of the cell-yard door.597. The search of prisoners in cells.
- Every prisoner shall before being placed in a cell, be carefully searched and all articles likely to aid escape or suicide shall be taken from him; the cell shall also be searched. All cells and prisoners confined therein shall be carefully searched at lock-up time each day, and oftener if necessary.598.
When a condemned prisoner is received in a jail on transfer or otherwise and before he is placed in his cell, the Deputy Superintendent shall himself personally be responsible that the prisoner's shoes are taken from him and replaced by a pair provided from the stock maintained in the jail.599. Precautions to be taken with prisoners in cells at night.
- The presence of every prisoner in his cell shall be ascertained at each change of guard. In the case of sickness notice shall be given by the prisoner to the patrolling officer who shall report the matter to the Medical Officer and Deputy Superintendent. If necessary, the prisoner may be removed to hospital and the Superintendent and Medical Officer informed of circumstance at their next visit. A warder by day shall have custody of the keys of the cell and they shall be kept in the key almirah at night (the means of opening which are in charge of the patrolling officer), so that they may be always available at times of sudden illness or other emergency.In the case of an attempt at suicide by any prisoner the cell should be opened at once and attempt frustrated.600. Only one occupant in each cell, Exception.
- When a prisoner is seriously ill in a cell and it is unsafe owing to the nature of the disease from which he suffers to have him removed to hospital, the Superintendent may, on the recommendation of the Medical Officer, permit one attendant to remain with him. In no other instance shall two prisoners be permitted to occupy the same cell.601. Visits to prisoners in cells.
- Every prisoner occupying a cell shall be visited by the Head-warder on duty or the patrolling officer, at least once every two hours during the day and night. Officers when relieving guard shall visit each cell and satisfy themselves that all the prisoners are present.602. Bedding of prisoners in cells, Cell to be kept clean.
603. A convict servant may enter a cell.
- A convict-servant may, when accompanied by a warder and his services are required therein be permitted to enter a cell.604. Kinds of labour prohibited in cells, Grinding mills.
Chapter XXI
Labour and Jail Industries
605. Length of working. Fortnightly weighments.
606. Days on which convicts are exempt from labour.
607. Entries with regard to labour in the history ticket.
608. Hours of rest from labour to vary with the season.
- No convict who is under sentence of imprisonment, or who is employed on labour at his own desire, shall be required to work -609. One-hour daily allowed for mid-day parades.
- The period of rest prescribed under the preceding rules are to be in addition to one hour allowed daily at 11.00 a.m. to all prisoners throughout the year for the mid-day parades and rest.610. Hours for commencing and stopping work.
- Except in the case of prisoners working in the factory prisoners shall commence work as soon as the morning parades and the distribution into gangs are completed that is usually about an hour after the opening of the ward; and in the afternoon work shall be stopped about an hour before sunset according to the season. The period of rest prescribed is to be in addition to the one hour allowed daily to all prisoners throughout the year for mid-day parades and rest.611. Prisoners locked up during hours of rest.
- During the hours of rest, prisoners shall be locked up in their sleeping wards, or in their workshops, if the latter are suitable and secure.612. Classes of labour.
- The labour to which convicts may be put shall be of three classes: hard labour, medium labour and light labour, respectively. Forms of labour, its classification and labour task shall be fixed by the Inspector General of Prisons with the sanction of the Government from time to time as per the Reorganisation of Punjab Jail Industries, Earning Scheme keeping in view vocational training and rehabilitation after release of prisoners.613. Description of works; Labour task to be fixed.
614. Tasks to be imposed on female and juvenile convicts.
- The task to be imposed on any adult female or juvenile convict, and time for labour shall not in any case exceed two-thirds of maximum task and time for hard labour and medium labour respectively prescribed in respect of adult male convict:Provided that the time occupied in education/vocational training activities should not found as week period.615.
Under the authority of paragraph 613, the various forms of labour to be carried on and the tasks in each case (in so far as they admit of being fixed) to be exacted from convicts sentenced to labour in the jails of the Punjab are as follows :| Manufacture or main head of service | Detailed description of work. | Classification of Labour | Remarks | ||
| Hard | Medium | Light | |||
| 1. Basket making | Baskets to 20 to 25 kgs of earth each. | .. | 10 basket | .. | Per man. |
| 2. Black smith' work | Various | According to task | According to task | .. | Per man |
| 3. Blanket making. | Felting blankets including sewing or hemming. | 3-1/2 blankets. | .. | .. | .. |
| Weaving blankets 10-1/2 feet X 5-1/2 yarn No. 25reed No.9 weight 2-1/2 kgs per blanket on fly shuttle loom. | 20 meters | 15 meters | .. | Per man | |
| Weaving blankets full breadth on country loom. | 20 meters | 15 meters | .. | Per 2 men. | |
| Weaving blankets: 3 feet wide on country loom, | 20 meters | 15 meters | .. | Per man. | |
| Sizing and dressing of warps, prepared byprimitive methods. | .. | 3 Warps | .. | Per man. | |
| Tarimar (weft supplier) | .. | .. | .. | One man to 2 looms. | |
| Warping of blankets by primitive methods 50meters | .. | 1 warp | .. | Ditto | |
| Warping of blankets by mill warping machine withbearing | .. | 4 warps | .. | Per three men. | |
| Opening worsted machine made | .. | 5 kgs. | 3 Kgs. | ||
| Opening worsted hand spun. | .. | 3 kgs. | 2kgs. | Per Man | |
| Spinning woollen thread | .. | 300 Gms | 180 Gms. | ||
| Sizing and dressing of warps prepared byprimitive methods | .. | 3 warps | .. | ||
| Sewing blankets (Hemming) | .. | 12 blankets | 8 blankets | ||
| Heald Knitting | .. | 1 set | .. | Per man | |
| Reed making | .. | 2 pieces | .. | ||
| Teasing kho | .. | 750 Gms. | 450 Gms | ||
| Weaving of leg patti cloth for warders, 7 incheswide, woollen yam No 10 reed No. 26 on primitive loom. | 25 meters | 20 meters | |||
| 4. Book binding. | Various special tasks. | According to task. | 25 meters According to task. | 20 meters according to task. | |
| *The task of pounding surkhi to be given toconvicted prisoners during quarantine shall cubic feet per man.be 2 | |||||
| 5. Carpentry | Various | According to task | According to task | 4 mats | Per man. |
| 6. Carpet Factory. | Preparing warp, opening cotton yarn | .. | .. | 4 kgs | Per man. |
| Making warp of carpet | .. | According to task | |||
| Fixing dressing warp opening and reeling thread | .. | .. | Task depends on quality of carpet. | ||
| Twisting cotton yarn 4 fold No. 10 | .. | .. | |||
| Twisting cotton yarn, 6 fold No. 10 | .. | .. | 750 Gms | Per man. | |
| Weaving Turkish carpet 16 x 14 stitches in aninch | .. | 16 rows | 1 kg | ||
| Weaving Turkish carpet 14 x 12 or 12x 12stitches in an inch | .. | 18 rows | .. | ||
| Weaving Turkish carpet 8 x 9 or 9x 10 stitchesin an inch | .. | 20 rows | .. | ||
| 7. Chick factory. | Making sarkanda chicks | .. | 30 sq.ft | .. | |
| Making bamboo chicks | .. | 20 sq.ft | .. | ||
| Making khajji chicks | .. | 6 sq.ft | .. | Per Man | |
| Making fine chicks | .. | 6 sq.ft | .. | ||
| Sewing of chicks | .. | 100 feet | .. | ||
| Tiles of chicks fine | .. | 1-1/2 kg. | .. | Per Man | |
| Tiles of chicks coarse | .. | 8 kg. | .. | Per Man | |
| 8. Chopping wood. | Chopping fire wood. | 8 Qtl. (task depends on quality),. | .. | .. | Per Man |
| 9. Cleaning lamps. | Cleaning and trimming lamps. | .. | .. | 100 lamps | Per Man |
| 10. Clerical work convict officers. | .. | .. | .. | .. | Cannot be tasked. |
| 11. Cook house. | Cooking for prisoners | I cook to 30 prisoners for 300 prisoners andcook to 40 prisoners for more than 300 prisoners. | I cook to 25 prisoners. | .. | |
| 12. Cotton factory | Weaving garah 2 feet wide Reed No. 36, Yarn No.12-1/2 S. weight 4 kgs. (43.500 meters) on primitive loom | 10 meters | 8 meters | .. | Per Man |
| Weaving garah 2 feet wide Reed No. 36, Yarn No.12-1/2 S. weight 4 kgs. (43.500 meters) on fly shuttle loom. | 20 meters | 15 meters | .. | ||
| Weaving garah 2 feet wide Reed No. 36, Yarn No.12-1/2 S. weight 4 kgs. (43.500 meters) on Hattersley loom. | 25 meters | 20 meters | .. | ||
| Weaving Dousti 2 feet wide yarn No. 14-S. ReedNo. 36, | 25 meters | 20 meters | .. | ||
| Weight 6 Kgs. on Primitive loom. | 12 meters | 9 meters. | .. | Per man. | |
| Weaving Dousti 2 feet wide yarn No. 14-S ReedNo. 36, Weight 6 Kgs. on fly shuttle loom. | 25 meters | 20 meters | .. | ||
| Weaving Dousti 2 feet wide yarn No. 14-S ReedNo. 36, Weight 6 Kgs. on Hattersley loom. | 30 meters | 25 meters | .. | ||
| Weaving Romals 26" x 36" Yarn No.20-S. Reed No. 44. Weight of 50 Romals 3-1/4 Kgs. on fly shuttleloom. | 20 meters | 15 meters | .. | .. | |
| Weaving Romals 26"x 36" Yarn No. 20-S.Reed No. 44 Weight of 50 Romals 3- 1/4 Kgs. on Hattersley loom. | 25 meters | 20 meters | .. | Per man. | |
| Bandage cloth 16 inches wide. Yarn No. 10, ReedNo. 44 (1 in a dent) Weight of 45 meters 2 Kgs. 300 Gms onprimitive loom. | 25 meters | 20 meters | .. | Per man. | |
| Bandage cloth 16 inches wide. Yarn No. 10. ReedNo. 44 (1 in a dent). Weight of 52 meters 20 kgs. on fly shuttleloom. | 35 meters | 30 meters | .. | Per man | |
| Bandage cloth 16 inches wide. Yarn No. 1, ReedNo. 44 (1 in a dent) Weight of 45 meters 20 Kgs. on Hattersleyloom. | 45 meters | 40 meters | .. | ||
| Warping (Dosuti and Garah) by primitive methods50 meters long. | .. | 1 warp | .. | Per man | |
| Warping (Dosuti and Garah) by Cage creel yardslong | .. | 5 warps | .. | ||
| Warping (Dosuti and Garah) by primitive method;50 meters long, by mill warping machine including beaming. | .. | 6 warps | .. | One man with one assistant. | |
| Warping of Bandage cloth by primitive methods | .. | 2 warps of 100 meters each. | .. | Per man. | |
| Warping of Bandage cloth by Cage creel. | .. | 8 warps of 100 meters each. | .. | Per man. | |
| Warping of Bandage cloth by mill warpingmachine. | .. | 6 warps of 100 meters each. | One man with one assistant. | ||
| Weaving Turkish towels 3' x 2'. Particulars thesame as item "Weaving Dosuti" Weight 5 chittacks pertowel. | .. | 3 feet | .. | Per man. | |
| Weaving Turkishtowels 4'x 2-1/2'. Particulars the same as item "WeavingDosuti".Weight 600 Gms per towel. | .. | 2 feet | .. | ||
| Prin winding by Charkha for primitive looms. | .. | .. | 5 looms | Per man | |
| Prin winding by Charkha for fly shuttle looms. | .. | .. | 3 looms. | ||
| Prin winding by Charkha for Hattersley looms. | .. | .. | 2 looms. | ||
| Bobbin winding by Charkha. | .. | .. | 10 knows. | ||
| Drafting and denting, | .. | 1-1/2 warps | Per 2 men. | ||
| Reed making | .. | 1 reed | Per man | ||
| Weaving tape inch yarn No. 10-S, six fold | .. | 50 meters | 30 meters | ||
| Garah Dusters (2'x2') Particulars as item"Weaving Garah" on primitive loom. | 10 meters | 8 meters | .. | .. | |
| Garah Dusters (2'x2'). Particulars as item"Weaving Garah" on fly shuttle looms. | 20 meters | 15 meters | .. | .. | |
| Garah Dusters (2'x2'). Particulars as item"Weaving Garah" on Hattersley loom | 25 meters | 20 meters | 1 set | .. | |
| Heald knitting | Per man | ||||
| Kanemar (Assistant to Kana) for stretched warp), | .. | .. | 1 man to 3 looms. | .. | |
| Making punis Per man | 3 Kg. | 2-1/2 Kg. | .. | .. | |
| 13. Durrie Factory. | Weaving durie flowered | .. | 30 Cms | .. | .. |
| Weaving durrie plain | .. | 80 Cms | .. | .. | |
| Weaving durrie, with borders | .. | 75 Cms | .. | .. | |
| Weaving durrie, striped | .. | 70 Cms | .. | .. | |
| Weaving fine Monogolian Durrie. | .. | 10 Cms | .. | .. | |
| Assistant to Duries Weaver. | 1 man to 5 weavers | .. | |||
| 14. Dyeing. | .. | According to task. | According to task. | .. | |
| 15. Gardening. | Digging with Kussi 1 foot deep, dry hard soil | 250 cubic feet | 150 cubic feet | .. | |
| Digging with Kussi 1 foot deep, moist soil | 400 cubic feet | 200 cubic feet | .. | Per man | |
| Ploughing | 680 square meters | .. | .. | ||
| Weeding | .. | .. | 36' x 9' | ||
| Drawing water by Persian wheel and bullocks. | .. | 1 man for bullocks. | .. | ||
| Loosening soil, sowing or cutting vegetables. | .. | According to task. | According to task. | ||
| 16. Grain preparing. | Storing and weighing grain. | According to task | .. | .. | |
| Cleaning grain | .. | 8 maunds | 4 maunds. | ||
| Grinding wheat for atta to be sifted through azinc sifter, 12 holes to the inch. | 18 Kg. | 12 Kg. | .. | Per man | |
| Grinding makki for atta to be sifted through azinc sifter, 12 holes to the inch. | 15 Kg. | .. | .. | ||
| Grinding barley for atta to be sifted through azinc sifter, 12 holes to the inch. | 15 Kg. | .. | .. | ||
| Grinding bajra for atta to be sifted through azinc sifter, 12 holes to the inch. | 25 Kg. | 15 kgs | .. | Per man | |
| Grinding dal for husking | .. | 40 kgs. | .. | .. | |
| Winnowing and cleaning dal. | .. | .. | 2 Qtl. | .. | |
| Sifting wheat flour, fine. | .. | 120 Kgs. | 80 Kgs. | .. | |
| Sifting wheat flour, coarse. | .. | 2 Qtl. 40 Kgs. | 1 Qtl. 60 Kgs. | .. | |
| 17. Hair cutting. | Cutting the hair of convicts. | .. | .. | To cut the hair of 50 prisoners. | .. |
| 18. Hospital | Attendant on sick. | .. | .. | 1 attendant to 10 patients. | |
| 19. Leather Work | Making shoes (Indian). | .. | 1 pair | .. | |
| 20. Masonry and repairs. | Building pacca wall up to 3 feet. | 25 cubic feet. | 15 cubic feet. | ||
| Bulding pacca wall above 3 feet. | 20 cubic feet | 12 cubic feet. | |||
| Building kacha wall up to 3 feet. | 50 cubic feet. | 30 cubic feet | .. | Per man | |
| Building kacha wall above 3 feet. | 35 cubic feet. | 20 cubic feet. | .. | ||
| Attendant to mason, masons. | .. | 3 men to 2 | .. | ||
| Mud plastering with bhusa | 150 square feet. | 100 square feet. | .. | ||
| Leeping with gobri | 300 square feet. | 200 square feet. | .. | ||
| Building mud wall (Phuska) | 75 cubic feet. | 50 cubic feet. | .. | ||
| *The task of pounding munj, fine to be given toconvicted prisoners during quarantine shall be 2 kgs perman. | |||||
| +The task of 'spinning ban munj, fine, to begiven to convicted prisoner during quarantine shall be 375gms per man. | |||||
| 21. Oil factory | Cleaning mustard seed Caster oil special tasks | .. | 4 Qtl. | 2 Qtl. | |
| According to task | According to task | According to task | |||
| 22. Paper making | Washing pulp | 80 Kgs. | 40 Kgs. 10 Kgs. | .. | Per 2 men |
| Pounding material (Jhandar) | 20 Kgs. | 15 Kgs. | .. | Per 3 men | |
| Cutting tat Cleaning paper | 20 Kgs. | 10 Kgs | .. | ||
| (Jhawan) | .. | .. | 2 reams | ||
| Sizing | .. | .. | 1 ream | ||
| Drying | .. | .. | 1 ream | ||
| Per man. | |||||
| Jugai (English cuttings) | 10 Kgs. | 7 Kgs. | .. | ||
| Jugai (Country cuttings) | 20 Kgs. | 15 Kgs. | .. | ||
| Polishing paper. A quality. | 3 to 3-1/2 | 2 quires. | .. | Per man. | |
| Polishing paper. B quality. | 3-1/2 to 4 | 2-1/2 quires. | .. | Per man. | |
| Cutting polished Paper by hand. | 2 reams | 1-1/4 reams | .. | Per 2 man. | |
| Sorting and binding | .. | .. | .. | Per man. | |
| Vatman A quality Paper. | 11 quires | 7 quires | 1 ream | Per 2 men. | |
| Vatman B quality Paper. | 12 quires | 7 quires | .. | ||
| Envelope making. | 500 | .. | .. | Per man during quaran tine. | |
| 23. Scavenging | Removing night soil, etc. | 1 man for 50 prisoners. | 1 man for 30 prisoners. | .. | |
| 24. Sweeping. | Sweeping the surface and keeping the premisestidy. | .. | .. | Cannot be tasked. | |
| 25. Tailoring. | Making dosuti or garah coats by hand | .. | 4 coats | 3 coats | Per man. |
| Making blanket coats by hand. | .. | 3 coats | .. | Per man. | |
| Making jungias by hand. | .. | 10 jungias | 6 jungias | ||
| Making articles of clothing with sewingmachine-special tasks | .. | According to task. | According to task. | ||
| Making tents and warders' uniform by hand andmachine-special tasks for the Ludhiana Borstal Institution. | According to task | According to task | According to task | ||
| 26. Tin work | Various | .. | According to task | According to task | |
| 27. Washing | Washing hospital clothing or washing for warders | Cannot be tasked. |
616. Procedure when a form of labour not specified is carried on.
- When any form of labour not specified in the foregoing table and not carried on as a regular jail industry is performed by any prisoner, or the form of labour is specified but a definite task is not given, the Superintendent shall, in consultation with the Medical Officer, fix the tasks when this admits of being done.Note. - The task fixed in any case should not be less than three- fourths of the task which can be performed by a free labourer.617. Time to be given to acquire skill.
- Every convict on being first put to do any kind of work with which he is not acquainted, shall be allowed a reasonable time (to be fixed by the Superintendent), in which to acquire the necessary skill to enable him to perform the full task. Mental and physical capabilities must be taken into consideration. The time will vary from a few days in the case of grinding or oil-pressing which require but little skill, to three or four months in the case of weaving or carpet-making which require a good deal of skill and a fair amount of intelligence. In every case when allotting new work, the Superintendent, or subject to his control, the Deputy Superintendent, Factory or Deputy Superintendent shall note on the convict's history-ticket the task he is to begin with and every subsequent increase up to the full task.618. Frequent change of work to be avoided.
- Frequent change of work, except on medical grounds, should be avoided, but the same form of hard labour should not be exacted indefinitely without variation, and sedentary work should occasionally be changed for work involving more general movement. Every Superintendent and Deputy Superintendent should make himself acquainted with the tasks fixed for the various industries carried on in his jail.Note. - Specially severe forms of labour such as oil pressing, blanket felting, jagai and the like should not be exacted continuously from any convict for more than a fortnight at a time, a reasonable interval being allowed to elapse before the convict is again placed on the same labour or labour equally severe.619. Task to be measured or weighed.
- Whenever the material given to a prisoner to work upon, admits of measurement or weighment, it shall be measured or weighed out to him before he begins to work.620. Work done to be measured and entered daily.
- Before the prisoners leave their places of work in the afternoon, the Factory Manager or Deputy Superintendent and Head-warders shall measure and mark off the work done by each prisoner and note the same against his name in the labour register. The entries in this register may be made in the vernacular and, in large jail, by an educated convict. If in any case, owing to the nature of the work the task cannot be taken daily it should be taken whenever it is possible to do so.621. Means and appliances for labour to be provided.
622. Hardest suitable form of labour to be exacted. Profit not to be considered.
623. How convict labour may be employed.
- Convict labour shall ordinarily be employed to supply -Firstly, - the requirements of the jail and of the jail department;Secondly, - the requirements of the Government in any other respect; andThirdly, - other demands which the Inspector-General may from time to time approve.624. Manufacture of articles for sale.
625. Supply of articles to Government departments.
- Government has directed the various departments under its control to obtain such articles as they require from jails, provided these are supplied of the same quality and at the same price as in the open market; this should be borne in mind when selecting jail industries. Only in the event of its being impossible to meet the requirements of Government in any department shall an industry which competes with free labour be worked in any jail.Note. - The value of the labour of prisoners employed to all work and on the manufacture of all articles for the maintenance department of any jail, is not to be credited to jail receipts; the raw material expended is to be charged for only.626. Distribution of industries in jails. Machinary, labour to be deterrent.
- Large industries shall be concentrated in Central Jails where machinery may be employed provided its use is not incompatible with the penal character of the labour and there is strong reason to believe that its introduction will not compete injuriously with private capitalists in the neighbourhood. The number of industries should be limited in every jail and the labour deterrent in character.627. How jail labour may be utilized. Convicts not to be employed on certain works.
628. Convict labour on jail building.
- Convict labour shall be utilized to the fullest extent in the erection and repair of all jail buildings and in the preparation of materials for the same.629. Other forms of labour.
- Convicts may with advantage be employed -630. Prohibition against employment of small gang of prisons.
631. Sanction of Superintendent to extra-mural employment.
- No convict shall at any time be employed on any labour outside the jail walls or be permitted to pass out of the jail for the purpose of being so employed, unless and until the Superintendent shall have :632. Restriction on the employment of prisoners outside jail walls.
- No convict shall at any time be employed on any labour without the walls of the jail :633. Convicts to wear ankle rings. Certain prisoners not to be allowed out.
- Convicts other than convict-officers passed as eligible for work outside the jail shall be distinguished by a light iron ring securely riveted on the left ankle. Care must be exercised not to pass out any prisoner who has shown or is likely to possess any inclination to escape.634. Employment of convicts in the garden.
- Only casual prisoners with the shortest unexpired sentences should be employed in the jail garden. They shall be especially passed for such work by the Superintendent. No habitual prisoner shall be put to garden work except on the recommendation of the Medical Officer or when a sufficient number of eligible casual prisoners is not available. A gang of five prisoners and a convict officer may be employed in the garden of the Inspector-General of Prisons, Superintendent of a Central or District Jail and Superintendent, Borstal Institution and Juvenile Jail when these officers reside in quarters near the jail premises. If the Deputy Superintendent or Deputy Superintendent (M) is allowed to keep a garden, the work in such garden shall be done by the regular gang and not by a detachment of it.Note. - If the concession results in an escape or abuses it will be permanently withdrawn.635. Restriction on the employment of convicts as menial servants.
- The number of convicts regularly employed on services of a menial or domestic nature such as cooks, barbers, water-carriers, sweepers and the like, shall not, without the special sanction of the Inspector-General, exceed :636. Selection and limitation of menial servants.
- Sweepers shall be chosen from the mehtar or similar caste. Prisoners of other castes may be employed as sweepers if they volunteer to do such work. The barber shall belong to the casual class. Hospital attendants shall be selected from those passed for light labour or who have completed at least half their sentences. If there is a large number of serious cases in hospital, the proportion of one attendant to ten patients may be temporarily exceeded. If any convict employed as a menial servant has not enough work to occupy his whole time, he should be placed upon some other work for the remainder of his time.637. Water carrier and sweeper gang for official quarters.
- Small detachments of the sweeper and water carrier gangs may be permitted to clean out and supply water to thequarters occupied by jail officials (except those of the Superintendent), twice a day; each house shall be visited in turn and the prisoners not allowed to separate or lag behind.638. No prisoner to be employed on private work or service.
- No prisoner shall at any time be employed by any officer of the jail, or other person, on any private work or service of any kind whatsoever :Provided that nothing in this rule shall be deemed to prohibit the employment of any prisoner on any work carried on within the walls of the jail, in the ordinary course of any jail industry, with the knowledge and permission of the Superintendent and subject to the payment of the usual charges for such work.Explanation. - For the purposes of this rule "private work" does not include the supplying of water to, or the cleansing of the quarters occupied by, any subordinate officer, under the orders of the Superintendent.639. Employment of prisoners as clerks.
- The employment of prisoners as clerks in jail offices is forbidden. The Inspector-General may sanction the employment of an educated prisoner to copy letters, prepare rolls, write up registers and other work having no connection with warrants, remissions or money transactions. A prisoner so employed shall be provided with a place for writing inside the main gate, and under the eye of a warder. He shall not be permitted to enter the jail office unless called before the Superintendent or an inspecting officer.640. No prisoner to be allowed to visit the bazar.
- No prisoner shall at any time, upon any pretext, or for any purpose whatsoever accompanied by warders or not, be permitted to proceed to or visit any bazar or mart.641. Charge of material of manufacture.
- The raw material for manufacture shall be under the charge of a responsible officer, who shall issue each morning what is required for the day's work and receive into store in the evening the material which has not been used up. He shall also as far as possible, satisfy himself that there is no waste of material, but this shall not relieve the Deputy Superintendent (F) or Deputy Superintendent (M) as the case may be, of the responsibility of the safe custody and proper disposal of the manufactory stores.642. Contracts for disposal of jail produce.
- Contracts may, with the approval of the Inspector-General, be made with mercantile firms or individuals for the disposal of articles of jail produce or manufacture. (Regarding contracts for the purchase of stores see paragraph 23 to 24).643. Responsible officer to keep manufactory accounts.
- All accounts relating to jail manufacture shall be kept by a responsible official, under the supervision of the Deputy Superintendent (F) or Deputy Superintendent (M).644. Disposal of proceeds of employment of prisoners.
- No officer of any jail shall at any time retain in his possession, or otherwise than under proper authority, dispose of:645. Adjustments of accounts with other departments.
- Payment for all articles received from, or supplied to, any public department irrespective of the amount, should be adjusted by book-transfer.Note. - The cost of waste paper purchased from officers administering Local Funds should be paid for in cash.646. How money is to be paid in treasury.
- All moneys should be paid into the treasury under their appropriate headings and accompanied in each case by the form prescribed for the purpose (Form No. 100 properly filled in).647. Yearly audit of factory accounts.
- The factory accounts of all district and central jails will be systematically audited once a year under the. orders of the Accountant-General, Punjab, by the Examiner of Local Fund Accounts, and a staff or peripatetic auditors.Chapter XXII
Sudden and Violent Death
648. Report of death to be made to the Police.
- In every case of Sudden or violent death or supposed suicide, or whenever there is any doubt or complaint or question concerning the cause of death of any prisoner, a report shall forthwith be made to the Police who are empowered to take action under section 176 of the Criminal Procedure Code.649. Report to be made to be Inspector-General.
- The Superintendent shall, in every instance in which an inquest may be held on the body of any prisoner confined in the jail, submit a full report of the circumstances of each case to the Inspector-General, together with a copy of the finding of the Magistrate who conducted the enquiry.650. A Magistrate who is Superintendent not to hold an inquest.
- A Magistrate who is also the Superintendent of the jail or acting as a temporary arrangement for the Superintendent shall not hold an inquest into the cause of death of any prisoner dying in the jail of which he has charge at the time, unless there be no other duly authorised Magistrate available for the duty.651. Medical Officers empowered to make post mortems.
- The following officers are empowered under Section 174(3) of the Criminal Procedure Code to conduct post mortem examination -652. Report to Superintendent and Medical Officer.
- The Deputy Superintendent shall report the occurrence of the death of every prisoner from sudden or unnatural causes to the Superintendent and Medical Officer, as soon as possible after the event.653. Body to be left in the position in which found. Exception.
- On the occurrence of a sudden or violent death in a jail, the body shall, if life is extinct, be left in the position in which it was found until the arrival of the Magistrate and Medical Officer, but if it is not certain that death has taken place, measures shall be taken to restore animation and for this purpose the body may be removed from the position in which it was found.Chapter XXIII
The Transfer of Prisoners
654. Sanction for transfers outside the State.
655. Power of Inspector-General to transfer prisoners.
- The authority of the State Government or subject to its orders and control the Inspector- General to order the transfer from one jail to another within the State of any person sentenced to imprisonment or transportation or in default of giving security to keep the peace or maintain good behaviour, has been committed to or is detained in jail, is contained in section 29, Act III of 1900 as amended by Act I of 1903.656. Convict to be transferred to undergo sentence.
- The following classes of convicts shall, with the sanction of the Inspector-General, be transferred, when necessary, to undergo sentence -657. Adult male convicts where to be confined.
- All adult male prisoners except lifers should be allowed to stay in the District/Central Jails nearest to their Home District. Lifer prisoners are allowed to stay in Central Jail nearest to their Home District.658. Power of Inspector-General to detention and transfer.
- Nothing in these rules contained regulating the prisoners to be confined in each class of jails, shall be deemed in any way to interfere with the power of the Inspector-General, for sufficient reason, in his discretion, by general or special order, to direct that any class or classes of prisoners shall be confined in or transferred to any jail or class of jails.659. Transfer of prisoners for purpose of release.
- Convicted female, Juveniles and P.R./T. prisoner be transferred to the District/Central Jail nearest to their Home District, 30 days prior to their release.660. Procedure when a convict is unfit to travel.
- Any convict who by reason of illness is not in a fit condition to travel at the time he would ordinarily be transferred for 'release' but who subsequently becomes fit to travel, in time to allow him to reach his destination before his sentence expires shall be transferred when he becomes fit to travel.661. Procedure when a P.R./T. prisoner is unfit to travel.
- If a P.R./T. prisoner is unfit by reason of sickness for transfer sixty days before his release, the fact shall be communicated to the Superintendent of Police of the district to which the prisoner belongs and also to the local Superintendent of Police. If the prisoner subsequently becomes fit for transfer in time to allow of his reaching the jail of his district before his release is due, he shall then be transferred. If when only a fortnight of his sentence remains to be served, he is still unfit for transfer, his P.R./T. slip shall to given to local police with a note of the cause of his detention inscribed thereon, and on the day of expiry of his sentence he shall be discharged in the usual way.662. Prisoners not ordinarily to be transferred.
- No convict shall be transferred from the jail to which he was in the first instance committed unless as a measure to prevent or relieve over-crowding and other convicts eligible for transfer are not available, or for some other equally important reason if he -663. Transfer of old, infirm and sick prisoners.
664. Examination of prisoner prior to transfer.
665. Prisoner not to be transfered when epidemic prevails.
- No convict shall without the special sanction of the Inspector-General, be transferred from one jail to another while cholera or any other epidemic disease is prevalent in either the transferring or receiving jails nor until the disease has disappeared for at least two weeks. Special precautions shall be taken to guard against infection when a transfer has to be made along a route where any disease of an infectious nature is known to prevail.666. Convicts not to be transferred unless they can be received.
- No convict shall be transferred to another jail until it is ascertained from the Superintendent of the jail to which it is proposed to transfer him, that he can be received.667. Descriptive roll to be submitted.
- With every application for sanction to transferprisoner whether the transfer has been made in anticipation or not, a descriptive roll (Form No. 61) shall be submitted to the Inspector-General. The reasons for requiring the transfer should in all cases be stated.668. Documents etc., to be sent with a prisoner.
- The following documents shall be sent with each prisoner transferred -669. Action when a transfer ordered cannot be carried out.
- When an order received for the transfer of any convict cannot be given effect to, owing to illness, release on appeal or other cause, the descriptive roll (Form No. 61) of the convict on which sanction to the transfer was conveyed, shall be returned to the Inspector-General with an endorsement showing the reasons why the order was not given effect to.670. Jail official to accompany prisoners.
671. Notice of intended despatch to be sent to police.
- Notice of the intended transfer of prisoners or the production of prisoners before a court shall be given in writing to the Police authorities at least 24 hours before the guard is required. Earlier intimation should be given whenever possible. Requisitions for a Police guard should state the number and class of prisoners to be guarded, whether European or Indian, male or female, and whether there are any violent or dangerous characters amongst them.Note. - Dacoits and prisoners sentenced to transportation for life and long terms of imprisonment should be classified as dangerous prisoners for the purpose of this paragraph.672. Duty of Superintendent with regard to prisoners to be sent to Court.
- Upon delivery for any order under this para (Part IX, Act III, 1900) to the officer in charge of the prison in which the person named therein is confined, that officer shall cause him to be taken to the court in which his attendance is required, so as to be present in such court at the time in such order mentioned, and shall cause him to be detained in custody in or near the court until he has been examined or until the Judge or presiding officer of the court authorises him to be taken back to the prison in which he was confined.Note. - Rule 2 of the rules circulated with Notification No. 323 of 27th July, 1900, makes the Superintendent of Police responsible for providing escort, and for the safe custody of the prisoner till he is re-delivered to the Jail.673. Scale of Police escorts for prisoners.
- Adequate Police force who escort prisoners on transfer be provided according to Police rules at the discretion of District Superintendent of Police. Female prisoners should be accompanied by female escort.674. Diet of prisoners removed from jail.
- The Inspector-General of Prisons shall, from time to time, fix the scale of diet for prisoners removed under these rules, and the officer in charge of the escort shall provide that such prisoner receives diet as nearly as possible in accordance with such scale. Where the court in which evidence is to be given is situated at the same station as the jail from which the prisoner is removed, the officer in charge of the jail shall supply the prison's food ready cooked.When the court as aforesaid is situated at a distance, the estimated cost of the prisoner's rations shall be paid to the officer in charge-of the Police escort by the officer in charge of the jail.675. Money advance for road expenses.
- A sum of money sufficient to meet all expenses together with a warrant credit note for the fares required if the journey is to be performed by rail, shall be made over to the warder in charge or the officer incharge of the escort, as the case may be, by the Superintendent of the despatching jail.Note. - For further particulars on the subject of the transfer of prisoners, see Act 111 of 1900, and the rules made under thereof.676. Different kind of conveyance by rail.
677. Notice to railway authority. Class of train.
678. Reserved compartments and class of carriage.
679. Adjustment of expenses of travelling.
680. Classes to be kept separate on transfer.
- Female prisoners shall, when on transfer, be kept completely apart from male prisoners, and male juveniles from adult males. Further separation of the various classes should be carried out as far as practicable.681. Prisoners travelling by road to walk. Exceptions. Precautions to be taken.
682. Prisoners to be searched before transfer. Receipt to be taken.
683. Telegram to be sent on the despatch of prisoners.
- Immediately on the departure of prisoners by train, the Superintendent shall, whenever the gang numbers 10 prisoners or more, send a telegram to the Superintendent of the Jail to which they are proceeding, announcing the number of prisoners and the date and hour of their despatch.684. Time of arrival of prisoners.
- Prisoners should be despatched so as to reach the jail to which they are being transferred between the hours of opening the wards in the morning and lock-up. As far as possible, their despatch should be timed so that they shall not arrive on a Sunday.685. Duties of warder or police officer incharge of prisoners.
- The presence of a warder with prisoners on transfer in no degree affects the responsibility of the Police Officer charged with their escort and safe custody. The duties of the warder shall be -686. Document etc., to be examined.
- On the arrival of prisoners at their destination all documents shall be carefully examined, the list of property, both Government and private, compared with the property actually received and the necessary receipts furnished.687. Illness of prisoner on transfer. Ultimate disposal.
- When a prisoner on transfer becomes so ill as to be unable to complete the journey, he should be left at the nearest Police station and taken, when sufficiently well to be moved, to the nearest jail or subsidiary jail where he shall be received. His warrant, property and all papers connected with him should be made over to the Superintendent of the Jail where he is detained who shall inform the Superintendents of the Jails from and to which the prisoner was preceding of the occurrence. On recovery, the prisoner shall be forwarded with his papers, etc., to his destination. In the case of death the fact, with date, shall be noted on his warrant, which with the other papers and property accompanying him shall be returned to the jail from whence he came.688. Death of prisoner before he can be received in any jail.
- If a prisoner dies while on transfer and before he can be received in any jail or subsidiary jail en route the officer in charge of the Police escort should report the fact to the Magistrate of the district or the officer in charge of the sub-division, as the case may be, in which the death takes place, with a view to an enquiry being held into the circumstances attending it. A copy of the proceedings, together with the warrant, documents and property accompanying the prisoner should be forwarded to the Superintendent of the Jail from whence he came. Such Superintendent shall submit a copy of the proceedings of the enquiry to the Inspector-General.689. Escape en route.
- If an escape occurs en route, intimation of the same should be given as soon as possible to the nearest authorities and the Superintendent of the Jail from which the prisoner came, with a view to his recapture. If he is not immediately recaptured, his property, warrant and other documents, shall be returned to the jail from which he was despatched.690. Recapture of a prisoner who escapes on a transfer.
- A prisoner who escapes on transfer shall, if recaptured, be sent to the Jail from which he was despatched, and after trial for the escape, forwarded to the jail to which he was being transferred when the escape took place. A report of the recapture of a prisoner and the date of despatch to his destination, shall be sent to the Inspector-General and to the Superintendent of the Jail is to receive him.691. Receipt of prisoner, etc. Government property to be returned.
- The Superintendent or Deputy Superintendent of the receiving jail shall duly acknowledge the receipt (Form No. 158) of the prisoners and of the documents and property relating to them which are detained by him. Form 158 should be made over the Police and simultaneous intimation sent to the despatching jail (Form 157). Identical articles of clothing and other Government property sent with the prisoners shall be returned to the jail of despatch after being thoroughly washed and properly wrapped in gunny cloth.Note 1. - The fetters actually received with the prisoners, need not be returned, but an equivalent number of these articles in good condition and up to standard should be returned instead.Note 2. - If it is necessary to detain any of the property in the receiving jail, a report of the fact shall be made to the Inspector General and to the Superintendent of the transferring jail. Property so detained must be accounted for in the registers of both jails and in the indents for such articles subsequently submitted.692. Procedure when property is missing.
- If it be found on the arrival of the prisoners at their destination that the property received does not correspond with the list, immediate notice of the fact shall be given to the Superintendent of the despatching jail, who shall institute an enquiry into the matter.Chapter XXIV
Civil Prisoners
Note 1. - According to section 69(3) of Act XVII of 1887 (the Land Revenue Act), only a Collector can commit a revenue defaulter to jail.Note 2. - "The Punjab Government have conferred on the Deputy Excise and Taxation Commissioners, the powers of the Collector under sections 68, 69 and 70 of the Punjab Land Revenue Act (VII of 1887) so far as these are necessary for the collection of Excise and Taxation Revenue in respect of the various Acts administered by the Excise and Taxation Department, as arrears of Land Revenue. Under these delegations the Collector has powers to issue an order to the Officer Incharge of Civil Jail of the District directing him to confine the defaulter in the jail for a period not exceeding one month from the date of the order.Punjab Government Notification Nos. 806-E and T-54/820 dated 10th March, 1955 and 806-E and T-54/824, dated 10th March, 1958.693. Civil prisoners to be confined in the civil jail.
- Every civil prisoner shall ordinarily be confined in the civil jail. In places where there is no civil jail or the accommodation provided in the civil jail is inadequate or unsuitable, civil prisoners may be detained in a portion of the criminal jail specially set apart for use as a ward for such prisoners.694. Officers and visitors of a civil jail.
695. Maintenance of certain prisoner from private sources.
- A civil prisoner or an unconvicted criminal prisoner shall be permitted to maintain himself, and to purchase, or receive from private sources at proper hours, food, clothing, bedding or other necessaries but subject to examination and to such rules as may be approved by the Inspector-General. [Section 31 of Act IX of 1894]696. Diet of certain civil prisoners. Permission to cook.
697. Subsistence Allowance.
698. Supply of food to civil prisoners when subsistence allowance is provided.
699. Articles to be delivered to the Deputy Superintendent and to be examined.
- Every article of every kind whatsoever at any time supplied for the use of any civil prisoner shall be delivered to the Deputy Superintendent or other officer appointed by the Superintendent in that behalf, and shall be examined before it is made over to the prisoner, and any such article may, for any sufficient reason, be withheld, by the Superintendent, from such prisoner.700. Certain articles not to be given.
- No intoxicating drug or spirituous liquor of any kind, shall without the order of the Medical Officer, be given to any civil prisoner.701. Articles through whom purchased.
- All articles purchased for any civil prisoner, otherwise than from jail supplies, shall be purchased through or under the orders of the Deputy Superintendent.702. Restriction of transfer of food and clothing.
- No part of any food, clothing, bedding or other necessaries belonging to any civil or unconvicted criminal prisoner shall be given, hired or sold to any other prisoner; and any prisoner transgressing the provisions of this paragraph shall lose the privilege of purchasing food or receiving it from private sources, for such time as the Superintendent thinks proper. [Section 32 of Act IX of 1894]703. Monthly allowance fixed by the court to whom to be paid.
704. Supply of clothing and bedding to civil and unconvicted criminal prisoners.
705. Detention and release of judgment-debtor.
- Every person detained in the civil prison in execution of a decree shall be so detained -706. Supply of furniture and appliances.
707. Extras for civil prisoners how to be charged.
- If any extra articles of diet are ordered by the Medical Officer for a civil prisoner, on medical grounds, any excess expenditure over and above what can be met by the daily subsistence allowance, shall be paid by Government.708. Release on ground of illness.
709. Disposal of balance of diet money on release.
710. The question of labour. Subjection to prison discipline.
711. Employment of Civil Prisoner.
712. Extract from the Insolvency Act to be pasted.
Chapter XXV
Unconvicted Criminal Prisoners
713. Maintenance from private source.
- An unconvicted criminal prisoner shall be permitted to maintain himself, and to purchase or receive from private sources at proper hours, food, clothing, bedding or other necessaries, but subject to examination and to such rules as may be approved by the Inspector- General;714. Restriction on the transfer of food and clothing.
- No part of any food, clothing, bedding or other necessaries belonging to any unconvicted criminal prisoner shall be given, hired or sold to any other prisoner : and any prisoner transgressing the provisions of this section shall lose the privilege of purchasing food or receiving it from private sources for such time as the Superintendent thinks proper.715. Supply of clothing and bedding.
- Every unconvicted criminal prisoner unable to provide himself with sufficient clothing and bedding shall be supplied by the Superintendent with such clothing and bedding as may be necessary.716. Supply of food etc. to unconvicted criminal prisoners.
717. Certain articles not to be given without permission.
- No article shall be given to any unconvicted criminal prisoner, if -718. Purchase of articles.
- All articles purchased for any unconvicted criminal prisoner other than those issued from jail supplies, shall be purchased through or under the orders of the Deputy Superintendent.719. Permission to cook his own food.
- Claims for permission to cook are not recognised, but such a privilege may be granted at the discretion of the Superintendent.720. Privilege of purchasing food may be withheld.
721. Supply of Jail diet to unconvicted prisoners. Conditions.
- An unconvicted criminal prisoner who does not maintain himself, shall be supplied with food at the expense of Government. Such food shall be prepared in the convict cook-house and cooked and served by convict cooks.722. Unconvicted prisoners may follow a trade and receive the earnings.
723. Duty of officers to report previous convictions.
- It is the duty of every officer of a jail who when it comes to his knowledge that an unconvicted criminal prisoner has been previously convicted, to report the matter to the Superintendent. Such information, as is forthcoming, should be reported to the Superintendent of Police.724. Unconvicted prisoners may be kept separate.
- Any special directions as to the separation of an unconvicted criminal prisoner, given by the Magistrate, should be carried out. Such separation should be unaccompanied by any irksome conditions beyond those that are necessary to secure the object in view, namely, to prevent his communicating directly or indirectly with other prisoners concerned in the same case.725. Charge of the undertrial ward.
- The undertrial ward should be placed under the charge of the warder and visited regularly by the gangs employed for sweeping and supplying food and water.726. Unconvicted prisoners to keep themselves, their clothing, etc. clean.
727. Unconvicted prisoners not to alter their appearance.
- Unconvicted prisoners shall not be allowed to have their hair cropped or in any other way to alter their personal appearance so as to make it difficult to recognize them. Prisoners who have been more than a month in jail may, however, if they desire it, have their hair cut to length it was when they were admitted.728. Conveyance of unconvicted prisoners to court.
729. Notice of discharge or release on bail.
- If an unconvicted prisoner be discharged in court or released on bail while attending court and a notification of the fact is not received the same day, the Superintendent shall, without delay, call the attention of the court to the matter.Note. - The notification should be brought back by the police escort who took charge of the prisoner for conveyance to court.730. Weight of unconvicted prisoner on release.
- The weight of every unconvicted prisoner on release, shall be recorded in the register of unconvicted prisoners. When such prisoner is released in court, the last weighment recorded on the history-ticket shall be taken as the weight on release.731. Weekly list to be sent to the District Magistrate.
- The Superintendent shall submit weekly to the District Magistrate a list (Form No. 116), giving the names and other particulars required by the form, of all unconvicted prisoners other than those committed to Sessions, who have been detained in jail for more than thirty days since their first admission.732. Serious illness of an unconvicted prisoner.
- Whenever an unconvicted prisoner is seriously ill, the Superintendent shall report the circumstance to the Magistrate engaged in the case or, if the prisoner is awaiting trial before the Sessions court, to the Sessions Judge, in order that if the law permits and the Court thinks proper, the prisoner may be released on bail.733. Notice of death to be sent to court.
- Notice of the death of every unconvicted prisoner shall be sent as soon as possible after the occurrence, to the court under whose authority such unconvicted prisoner was detained.Chapter XXVI
Convicts Sentenced to Simple Imprisonment
734. Treatment of simple imprisonment convicts.
735. Articles to be issued. Such articles to be kept clean.
- A convict sentenced to simple imprisonment shall -736. Simple imprisonment convicts to keep the wards and yards clean.
- Convicts sentenced to simple imprisonment shall keep their wards and yards clean, provided they belong to a class, the members of which are accustomed to perform such duties in their own homes. They shall not however be compelled to perform any menial duties for others or to do any work of a degrading character.737. Convicts allowed to converse.
- Convicts sentenced to simple imprisonment shall, except during parades, at exercise time and when ordered not to do so, be allowed to converse together in a quiet and orderly manner.738. Employment of criminal prisoners sentenced to simple imprisonment.
- Provision shall be made by the Superintendent for the employment (as long as they so desire) of all criminal prisoners sentenced to simple imprisonment; but no prisoner not sentenced to rigorous imprisonment, shall be punished for neglect of work excepting by such alteration in the scale of diet as may be established by the rules of the prison in the case of neglect of work by such a prisoner. [Section 36 of Act IX of 1894]739. Conditions subject to which convicts may labour.
740. Convicts may be required to take exercise.
- A convict sentenced to simple imprisonment who does not elect to labour shall, at the discretion of the Medical Officer be required to take walking exercise for not more than an hour in the morning and an hour in the afternoon daily.Chapter XXVII
Female Prisoners and Children
741. When female convicts are to be sent to female jail.
742. Disposal of female convicts not provided for in the preceding rule.
743. Female undertrial allowed to occupy a cell.
- A female undertrial prisoner shall, with the permission of the Superintendent, have the choice of occupying a cell instead of the under-trial prisoners ward :Provided that a cell is available and that arrangements can be made to place on duty a female warder or a female convict officer at all times, within hearing of the prisoner and that the keys of the cell are always ready to hand.744. When a female prisoner is the only occupant of ward.
- If there be but one female prisoner in the jail, arrangements shall be made for a female warder to remain with her both by day and night. If she be a convict not eligible for transfer under paragraph 741, the Superintendent should, if of opinion that her detention in that jail is inadvisable, take the orders of the Inspector-General as to her transfer.745. Children of female prisoners.
746. Conditions under which male officers may enter female enclosure.
747. Females to remain in the female enclosure.
748. Supply of food to and conservancy of the female enclosure.
749. Keys of the female enclosure. Lock of main entrance.
Chapter XXVIII
Juvenile Prisoners
750. Sentences that may not be passed on child.
751. Juveniles not sent to a Certified School.
- Juvenile convicts who are not sent to a Certified School under the provisions of the East Punjab Children Act, 1949 shall, according to their sex, be detained or transferred to suitable jails as laid down in paragraph 656.752. Juvenile female convicts where to be confined.
753.
754. Juvenile to be kept separate at night and associated by day.
755. Juveniles to be given vocational training, exercised daily and instructed.
- Every juvenile convict shall be -756. Employment of a convict as instructor.
- Should it be necessary at any time to employ a convict for the instruction of juvenile prisoners under the provisions of the preceding paragraph an elderly, well-behaved casual prisoner should be selected. He shall on no pretext he left alone with the juvenile.757. Detention in a Borstal Institution and Juvenile Jail not a dis-qualification for Govt, services.
- Detention in a Borstal Institution and Juvenile Jail will not disqualify an inmate for employment under Government.Chapter XXIX
Prisoners Condemned to Death
Note. - As soon as a prisoner is sentenced to death the Police Officer who attends the trial, will inform the Superintendent of the jail of the fact. If the sentence is passed by a Sessions Judge that Judge issues a Warrant of Commitment pending confirmation of the sentence by the High Court. When the sentence of death is confirmed by the High Court or is passed by the High Court in appeal or revision, the Session Judge to whom the decision of the High Court is certified, issues the Warrant for the execution of the sentence of death, to the Superintendent of the jail to which the prisoner was originally committed. If the condemned prisoner has been or should be transferred to another Jail, the Superintendent to whom the original Warrant of Commitment was addressed, should return the warrant for the execution of the sentence of the death to the Sessions Judge, intimating to him at the same time the Jail to which the prisoner has been transferred. The Sessions Judge then issue a revised warrant for the execution of the sentence of death to the Superintendent of the Jail in which the condemned prisoner is confined.758. Prisoners under sentence of death.
759. Cell to be examined.
- Every cell in which any convict who is under sentence of death, is at any time to be confined shall, before such convict is placed in it, be examined by the Deputy Superintendent, or other officer appointed in that behalf, who shall satisfy himself that it is secure and contains no article of any kind which the prisoner could by any possibility use as a weapon of offence or as an instrument with which to commit suicide, or which it is in the opinion of the Superintendent, inexpedient to permit to remain in such cell.760. Information to be intimated to prisoner.
- The date fixed for the execution, the periods within which petitions must be despatched and the result of the petition in each case, shall be intimated to the condemned prisoner by the Deputy Superintendent.761. Light to be kept burning at night.
- From sunset to sunrise a good light shall be kept burning in front of the grated door of every cell in which a condemned prisoner is confined, so that he may at all times be under observation.762. Munj mat not to be issued.
- Prison clothing, bedding and necessaries shall be issued to condemned as to other convicts, with the exception of the munj or bhabbar mat which shall be withheld and an extra blanket substituted.763. The guarding of condemned prisoners.
764. Number of warders required for guarding.
| A | B | C |
| 6-9 A.M. | 9-12 Noon | 12-3 P.M. |
| 3-6 P.M. | 6-9 P.M. | 9-11 A.M. |
| 11-1 P.M. | 1-3 A.M. | 3-6 A.M. |
765. Warders to be armed. His duties detailed.
766. Management of keys. Conditions under which the door may be opened.
767. Occupation of cell-yard. Precautions to be taken.
768. Duty of head warder over condemned prisoners.
- The head-warder on duty shall visit the cell occupied by a condemned prisoner frequently and at uncertain hours during the day and night and satisfy himself that the sentry is on the alert, the cell secure, the light burning brightly and the prisoner is present.769. Condemned prisoners to be searched twice daily.
- Morning and evening daily, the Deputy Superintendent or, under his directions, the Assistant Superintendent, shall carefully search every condemned prisoner and the cell he occupies with his own hands and make a note of his having done so and of the result in his journal.770. Diet precautions to be taken.
771. Condemned prisoners allowed use of books and tobacco.
- Any condemned prisoner who can read should be provided with a supply of such books as he may wish for, from the jail library and from outside if he desires to purchase them subject to the approval of the Superintendent. Newspaper should be allowed. Prisoners who smoke should be given cigarettes daily at the expense of the Government. All reasonable indulgences should be allowed in the matter of interviews with relatives, friends, legal advisers and approved religious ministers.772. Delay in carrying out a death sentence.
- Should any delay occur in executing a sentence of death, other than that arising from the submission of a petition for mercy, the Superintendent shall forthwith report the circumstances to the Sessions Judge and return the original warrant either for the issue of a new one or for the endorsement upon the same warrant of an order fixing another date for the execution.773. Exception in the case of females.
- In the case of a female under sentence of death.774. Female certified to be pregnant.
- When a female prisoner sentenced to death is certified by the Medical Officer to be pregnant, the warrant with the fact noted thereon, shall be returned to the Sessions Judge who is empowered to direct postponement of the execution pending the orders of the High Court.775. Female declares herself pregnant.
- When a female prisoner sentenced to death declares herself to be pregnant and the Medical Officer is unable to certify to the truth or otherwise of the statement, he shall record the fact and the interval of time necessary to enable him to arrive at a decision on the point, in writing. This record with the warrant attached. shall be forwarded to the Sessions Judge.776. Sentence may be postponed or commuted.
- If a woman sentenced to death be found to be pregnant, the High Court shall order the execution of the sentence to be postponed. and may, if it thinks fit. commute the sentence to imprisonment for life.777. Prohibition against removal of convicts under sentence of death to give evidence.
- When the evidence of a convict under sentence of death is required, the Court shall proceed to the jail for the purpose, and shall not require the convict's attendance under Part IX of the Prisoners Act, III of 1900 : Provided that if the presence of a convict under sentence of death is required by a Sessions or High Court for the purpose of taking additional evidence in the case under Section 391 of the Code of Criminal Procedure, 1973, the convict's attendance may be required under Part IX of the Prisoners Act, III of 1900.778. Officer responsible for execution. Mishap to be reported.
779. Description and testing of rope.
780. Officers to attend execution.
- The Superintendent and the Medical Officer of the jail and the Magistrate of the District, ora first class Magistrate deputed by him, are to be present when an execution is being carried out. The Medical Officer must not be below the rank of an Assistant Surgeon; in case the Superintendent is a Medical Officer it is not necessary for another Medical Officer to attend, and if he is a Magistrate of the First Class, it is not necessary for another Magistrate to attend.781. The execution.
782. Warder guard at execution. Police force when necessary.
783. Regulation of the "drop".
- The following scale of drop proportioned to the weight of the prisoner, is given for general guidance, the Superintendent must use his discretion and be guided by the advice of the Medical Officer and the physical condition of the prisoner -| For a prisoner under 100 lbs weight 7 ft. | |||||
| " | " | 120 | " | 6" | |
| " | " | 140 | " | 05/01/02 | |
| " | " | 160 | " | 5" |
784. Time of execution. Procedure to be adopted.
| November to February | ... | 8 A.M. |
| March, April, September and October | ... | 7 A.M. |
| May to August | - | 6 A.M. |
785. Body to remain suspended half an hour. Return of warrant.
786. Spectators may be admitted.
- Adult male relatives of the condemned prisoner and respectable male adults, up to a maximum of 12 in all, may be admitted under the sanction of the Inspector-General, to witness an execution either inside the Jail, or into the gallows enclosure when the gal low is outside the Jail; provided that the Inspector-General may, in his discretion refuse admission altogether or to any particular individual. Spectators are to be kept at a distance and a sufficient strength of the warder Guard should be drawn up close at hand, ready prepared to suppress any disturbance or frustrate any attempt at rescue.Chapter XXX
Lunatics
787. Classification of criminal lunatics.
- The expression "criminal lunatics" shall be deemed to include persons of the following classes, namely :-788. Non-criminal lunatics.
789. Detention of non-criminal lunatics. Procedure when period expires.
- The maximum period during which a non-criminal lunatic can be detained for observation is 14 days. Upon the expiry of this period, the Superintendent shall address the Magistrate or officer under whose warrant the person is detained, pointing out that the authorised period of detention has expired and requesting that an Order for the release of the person detained or his transfer to an asylum, be furnished. If by the end of seven days more the Superintendent has not received the Court's order, he shall report the matter to the Inspector-General.Note. - Non-criminal lunatics shall be entirely excluded from all statistical returns relating to jails. The maintenance charges for the period of observation shall be borne by the Jail Department. If the patients after the period of observation are duly certified and reception orders issued then the cost of maintenance from the date of the reception orders shall be met by the Medical Department, even though the patients be detailed in jails.790. Procedure when certain lunatics are committed to jail.
791. Criminal lunatics how to be confined.
792. Report on a convict who becomes insane.
- If any convict becomes insame, a report regarding his case shall be submitted to the Inspector-General with a view to obtaining the orders of Government for his removal to a mental hospital. With this report shall be forwarded : -793. Transfer of a lunatic to a mental hospital.
794. Conditions before a transfer can be made.
- No criminal lunatic shall be transferred from a jail to a lunatic asylum -795. Transfer in anticipation in urgent cases.
- In urgent cases (i.e., if the lunatic is dangerous, noisy or filthy in his habits), the Superintendent may. with the previous consent of the Superintendent of the mental hospital, transfer the prisoner to the Mental Hospital in anticipation of Government sanction. In such cases, with the lunatic shall be forwarded the documents required by paragraph 793, with the exception of the Government order which should follow immediately after it has been received.796. Procedure when sentence is about to expire.
- When a convicted criminal lunatic cannot be transferred so as to reach the mental hospital before his sentence expires, he shall be detained in jail, and on the expiry of his sentence treated as a non-criminal lunatic.797. Time spent in asylum to count as sentence.
- When any convicted criminal lunatic has become of sound mind, and an order has been issued by Government for his return to jail, the time during which he was detained in the mental hospital shall be reckoned as sentence undergone.798. Procedure when a recovered lunatic has relapse.
799. Treatment of lunatic returned to jail.
- When a recovered criminal lunatic is returned to a jail, he shall be given some employment with or without pay and with such an amount of liberty as the Medical Officer may consider safe.800. Lunatics to be visited by Inspector-General.
- When any person is confined under the provisions of section 330 or section 335 of the Criminal Procedure Code, 1973. the Inspector-General of Prisons, if such person is confined in jail, or the visitors of mental hospital, or any two of them, if he is confined, in a mental hospital, may visit him in order to ascertain his state of mind and he shall be visited once at least in every six months by such Inspector-General or by two of such visitors as aforesaid and such Inspector-General or visitors shall make a special report to the State Government as to the state of mind of such person.801. Procedure when prisoner is reported capable of making his defence.
- If such person is confined under the provisions of section 330 of the Criminal Procedure Code, 1973. and such Inspector-General or visitors shall certify that in his or their opinion such person is capable of making his defence, he shall be taken before the Magistrate or Court, as the case may be at such time as the Magistrate or Court appoints, and the Magistrate or Court shall deal with such person under the provisions of section 331 and the certificate of such Inspector-General or visitors as aforesaid shall be to receivable as evidence.802. Offices empowered to act for Inspector-General.
- The officer being a medical officer in charge of a jail in which a person is confined under the provisions of section 330 or 335 of the Criminal Procedure Code, 1973 is empowered to discharge all or any of the functions of the Inspector-General under section 336 of the Code.803. Half-yearly return of criminal lunatics.
- In accordance with the instructions in the preceding paragraph, Superintendent shall, on the 1st of January and 1st of July of each year forward to the Inspector-General a report (Form No. 99) on the prisoners confined in their jails under sections 330 and 335 of the Code.Note. - When no such prisoners are confined in the jail, a blank return should be submitted.804. Discipline and punishment of lunatics.
Chapter XXXI
Contagious and Infectious Disease
805. Record of leprosy on history-ticket.
- When any convict prisoner convicted, unconvicted, or civil is, found to be suffering from leprosy, the Medical Officer shall record the fact in his history-ticket.806. Procedure when it is desired to transfer a leper.
- Whenever the Medical Officer records that a convict is suffering from leprosy and that his separation from other prisoners is necessary, the Superintendent shall submit his descriptive roll (Form No. 61) to the Inspector-General, who shall order the transfer of the prisoner to a place where there is accommodation for leper convicts.807. Leper convicts to be sent to Patiala jail.
- The leper criminal ward in the Patiala Jail has been declared by the State Government to be a place to which leper convicts may be sent and detained.808. Segregation and disinfection.
- Any under-trial or convicted prisoner who is suffering from leprosy, shall, pending transfer or release, be confined in a cell, but care shall be taken that such confinement is not solitary. A cell or other compartment occupied by a leper shall be thoroughly disinfected, before any other prisoner is confined in it.Note. - Clothing and bedding used by a leper prisoner should be destroyed and not re-issued.Chapter XXXII
Prisoner's Food Diet
809. Prisoners not to possess, receive or consume any article not prescribed.
- Subject to the provisions of Section 31 of the Prisons Act, 1894, and the rules made thereunder, as to civil prisoners and unconvicted criminal prisoners, who are permitted to maintain themselves, no criminal or civil prisoner shall at any time receive or possess, or be permitted to receive, consume or possess, any article of food or drink not provided for or supplied to him in the manner hereinafter in these rules provided in that behalf.810. Daily issue of prison diet in three meals.
- Every convict and every unconvicted criminal or civil prisoner who does not maintain himself shall, when not lawfully subjected to punishment, by penal diet, or placed on special diet, on medical grounds by proper authority, daily receive the scale of prison diet provided for prisoners of the class to which he belongs.811. Food to be issued at each meal.
812. Power to fix scales of prison diet.
- The Inspector-General, with the previous sanction of the State Government, shall fix the scale of prison diet to be provided in respect of each class of prisoners and, with the like sanction may, from time to time -813. Scales of diet for prisoners of various classes. Exhibition of scales.
| (A) convicted criminal prisoners and unconvictedcriminal prisoners who do not maintain themselves | ||
| (1) | Adult Males | (a) When subjected to labour |
| (b) when not subjected to labour; | ||
| (2) | Adult females | (a) when subjected to labour; |
| (b) when not subjected to labour; | ||
| (3) | Juveniles | (a) over sixteen years of age; |
| (b) under sixteen years of age; | ||
| (B) Civil prisoners - when diet money is notprovided; | ||
| (C) Civil or criminal prisoners - when inhospital; | ||
| (D) Female Prisoners | when nursing infants which are permitted to[reside in the jail. |
814. Powers reserved to medical officer to vary prison diet.
- Nothing in the foregoing rules contained shall be deemed in any way to limit or restrict the power of the Medical Officer, in his discretion, at any time, to prescribe any special diet, in respect of any prisoner, or to direct the manner in, extent to, and period for, which the prescribed scale of prison diet shall be varied or supplemented in the case of any such prisoner:Provided that it shall not be lawful for the Medical Officer to vary, in any case, the scale of prison diet for the time being prescribed, by way of punishment, for otherwise than in the manner in, to the extent, and for the period for which it may, in such Medical Officer's opinion, be expedient to do so on medical grounds and for the benefit of the prisoner concerned.Note. - Change of diet of any class of prisoners requires the sanction of the Inspector-General.815. Scales of diet.
- Under the authority of paragraph 812, the following scales of diet are prescribed for prisoners in the jails of the PunjabI - Indian Prisoners| Twice a week | Once a week | Daily | |||||||||
| Class of Prisoner | Dal | Dal Masur | Dal Moong | Dal gram | Wheat Atta | Gram for parching | Salt | Condiments | Vegetable | Vegetable Ghee | Fire wood |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 |
| Gm. | Gm. | Gm. | Gm. | Gm. | Gm. | Gm. | Gm. | Gm. | Gm. | Gm. | |
| Labouring Diet | |||||||||||
| Male convicts over 16 years of age sentenced torigorous imprisonment | |||||||||||
| 85 | 85 | 85 | 85 | 580 | 60 | 15 | 16 | 250 | 15 | 500 | |
| Male convicts over 16 years of age sentenced tosimple imprisonment who labour voluntarily Adult male unconvictedcriminal prisoners |
1958. and Punjab Government Memorandum No. 8746-JL-58/80541, dated 29th October, 1958.
Halwa shall be issued to all prisoners in the following festivals :-| 40 cups (250 grams each) of tea. | ||
| Milk | 1 Kg. | |
| Sugar | 800 Grams. | |
| Tea Leaves | 60 Grams. | |
| Fire Wood | 1.750 Kg. | |
| Charcoal | 2.500 Kg. | |
| Scale of diet for "B" Class prisoneraccustomed to Eastern mode of living. | ||
| Flour | 465 grams | |
| Dal | 85 " | |
| Ghee | 60 " | |
| Potatoes | 115 " | |
| Salt | 15 " | |
| Condiments | 16 " | |
| Sugar | 40 " | |
| Tea | 5 " | |
| Vegetables | 250" | |
| Milk for tea or curd out of it | 460 ml | |
| Dahi 230 gms. | ||
| Firewood | 1 Kg. 860 gms. |
| (i) Early morning meal - | |||
| Atta | .. | .. | 115 grams |
| Ghee | .. | .. | 15 " |
| Potatoes | .. | .. | .. |
| Tea | .. | .. | .. |
| Dahi | .. | .. | .. |
| Sugar | .. | .. | .. |
| Condiment | .. | .. | .. |
| (ii) Midday meal - | |||
| Atta | .. | .. | 230gram |
| Vegetables | .. | .. | 230 " |
| Ghee | .. | .. | 30" |
| Condiments | .. | .. | .. |
| (iii) Evening meal - | |||
| Atta | .. | .. | 230 gram |
| Dal | .. | .. | " " |
| Ghee | .. | .. | 30 " |
| Condiments | .. | .. | .. |
| Milk or meator fish or egg. | .. | .. | |
| Sugar | .. | .. |
816. Grains that may be issued in the dietary.
- Red wheat of good quality or failing that wheat of the cheapest quality procurable in the local or general market, but suitable for consumption, shall be issued to all prisoners throughout the year.817. Diet of convalescent prisoners.
- Every prisoner in the convalescent gang shall ordinarily receive wheaten bread daily. He may, on the order of the Medical Officer, receive up to 450 ml. of milk with 30 gms. of Gur or 120 gms. of meat or dahi daily in addition to the diet to which he is ordinarily entitled. More extras should only be given in lieu of an equivalent of dal in the diet scale.818. Scale of diet in hospital.
- The following scales of diet are prescribed for prisoners admitted to hospital| Daily | ||||||||
| Class of diet. | Wheat | Rice | Salt | Condiments | Ghee | Firewood | Vegetables | Dal (Urd or Mung) |
| Gram | Gram | Gram | Gram | Gram | Gram | Gram | Gram | |
| 1st class | 465 | |||||||
| 2nd class | 465 | 10 | 7 | 7 | 350 | 230 | 70 | |
| 3rd class | 350 | |||||||
| 4th Class | 350 |
819. Extra articles of diet for the Sick.
- The Medical Officer is authorised to order such extra articles of diet to prisoners sick in hospital, as may, in his opinion appear to be necessary and to fix the hours at which the food is to be distributed.Note. - Whenever meat is prescribed as or included in the extra diet of a prisoner sick in Hospital, fuel and condiments at the following scales shall be allowed, in addition to be issued under para 818: -| Fuel 240 gms. | .. | for each 240 gms. of meat |
| Salt 7 gms. | .. | Ditto. |
| Condiments 3-1/2 gms. | .. | Ditto. |
820. Extra diet for nursing mothers.
- A nursing mother admitted to jail with her child shall receive, in addition to the ordinary diet sanctioned for a female prisoner, 120 gms, of flour baked into bread and 30 gms. of dal daily.821. Diet scales for children.
- A child admitted to jail with its mother shall receive according to age, one or other of the following allowances of food daily: -822. Condiments and antiscorbutics.
823. Constituents of condiments.
- The condiments to be issued daily to all prisoners throughout the year, shall consist of the following articles in the proportions stated, the quantities given are those for one native prisoner :-| Turmeric | .. | 2 gms |
| Chillies | .. | 2 gms |
| Garlic | .. | 2 gms |
| Onion | .. | 8 gms |
| Coriander | .. | 2 gms. |
| 16 gms |
824. Condiments in extra-mural labour jails.
- In extra-mural labour jails the condiments shall be mixed in the same proportions as given in paragraph 823. Ifturmeric is not supplied the other three ingredients may be increased but the proportion of chillies should never exceed 2 gms. per prisoner.825. Antiscorbutics and the period of issue.
- From the 1st April to the 31 st October one or other of the following antiscorbutics shall be issued daily in the jail dietary to all prisoners, in the quantity per prisoner given against each kind and in addition to the condiments :-| Lime Juice. | .. | 30 gms. |
| Amchur | .. | 5 gms |
| Tamarind (free form husk and seed) | .. | 3-1/2 gms |
826. Food to be varied.
- The food of prisoners should, with due regard to economy, be varied occasionally. With the different kinds of dais, vegetables and anti-scorbutics which may from time to time be issued, this should not be difficult.827. Duty of Inspector-General to ensure adequate supplies.
- It shall be the duty of the Inspector-General from time to time to take all such measures as may be necessary to ensure that every prisoner is at all times so supplied with food and drink as to maintain him in good physical health and vigour.828. Supervision of food-stuffs and water-supply.
- It shall be the duty of the Superintendent, the Medical Officer and the Deputy Superintendent at all times to satisfy themselves respectively, that -829. Offences connected with food supply. Time and place of consumption.
830.
In the event of the refusal of food by a prisoner the Medical Officer must adopt methods of artificial feeding if, in his judgment, the physical condition is such that artificial feeding provides the only method of keeping the prisoner alive. The actual operation of artificial feeding must be carried out by the Medical Officer or his Medical Subordinate.831. Examination of food by Medical Officer.
- For the purposes of paragraph 828, the Medical Officer shall -832. Inspection of food by Superintendent.
- The Superintendent of a Jail shall inspect the food prepared for prisoners' meals at least three times in each week.833. Food of prisoners on transfer.
834. All articles, to be weighed out to the cooks. Details of the preparation of food.
- All articles of diet shall, when possible be weighed out to the cooks in a state ready prepared for cooking. The following instructions shall be attended to : -| Loss per quintal | ||
| Kgs. | Gms. | |
| Wheat | 03 | 750 |
| Dal urd | 04 | 440 |
| Dais, mung, moth, rawan and masar. | 03 | 750 |
| Gram for bullocks or parching or boiling | 01 | 250 |
| Dal gram | 12 | 500 |
| Tamarind | 50 | 000 |
| Wheat for Dalia | 01 | 250 |
835. Scales, weights and measures. Complaints concerning food.
- Properly adjusted beam scales and correct weights shall be used in every jail for weighing supplies in bulk and individual rations they shall be frequently tested by the Superintendent. Pieces of brick stone or any other articles shall not be substituted for proper weights. Measures frequently tested shall be kept in sufficient number for the distribution of all food that has to be given out by measure. All complaints of prisoners respecting the quantity/quality or cooking of the rations shall on the first opportunity be brought to the notice of the Superintendent.836. The issue of uncooked food.
- The uncooked food shall be weighed out to the cooks in the presence of the Deputy Superintendent, Senior Assistant Superintendent or Medical Officer who shall be held responsible that the proper quantity is issued, and also in the presence of the Assistant Superintendent or head warder specially appointed to keep the godowns clean in which the food-stuffs are stored. The Vegetable Ghee should not be issued until it is actually required, and one of the above higher officials shall be present when it is being mixed with the dal and vegetables.837. Well conducted cooks to be chosen.
- The cooks should always be well- conducted and as tar as possible, short-termed men. No convict shall be permitted to cook his own food separately. When possible, the cooks should be changed now and again and always carefully watched to prevent any theft or tampering with the food.838. The cooking of food, cleanliness of vessels etc.
- The cooks shall perform the duty of preparing the food with care and attention. The dough should be slowly and thoroughly kneaded with portion of the salt and not more water than is necessary. Each Chapati should be of the same thickness throughout. The cooking should be slowly done, so that the surfaces may not get burned, while the inner part remains uncooked. All cooking vessels must be kept clean and bright, and the cook-house clean and tidy.839. Protection from the weather during meals.
- Prisoners should be protected from rain and intense heat during meals. If there are no roofs over the ordinary feeding places they may be allowed to sit in verandas, or, if necessary, in the work-sheds or wards or wherever shelter can be found.The Purchase and Storage of Grain840. Responsibility for purchase and storage.
- The Superintendent and Deputy Superintendent shall be held responsible that proper arrangements are made in due time for the purchase and storage of grain, subject to the limits of (with the stock in hand), 15 months' supply and of the storage room available.841. The purchase of grain.
- The stock of grains should be bought either by tender in writing called for by public advertisement or by public auction of which full notice has been given in the bazars. Before holding an auction or opening the tenders the Superintendent should ascertain by local enquiries, by reference to official price lists or other means, what the ruling prices are. Samples to fix quality are of course essential. In the event of combination among the merchants, it is always open to the Superintendent to postpone his purchase and to take steps to break up the combine by bringing in tenderers from other markets.842. Examination of grain. Prompt payment to be made.
- The Medical Officer shall examine every delivery of grain brought to the jail and satisfy himself that it is of good quality before it is stored. There should be no delay between delivery and weighment, and payment should be made at once after approval by the Superintendent, otherwise it cannot be expected that the most favourable terms will be obtained.843. The storage and subsequent care of grain.
- Grain should not be finally stored until it is thoroughly dry, if it is damp it should be spread out and turned over frequently in the sun for a few days but must not be left uncovered at night. All grain should be protected from birds, vermin and insects and secured under lock and key. It should be separated from the walls and floor of the store or pit by atleast one foot of bhusa, examined at intervals to see that it is not being damaged. It if shows signs of damage or decay, it should be all turned out exposed to the sun, cleaned and restored, with fresh dry bhusa, if necessary. Immediately any loss is discovered, full report of the circumstances should be made to the Inspector-General.844. Utilisation of prison labour. Comparison of output with raw material issued.
- As far as practicable, all articles of diet required for feeding prisoners should be raised on jail land and prepared by jail labour. When articles are purchased, they shall be in the crudest condition, so that prison labour may be utilised in their preparation and economy exercised. The amount of every kind of food-stuff issued for preparation should be frequently compared with the return of prepared material received therefrom and both the Superintendent and Deputy Superintendent should satisfy themselves that no waste or unauthorised loss is permitted. This applies more particularly in the output of flour and oil, which should be commensurate with the grains issued.845. All articles to be passed as fit for food.
- All articles of diet must be passed by the Superintendent and Medical Officer as fit for food, before being taken inside the jail for storage or consumption.Note. - Instructions for storing grain in underground pits and the remedies to be employed to ensure its preservation, are given in Appendix No. III.The Dairy846. Details to be attended to in conducting a dairy.
- As a measure of economy and a preventive of disease, every jail should, when possible, have a dairy. To secure the successful and profitable working of the dairy of the following instructions should be attended to : -| Sr. No | Description of cattle | Bhusa | Gram | Oil- cake | Salt | Green grass & weeds |
| Kgs. | Kgs. | Kgs. | Kgs. | Kgs. | ||
| 1. | Working bullock or he-buffalo. | 9.300 | 1.860 | 0.930 | 0.465 | 1.860 |
| 2. | Stud bull for dairy. | 9.300 | 2.325 | 1.160 | .. | .. |
| 3. | Dry she-buffalo. | 9.300 | 0.465 | 0.230 | .. | .. |
| 4. | Dry she-cow | 7.440 | 0.465 | 0.230 | .. | .. |
| 5. | Buffalo in Milk | 9.300 | 2.790 | 0.930 | .. | .. |
| 6. | Cow in Milk | 7.440 | 1.860 | 0.930. | .. | .. |
| 7. | Calves not exceeding 6 months old | - | - | - | - | .. |
| 8. | Calves above 6 months but not exceeding one yearold | 3.720 | 0.465 | - | - | - |
| 9. | Calves above one year but not exceeding 2 yearsold | 5.580 | 0.465 | 0.465 | - | 1.860 |
| 10. | Calves above 2 years old | 6.510 | 0.465 | 0.465 | 0.230 |
Chapter XXXIII
The Jail Garden
847. Cultivation of the garden. Responsibility of Deputy Superintendent.
848. The planting of mango and tamarind trees. Disposal of wood.
849. The saving of seeds and vegetables. Supply of good quality seeds.
850. The jail garden to be kept clean and tidy. Disposal of refuse.
- The jail garden should be kept clean, tidy and free from weeds and undergrowth. Each and every part of it should in turn be allowed to lie fallow for trenching purposes, one moderate sized plot at a time being sufficient. The system of allowing the manure to be removed from the trenches after the lapse of some months, to be used as top-dressing in other parts of the garden, should not be permitted. All weeds and other animal and vegetables refuse and urine should be consigned to the manure pit and the whole covered in with a few inches of dry earth when the pit is full. In this way a sufficiency of manure can always be obtained for top dressing.851. Reaping and storage. Crop to be turned to the best account.
- The Deputy Superintendent is responsible that crops, grown on jail land, are reaped at the proper time; that no unnecessary delay occurs between reaping and storage; that proper precautions are taken against percolation or loss by vermin; that the by-products are properly disposed of tor Government purposes only and that all such articles are duly accounted for in the jail accounts. The produce of the jail land must, as far as possible, be utilized either as food for prisoners or fodder for the jail cattle. An annual statement showing the value of vegetables and other products of the jail land used to supplement supplies purchased for the maintenance department of the jails, shall be submitted to the Inspector-General.852. Percentage of prisoners employed in the Garden.
- The number of prisoners employed in the garden for the production of vegetables, condiments, and antiscorbutics (exclusive of those employed on raising water) should not on an average exceed 3 per cent of the prisoners confined in the jail. In 4th Class District Jails, the proportion may be increased to 5 per cent. If a greater number of prisoners is employed, the Deputy Superintendent shall be required to realize at least Rs. 3 per prisoner per month by the sale of vegetables over and above what are needed for the wants for the jail or make a corresponding reduction in the cost of maintenance by raising food-stuffs. An experienced gardener should, when a gardener is not specially sanctioned, be entertained as a warder.853. Free vegetable supply to officials.
- When the requirements of the prisoners in the matter of vegetables and condiments have been fully met, any surplus left over after providing for a stock of dry vegetables for hot weather use, may be issued to the Factory Manager (when land is not allowed him for a private garden) up to 2 Kgs. and to the Deputy Superintendent, Senior Assistant Superintendent, Assistant Superintendent. Medical Subordinate and clerical and accounts staff including store-keeper to the extent of their household requirements up to a maximum of 1-1/2 kg. each. Warders may be allowed up to a maximum of 1/2 kg. each. Those who require more, shall have to purchase them when available at current market rates. The free allowance of vegetables for each officer shall be set out daily for inspection by the Superintendent on his arrival at the jail. If after the prisoners and establishment have been supplied, a surplus is left, it should be sold, the sale-proceeds paid into the treasury and the sum deducted from the cost of jail maintenance in the annual accounts. It must be distinctly understood that the free ration to the establishment does not include condiments, antiscorbutics or foodgrains of any kind.Note 1. - For instructions on the management of the jail garden, see Appendix No. XI.Note 2. - If vegetables have to be purchased for a jail their issue to the staff shall cease.Chapter XXXIV
Clothing, Bedding and Other Equipment
854. Supply of clothing and bedding. Prisoners not to use or possess any other.
855. Convicts to wear prison dress.
- Every convict shall ordinarily wear the prescribed prison dress :Provided that the Inspector-General may, at any time, in his discretion, by general or special order in that behalf, relax the provisions of this rule in respect of any prisoner or class of prisoners under sentence of simple imprisonment, subject to such conditions (if any) as he may think fit to impose in that behalf.856. Clothing of prisoners sentenced to simple imprisonment.
- Under the authority conveyed in the preceding rule, all prisoners sentenced to simple imprisonment who are not habituals, shall be permitted to wear their own clothing, while in jail but should not be allowed to wear political symbols.857. When convicts are permitted to wear private clothing.
- All prisoners sentenced to rigorous or simple imprisonment may be permitted to wear private clothing when (a) attending court, (b) on transfer to another jail, and (c) having an interview with relatives.858. Prisoners to conform to order as to the care etc. of articles.
- Every prisoner to whom any article of clothing or bedding or other equipment is at any time supplied, shall conform to all such orders as to the care, custody and use, as the case may be, thereof, as may from time to time be issued by the Superintendent, subject to the directions^if any) in that behalf, of the Inspector-General.859. Power to fix scales of clothing and bedding
- The Inspector-General shall, with the previous sanction of the State Government, fix the scale of clothing and bedding and other necessaries of equipment, to be provided in respect of each class of prisoners, and may, with the like sanction, from time to time -860. Provision to be made in prescribed clothing, bedding etc. Exhibition of scales.
- The scales of clothing and bedding and other necessaries of equipment, from time to time prescribed, shall contain provision in respect of prisoners of each of the following classes, namely: -| Indian convicted criminal prisoners who do notprovide or only partially provide their own clothing, bedding andother necessaries of equipment : - | |||
| (1) | Males | (a) | summer wear; |
| (b) | winter wear; | ||
| (2) | Females | (a) | summer wear; |
| (b) | winter wear; | ||
| (3) | convict officers, in respect of each class ofsuch officers. | (a) | summer wear; |
| (b) | winter wear | ||
| Civil prisoners who do not provide or onlypartially provide their own clothing bedding etc. 6 | |||
| (1) | Males | Winter and summer wear respectively | |
| (2) | Females | Ditto |
861. Powers reserved to medical officers to order extra clothing.
- Nothing in the foregoing rules contained shall be deemed in any way to limit or restrict the power of the Medical Officer, in his discretion, at any time, to direct on medical grounds and for the benefit of the health of any prisoner or class of prisoners, the issue of extra clothing to any such prisoner or class of prisoners for any specified period or during any season of the year.862. Scales of clothing, bedding and equipment.
- Under the authority of paragraph 859, the following scales of clothing, bedding and other necessaries of equipment, are prescribed for convicts in the jails of the Punjab : -| Males | Females | ||
| 2 | Dasuti trousers and Kachhas (for Sikhs only) | 2 | Dasuti Salvar |
| 2 | Dasuti Caps or Garah pugrees (for Sikhs only) | 2 | Dasuti Chaddars |
| 2 | Langotas (for non-Sikhs only) | 2 | Napkins. |
| For Both Sexes | |||
| 2 | Dasuti Coats | 1 | Khaki cotton durries 6 ft. x 2 ft. |
| 1 | Blanket coat with belt | 1 | towel |
| Razai or 3 Blankets | 1 | steel cup | |
| 1 | Munj or Bhabbar Mat. | 1 | steel plate |
| 2 | Cotton Sheets | 2 | Azarbands |
| (b) Winter wear | |||
| 2 | Dasuti Trousers and Kachhas (for Sikhs only) | 2 | Dasuti Salvar. |
| 2 | Dasuti Caps or Garah Pugrees (for Sikhs only) | 2 | Dasuti Chaddars |
| 2 | Langotas (for non-Sikhs only) | 2 | Napkins. |
| For Both Sexes | |||
| 2 | Garah Kurtas | 2 | Azarbands |
| 1 | Khaki Cotton durrie 6 ft. x 2 ft. | 1 | Towel |
| 1 | Munj or Bhabbar mat. | 1 | Iron cup |
| 2 | Cotton Sheets | 1 | Iron plate. |
863. Clothing of Indian convicts-officers.
864. Supply of prison clothing, etc., to certain prisoners.
- All clothing and bedding supplied to any civil or unconvicted criminal prisoner under the provisions of section 33(1) of the Prisons Act, 1894, shall be of the same description as that supplied to convicts.865. Clothing etc. of infants.
- The clothing, bedding, and necessaries to be supplied to infants who are permitted to reside in jails, shall be such as the Medical Officer may in each particular case, prescribe.866. Standard patterns of all articles.
- All articles of clothing, bedding and equipment, shall be of the standard patterns approved by the Inspector- General and, in the case of every prisoner, shall, with the exception of the bedding and blankets, remain with him, at all times. For instructions as to the manufacture, pattern and standard weights of all jail clothing.867. Certain convicts to wear a red cap.
- Every convict who has ever been convicted of escaping or attempting to escape from any lawful custody shall wear a red cap or a red pugree if a Sikh.868. Clothing of unident prisoners.
- Unidentified prisoners shall wear coats with two dark blue stripes, each 3 inches wide, running along the whole length on either side and caps with one blue stripe of the same width in the middle.Note. - An "unidentified" prisoner is one whose identity has not been established i.e., antecedents has not been discovered, and whose commitment warrant have been endorsed accordingly by the court that sentenced him.869. Clothing to be worn in the manner prescribed.
- Prisoners shall wear all the articles of clothing supplied to them, except when ordered to the contrary by proper authority. No article of clothing shall be worn in any way other than that for which it was intended.870. Clothing to be marked.
- Each article of jail clothing and bedding supplied to every convict shall be marked legibly with a separate consecutive number, running from 1 to 20,000 in the case of central jails and first class district jails, from 1 to 10,000 in the case of second and third class district jails, and from 1 to 5,000 in the case of fourth class district jails.Note. - White or grey woollen articles shall be marked with Coal tar while articles of black colour shall be marked with white paint. In all cases 2-1/2" wooden dies shall be used.871. Time clothing should last.
- The allowance of cotton clothing prescribed in each scale for prisoners should ordinarily last for six months except in the case of cotton sheet which should last for one year, the blanket coat, the blankets and munj mat should give at least three years' wear. Bhabhar mat should last not less than one year.872. Distribution of clothing.
- Convicts sentenced to imprisonment for one year or more should ordinarily be supplied with new cotton clothing, unless there is an accumulation of old clothing, in stock. When clothing or bedding that has been previously in use is issued, the fact should be noted on the history-ticket.873. Hospital clothing. Procedure on admission to hospital.
- "All articles of cotton clothing for hospital use shall have two red stripes each two inches wide running along their whole length and woven with the cloth. Woollen clothing shall be made in grey and brown checks six inches square." The clothing of every convict shall, on his admission to hospital, be taken from him and a complete hospital outfit substituted. The prisoner's clothing shall then be washed and placed in the hospital store-room until he is discharged when it shall be returned to him. In case of death, the clothing shall be returned to the clothing godown or destroyed, if the Medical Officer considers such a course necessary. The Medical Subordinate shall be responsible for the care of the hospital clothing godown and the articles stored therein.Note. - An "unidentified" prisoner is one whose identity has not been established i.e. when antecedents have not been discovered, and whose commitment warrant has been endorsed accordingly by the court that sentenced him.874. Sufficient clothing to be kept in stock.
- Prisoners in the convalescent gang should be provided with an extra blanket, a woollen pyajama and a waist- coat made of old blanketing during the coldest season of the year.875. Extra clothing for convalescents.
- A sufficient stock of clothing to meet all possible requirements, shall be kept in store in every jail.876. Prisoners to get old clothing at certain times.
- Every prisoner who is employed on any form of labour which is destructive of clothing or specially liable to soil it, such as mixing mortar, scavenging and cooking, may, in addition to the ordinary scale of clothing, be supplied with a part worn dosuti coat and trousers (dyed light blue) for wear during working hours; cooks may also be allowed an apron of coarse white dosuti cloth.877. Clothing to kept serviceable.
- Every prisoner's clothing and equipment shall be renewed as necessity arises; no prisoner shall be allowed to remain in tattered and unserviceable clothing. One or more prisoner tailors may, according to circumstances, be employed in keeping the clothing in repair.878. Cleanliness of clothing and bedding.
- All clothing and bedding must be kept in a thoroughly clean condition. A convict dhobi shall be employed to wash for those who are sick.879. Supervision of supply of clothing and bedding.
- It shall be the duty of the Superintendent, the Medical Officer and the Deputy Superintendent at all times to satisfy themselves, respectively, that -880. Duty of Inspector-General with regard to clothing etc.
- It shall be the duty of the Inspector-General from time to time to take all such measures as may be necessary to ensure that every prisoner is all times so supplied with clothing and bedding as to preserve him in reasonable comfort an good health.881. Responsibility of prisoners regarding clothing etc.
882. Disposal of unserviceable clothing.
- Once a month all clothing considered unserviceable shall be brought before the Superintendent and, if declared useless by him, shall be written off the accounts under his initials. Such portions as may be useful for repairing other clothing should be set aside for this purpose and not returned to store; the remainder should be cut into small pieces. Cotton rags should be sent to nearest jail that manufactures paper and requires them; woollen rags should be disposed of to the best advantage.883. Disposal of clothing received on release.
- Clothing received from prisoners on release shall be returned to store. If fit for further use, it shall, after being washed, disinfected and repaired if necessary, be re-issued; if not, it shall be placed before the Superintendent in accordance with the preceding paragraph.884. Submission of clothing indent.
- Indents for clothing, bedding etc., shall be submitted in duplicate (Form No. 57) to the Inspector-General on or before the 15th October of each year. The requirements should be carefully considered so as to obviate the necessity of submitting a supplementary indent.885. Charge of clothing godown. Protection from pests.
- The clothing godown shall be placed in the charge of a trustworthy official, subject to the general responsibility of the Deputy Superintendent. Every care must be taken to protect the clothing from dump and the ravages of vermin and insect pests by airing in the sun at least once a month and the free use of nim leaves/Phenal Tap.886. Clothing of prisoners transferred.
- The identical articles of clothing and bedding sent with prisoners on transfer are to be returned to the transferring jail.Chapter XXXV
Sanitation
Construction of Buildings Accommodation and Over-Crowding887. Capacity of wards and cells.
- The accommodation capacity of wards, cells, and other compartments intended for occupation by prisoners, shall ordinarily be regulated by the scale of superficial and cubical space and lateral ventilation prescribed in respect of each prisoner as shown in the following table: -| Wards orWorkshops | Cells | Hospitals | |||||||
| Class of prisoner and locality of jail | Square feet of ground area | Cubic feet of air space. | Square feet of lateral ventilation | Square feet of ground area | Cubic feet of air space. | Square feet of lateral ventilation | Square feet of ground area. | Cubic feet of air space | Square feet of lateral ventilation. |
| Jails In The Plains. | |||||||||
| Indians | 45 | 540 | 12 | 96 | 1248 | 15 | 54 | 702 | 12 |
888. Ventilation of wards and cells.
- Direct perflation of air through every ward, cell and other compartment respectively, shall ordinarily be secured large grated openings on both sides and at each end thereof.889. Certificate for fitness for occupation.
- No newly constructed ward, cell or other compartment shall be occupied by any prisoner until the Medical Officer shall have certified that such ward, cell or other compartment is, in all respects, fit to be so occupied.890. Capacity of wards to be inscribed over the door.
- Over the door of every ward and other compartment ordinarily used as sleeping accommodation for prisoners shall be inscribed the following particulars namely: -891. Sleeping berths in wards.
- Every ward or other compartment intended for the accommodation of prisoners by night shall be provided with masonry sleeping berths, equal in number to the capacity of the ward according to the prescribed scale. Each berth shall be six and a half feet long, two and a quarter feet broad and eighteen inches high, and shall be constructed with a slight slope down from the head. The head of each berth shall be on the opposite side to the heads of the berths (if any) on either side of it. The space between every two berths shall, ordinarily not be less than two feet.892. Solitary confinement.
- No cell shall be used for solitary confinement unless it is furnished with the means of enabling the prisoner to communicate at any time with an Officer of the prison, and very prisoner so confined in a cell for more than twenty-four hours shall be visited at least once a day by the Medical Officer or Assistant Medical Officer. [Section 29 of Act IX of 1894],893. Heights of wards or cell yards.
- For the purpose of admitting sunshine and air, the enclosure walls of cell years shall in no case exceed eight feet in height.894. Accommodation of wards to be shown.
- The accommodation available in each ward shall be shown in the lock-up register to enable the Medical Officer to see whether any particular ward is overcrowded or not.895. Temporary accommodation for prisoners.
- Whenever it appears to the Inspector-General that the number of prisoners in any prison is greater than can conveniently or safely be kept therein, and it is not convenient to transfer the excess number to some other prison or whenever from the outbreak of epidemic disease within any prison, or for any other reason, it is desirable to provide for the temporary shelter and safe custody of any prisoners, provision shall be made, by such officer and in such manner as the State Government may direct, for the shelter and custody in temporary prisons or so many of the prisoners as cannot be conveniently or safely kept in the prison.896. Procedure when it is necessary to provide shelter outside a jail.
- Whenever it becomes necessary to provide for the temporary shelter and safe custody any of the prisoners without the walls of any jail, the Superintendent shall report the circumstances to the Inspector-General, who will, if necessary, take the special directions of the State Government as to the provision to be made, under Section 7 of the Prisons Act, 1894.897. General directions to be followed.
- Subject to any special directions which may be given in any particular case, under the provisions of the preceding rule, the general directions hereinafter following shall be observed whenever it becomes necessary to provide for the temporary shelter and safe custody of any prisoners without the walls of any jail.898. Provision of tents to be maintained.
- The Inspector-General shall maintain as reserve a small number of tents at every jail for the relief of temporary over-crowding or any other emergency.899. Mode of calculating tentage.
- The tentage accommodation shall be calculated at the rate of twenty-one square feet for each prisoner.Note. - The standard jail tent covers a floor-area of 14' x 14', it can therefore accommodate 9 prisoners.900. Grass huts when to be provided.
- In any case in which the tentage accommodation is inadequate, or in which the Inspector-General is of opinion that such accommodation should be substituted for tents, grass huts (Chappars) may be provided. The provisions of the preceding rule shall also apply to grass huts.901. Tents to be kept serviceable.
902. Provision for custody of prisoners in excess of accommodation.
903. Precautions against over-crowding.
- When the population of jail is approaching the maximum number for which there is accommodation, the Inspector-General and Superintendent of Police shall be informed, with a view to having some of the convicts transferred or arrangements made for their temporary shelter outside, as the case may be.904. The cleanliness of buildings generally.
905. Return of prisoners in jail on last day of the month.
- A return (Form No. 45), showing the number of prisoners who slept in the jail on the previous night together with the number for which the wards are adapted, shall be submitted to the Inspector-General on the first day of each month.Conservancy906. Premises to be kept clean. Cesspools prohibited. Other sanitary matter.
907. Flush latrines with proper septic tanks in sufficient number.
908. Disposal of vomitted matter and stools in certain cases.
- When any prisoner is attacked with cholera or with violent dysentery or diarrhoea and vomitting, the stool and vomitted matter should be treated with some strong disinfectant and burnt.909. Drainage of jail land. Sanitary defects to be reported.
910. Source of water supply.
- Water shall be obtained from the purest supply in the neighbourhood whence it can be obtained in sufficient quantity. Before deciding upon the source from which water shall be taken samples shall be sent to the Chemical Examiner for qualitative analysis. Every possible precaution should be taken to prevent contamination of the water, whether at its source, during its carriage or in its distribution.911. Precautions to prevent contamination.
- The masonry cylinder of every well/tubewell should be water-tight and a masonry platform and drain to prevent spill-water soaking into the ground in the neighbourhood of the well/tubewell, should be provided. Filth or refuse of any description should not be buried or allowed to lie on the surface, within such a distance of any well/tubewell used for drinking or bathing purposes as to render contamination at all possible.912. Well/tubewell to be protected. Periodical cleaning.
- Well/tubewell should be protected so as to guard against accidents and suicide. All the drinking water should, whenever possible, be drawn from one well/tubewell rather than from several wells/tubewells. Every jail well/tubewell shall be thoroughly cleaned out in the month of October each year and oftener if the Medical Officer considers necessary.913. Supply of waters to prisoners. Precautions as to vessels.
- Every place where prisoners are located either by day or night, shall be provided with a sufficient supply of drinking water. The vessels used for holding or conveying drinking water shall be covered, cleaned out daily and used for no other purpose.914. The analysis of water.
- The water of all jail wells/tube well which is used or likely at any time to be used for drinking or culinary purposes, shall be analysed qualitatively by the Chemical Examiner on or about the 5th January of each year.915. Supply of water for other purposes.
- Suitable provision for bathing shall be made in every jail, and an adequate supply of water maintained in the bathing troughs, not only at the time the bathing parade is in progress, but over-night, for use in case of fire. 30 gms of oil sarson shall be supplied to each prisoner for massage once in two months but the interval between each supply shall not be less than a month.Disposal of the Dead916. Conditions under which a body may be made over to friends.
917. Disposal of body to be made over to friends.
918. Burial ground for every jail.
- There shall be a burial ground, distinctly marked off from the surrounding ground by a wall, ramp or hedge, attached to every jail and it shall be used for the disposal of the bodies of prisoners only. Portion of the burial ground shall be set apart for the cremation of the bodies of Hindus and the other portion for the burial of Muhammadans.919. Selection of a burial ground.
- The land selected for a burial ground should not be in the immediate vicinity of the jail or any centre of population and not near the source of any drinking water supply; it should be seen that the prevailing wind does not blow from it towards the jail and that sufficient ground is secured to answer all requirements for atleast fifteen years.920. Matter concerning graves, grave yards, burial and cremation.
Chapter XXXVI
Medical Administration
General Matters921. Procedure when the mortality is unusually high.
- Whenever the mortality in a jail during any month exceeds one per cent, the Medical Officer shall record in The monthly return, his opinion as to the cause or causes to which the increased death-rate is to be attributed. If there is very unusual mortality, he shall make a special report to the Inspector-General for transmission to Government, if necessary.922. Classification of prisoners according to health.
- The health of every prisoner shall be described as either "good", "bad", or "indifferent". Prisoners on admission to jail who are in immediate need of medical treatment should be recorded as in "bad" health, unless suffering from trivial and temporary ailments, those who are not fit for hard labour, but who do not need hospital treatment, should be recorded as in "indifferent" health.Note. - If a prisoner is in bad or indifferent health, the Medical Officer should enter the cause of the disability, such as enlarged spleen, anaemia, scurvy, etc., in his history ticket and admission register.923. Prisoners received from unhealthy districts.
- Prisoners admitted from unhealthy district shall be kept under special medical observation for one or two weeks after admission, in order that the effect of imprisonment and jail diet upon them may be noted. Those addicted to opium/drugs should be placed under medical treatment with a view to their being purged of the habit.924. Deduction for cloths etc. when weighing prisoners.
- When being weighed, male prisoners shall wear their trousers only, female prisoners shall be fully attired and deduction made for the articles worn.925. Abstract of results of weighments.
- An abstract of the result of weighments shall be prepared by the Medical Subordinate on the day following that on which the weighments are made, showing -926. Convalescent and infirm gang.
927. Convalescents to be weighted weekly. Record to be kept.
- The members of the convalescent gang shall remain together and shall, ordinarily, not be mixed up with other prisoners, they shall be weighed every week on such day as the Medical Officer may fix and the weighments recorded in the history-ticket for the information of the Medical Officer. The daily average number in the gang should be shown in the column "remarks" of the monthly return of the sick.928. Convalescents to be seen daily.
- The members of the convalescent gang shall ordinarily be seen daily by the Medical Officer who may recommend any weak or convalescent prisoner for untasked work.929. Attachment to and removal from the convalescent gang.
- Under the orders of the Medical Officer prisoners who have recovered health and no longer require special attention, shall be moved from the gang. No prisoner shall be placed in or discharged from the gang except by order of the Medical Officer.930. Procedure when prisoners are losing weight.
- Whenever an unusual proportion of the prisoners have lost weight, or there is a general tendency to scurvy or to ulceration of the gums or anaemia, or an increase of admissions to hospital from dysentery or other bowel complaints, the Medical Officer shall make careful enquiry to ascertain the cause. The diet of the prisoners should then be varied by the liberal issue of animal food in lieu of dal potatoes, onions and radishes may be substituted for a portion of the vegetable supply Both the Superintendent and the Medical Officer should occasionally visit the prisoners while at their meals, and ascertain if there are any complaints regarding the food and if much of it is left uneaten. If the food appears to be unpalatable owing to want of variety, this defect should be remedied as far as possible.931. Labour and loss of weight.
- If the loss of weight is more marked amongst prisoners on one form of labour than on another, the tasks should be carefully regulated and the prisoners employed on that particular work changed should the tendency to lose weight continue. Prisoners who at three successive weighments are found to be losing weight, or in whom the loss of weight at any weighment is found to be over 5 lbs. should not ordinarily be placed on hard labour till they recover the loss. On the other hand, the Medical Officer should guard against being imposed upon by prisoners who scheme to lose weight, by causing such prisoners to be weighed unexpectedly at short intervals.932. Removal from barrackes.
- The Medical Officer shall exercise his discretion as to the time at which the sick prisoners shall be taken out of their wards.933. Prophylactic system to treatment.
- The prophylactic system of treatment especially as regards malarious fever and its sequede and bowel disease, should be adopted at the seasons when such diseases are most prevalent.Hospital Management934. Provision of a hospital.
- In every prison a hospital or proper place for the reception of sick prisoners shall be provided. [Section 39 of Act IX of 1894]935. Prisoners complaining of illness to be examined.
- Every prisoner complaining of illness shall be brought before, and be examined by the Medical Officer who is to determine whether he shall be placed under observation, treated as an out-patient or admitted to hospital.936. A prisoner may be detained under observation.
- No prisoner may be detained in hospital more than 24 hours under medical observation, without being brought on the hospital register. If it is necessary to detain him for a long period, he must be admitted to hospital.937. Articles to be supplied to patient.
- Each patient shall be supplied with an iron cot, a pillow, two bed sheets, a mattress, a cotton coat and dosuti trousers, a woollen coat in winter time and as many blankets as the Medical Officer deems necessary.938. Maintenance of bed head tickets and temperature charts.
- Over every occupied bed in hospital shall be recorded full particulars of the history of the patient and the progress and treatment of the disease. In a case of dysentery, it should be noted whether the prisoner suffered from the infection in his own home or had acquired it in the jail and in every case of fever a record of the temperature (Form No. 70) shall be kept. Suitable clasp frames for holding these tickets should be provided.939. Cleanliness of clothing and bedding.
- The Medical Officer shall take measures to ensure the cleanliness of clothing and bedding. For this purpose a proper place for washing and boiling soiled clothes should be provided in every jail. Blankets, blanket-coats and bed-sheets should be frequently boiled; those in use in hospital should be treated separately.940. Sick prisoners to bathe daily.
- Prisoners in hospital who are not too ill, shall bathe daily at such time as the Medical Officer may direct.941. The feeding of sick-prisoners.
- Sick prisoners admitted to hospital shall receive diet as prescribed by the Medical Officer. When necessary, a special kitchen may be provided in the hospital enclosure, a cook appointed and suitable vessels provided for preparation of food for prisoners admitted to hospital.942. Sick prisoners may be given light work.
- As a certain amount of physical exertion is an important factor in the maintenance and improvement of health in many cases and helps to keep the mind occupied, prisoners who are not too ill should be provided with some light work without any definite task being exacted, such as spinning thread or like.943. Intimation of serious illness to relatives.
- Intimation of the serious illness of every prisoner shall be given to the District Magistrate of the District to which he belongs, for the purpose of having the information conveyed to his relatives and intimation of the serious illness of prisoners undergoing trial shall also be given to the courts concerned, specially in Sessions cases.Note. - Indents for medicines and medical stores shall be prepared as per instructions of Director, Health Services, Punjab as in the case of Civil Hospital/dispensaries.Infectious Disease and Cholera Epidemics944. Treatment of infectious disease. Disposal of body in such case.
- Prisoners suffering from any infectious disease shall be treated in a separate ward, hut or tent, preferably in a remote part of the Jail grounds. After the death or recovery of a patient, his clothing, bedding etc. shall be thoroughly disinfected or destroyed and the room in which the case occurred, or was treated, shall be thoroughly cleansed and disinfected by means appropriate to the case. The Medical Officer shall give written directions for separating those who are suffering, or suspected to be suffering, from such infectious diseases for cleansing, the ward or cell, and for cleansing or destroying any clothing or bedding. Before removal for burial the body of any prisoner who dies of cholera, small-pox, AIDS, viral hepatitis or other communicable disease shall be wrapped in a sheet saturated with one part of corrosive sublimate in 1,000 parts of water or some other strong disinfectant. Such corpses should be disposed of with the least possible delay and surrounded with an ample supply of quicklime.945. Calf lymph to be used for vaccination.
- For purposes of vaccination, lymph supplied from the Punjab Vaccine Institute only shall be used.946. Report to be made when cholera occurs.
- When a case of cholera occurs in a Jail it shall be reported by telegram to the Inspector-General and the Director of Public Health, and by letter to the Superintendents of neighbouring Jails, the Director of Public Health, Punjab, and the nearest Civil and Military authorities, to the District or Municipal Medical Officer of Health in whose jurisdiction the jail is located. If other cases follow, a daily report of the progress of the disease and of the measures taken to meet it shall be sent to the Inspector-General and the Director of Public Health, Punjab, in Form No. 114. The report shall continue to be submitted daily for 15 days after occurrence of the last case.947. Segregation of cholera cases.
- All cases of cholera and gestroentitis or suspected cholera should at once be removed for treatment to a separate ward inside the jail. All the contacts should at once be vaccinated of anti-cholera vaccine, and arrangements should be made as soon as possible to vaccinate the rest of the jail population.948. Treatment of prisoners occupying an infected barrack.
- All prisoners shall be removed from the barrack or building in which a case of cholera occurs and other accommodation provided for them elsewhere with as little delay as possible; they shall be kept under observation in a separate building and enclosure both by day and night, so as to prevent their mingling with the other prisoners. If there is no suitable accommodation inside the jail, huts or tents for their better segregation should be erected outside the main wall, but within the Jail area.949. Disinfection of wards and latrine.
- After the room, hut or tent, in which a case of cholera has occurred has been vacated, the floor and walls in the vicinity of the spot, occupied by the person attacked shall be disinfected with strong disinfectant; similar disinfection of the latrine used by the patient and any spot on which he may have vomitted or passed excreta shall be carried out. Earthen vessel used by the patient shall be burned and destroyed. Iron utensils shall be fired.950. Strict isolation of cholera patients to be in force.
- A special ward, hut, or tent, shall be erected for patients suffering from cholera and a couple of huts or tents, adjacent thereto for warders, sweepers and attendants. A prisoner seized with cholera shall be taken to the place erected for his reception and not to the hospital, and be attended by men from the affected barrack (those with shortest unexpired terms being selected) who should be encouraged by the offer of rewards to do their duty well. The Medical Subordinate and the Deputy Superintendent shall obey these instructions without awaiting orders from superior authority. All warders, sweepers and attendants on duty with a cholera patient shall at once be inoculated with a full dose of anti-cholera vaccine and shall not be allowed to mix with other prisoners until seven days have elapsed since the death or recovery of the last cholera patient and until their clothing and personal effects have been suitably disinfected.951. Treatment of dejecta and precautions to prevent the spread of disease.
- The dejecta should be received in vessels containing some strong disinfectant and with all hospital refuse be immediately burnt. A vomit or stool pan used by a cholera patient shall on no account be used by anyone else. The disinfection of the persons along clothing of attendants on cholera patients should be strictly enforced and they should not be allowed to eat food and drink water which have remained in the vicinity of cholera patients or their dejecta. Any part of an iron cot soiled by vomit or excreta should be thoroughly scrubbed with a strong disinfectant, clothing, bedding, blankets, and straw soiled by any cholera patient should be burnt. Earthen floors soiled by patients should be dug up and renewed after disinfection - vide paragraph 949.952. Procedure on death or recovery.
- On the recovery or death of a cholera patient, his bedding and clothing shall be immediately burned.953. Precaution when epidemic disease is prevalent.
- In the event of the outbreak of epidemic disease in the vicinity of the Jail, care shall, as far as possible, be taken to prevent communication of the disease to any inmate of the Jail, either by new admission or by any of the Jail staff, newly admitted prisoners (whether undertrial or convicted) shall be kept in quarantine. If the disease is preventable by inoculation (e.g., cholera, plague, etc.), they shall also be inoculated.954. Procedure when gastric disturbance prevails.
- If gastric disturbances are prevalent in the Jail or if the Medical Officer, in view of the prevalence of cholera in the neighbourhood, deems it advisable, all Jail officials and prisoners shall be inoculated and be encouraged to drink water. After the first appearance of cholera in a Jail the prisoners shall be paraded once a day and questioned in regard to the state of their bowels. Any one found to be suffering from diarrhoea or any other form of sickness shall be detained and a report sent to the Deputy Superintendent and to the Medical Officer.955. Food supplies and vessels to receive attention.
- Food should be constantly inspected to ensure that it is of good quality, cleanly prepared and well cooked. The issue of uncooked food and raw vegetables and fruits should be temporarily suspended. All food-stuffs not required immediately and more especially milk should be boiled and stored in a cool place in vessels scaled with boiling water and protected from flies. The cook house should be kept under close supervision by the Medical Officer and all refuse should be removed and burnt in an incinerator. The drains from the cook house should be cleaned daily and disinfected. The cooks should be once inoculated against cholera and their state of health inquired into daily and if any cook is found to be suffering from diarrhoea or is attacked by cholera, all the cooks should be changed.956. Arrangement to be complete.
- The hospital should be lime-washed and special care taken that all arrangements to meet an outbreak of epidemic disease are complete. The special equipment required for the treatment of cholera should be kept at the hospital for use in emergencies. This includes the apparatus required for the intera-venous administration of fluids.957. Inoculation against cholera.
- When a case of cholera has occurred, or infection by the disease is threatened, prophylactic inoculation should be carried out on the widest scale possible. In the event of cholera appearing in the jail a telegraphic demand for sufficient vaccine to inoculate the whole of the Jail population with two doses (1.5 C.C. per head) should be made on the Civil Surgeon of the District.958. Record and report of Cholera.
- The Medical Officer shall keep a special record of cases of cholera and at the close of an outbreak, write a report on the origin and progress of the disease with the measures taken to combat it and any points of interests that came under his observation. Copies of the record and report in triplicate shall, if the disease has been epidemic, be forwarded at once to the Inspector-General, one for his own use and the other two for transmission to the Director of Health Services with the Government of India, respectively. If the disease has been limited to a sporadic case or two, copies of the record and report shall be submitted in triplicate at the close of the year in which the disease occurred.959. Period of precautionary measures.
- All precautionary measures shall be continued until fourteen days have elapsed since the death or recovery of the last case of cholera. The daily report (vide paragraph 946) should be continued during this period, on the expiry of which the Inspector-General of Prisons, and the Director of Health Services should be notified that the Jail is declared free.960. Investigation as to the origin of the first case.
- In any epidemic it is of the greatest importance to ascertain all the circumstances connected with the appearance of the first case, and a very careful investigation should be made at once in order to discover, if possible, how it originated. Such enquiries, if delayed, are usually unsatisfactory.961. Symptoms of cholera.
- All cases exhibiting vomitting and rice-water stools should be regarded as cholera and treated as such but it is well to remember that at the commencement of cholera epidemics diarrhoea may be the only evidence of a mild attack of cholera, whilst death sometimes occurs (Cholera sicca) before either vomitting or diarrhoea has had time to occur. Bacteria logical diagnosis should, whenever possible, be carried out.962. The terms 'sporadic' and 'epidemic'.
- The terms "sporadic" and "epidemic" should not be used in connection with reports of cases. There are no means of distinguishing between them and the exact significance of individual outbreaks can be known only when all the facts have been ascertained and considered as a whole.963. Discharge of patients, precautions not to be relaxed.
- No case of cholera should be discharged from hospital until every symptom, either directly or indirectly, due to the disease, has disappeared. When a case has not occurred for several days, an opinion is apt to prevail that the disease is at an end, it is important that this should not lead to any relaxation of the precautions necessary to prevent a further outbreak.964. Measure against plague.
- To prevent the occurrence of plague the systematic destruction of rats, more specially in grain godown and food stores, should be carried out throughout the year. In the event of dead rats being found in any building, the latter should be vacated at once and a dead rat despatched to the nearest Medical Officer of Health for examination and report. The measures, in respect of the isolation and treatment of the patient, the evacuation of infected barracks and the disinfection of clothing are similar to those detailed in the case of small-pox, but on the appearance of plague in a jail, the staff and prisoners should be inoculated with anti-plague vaccine, a supply of which can be obtained from the District Medical Officer of Health.965. Measures against louse-borne disease, relapsing fever and typhus.
- In the case of louse-borne diseases, relapsing fever and typhus, the detection of the first case should be followed measures similar to those detailed in the case of plague so far as the isolation and treatment of the patient is concerned. In the case of relapsing fever the patient should be treated by the intravenous administration of an arsenical preparation such as neo-sal-varsan. The clothing and personal effects of the patient and contacts should be disinfected in a steam pressure disinfector and the contacts should be kept under observation for a week. In the event of the occurrence of any further cases the "delousing" of the Jail population should be carried out, and repeated once a week until the disease is brought under control.966. Weekly return of infectious disease.
- The Medical Officer of the Jail will prepare, in duplicate, each week for submission to the Inspector-General of Prisons, and to the Director of Public Health a weekly return of infectious diseases in form 27 (D.P.H.) which is supplied on application by the Director of Public Health.967. Officers of health to be consulted on outbreak of an infectious disease.
- The Director of Public Health, being the official adviser in all matters of public health, he or the Assistant Director of Public Health or the nearest District or Municipal Medical Officer of Health should be consulted at once when any infectious disease or obscure sickness becomes prevalent or threatens to become prevalent in the Jail.Chapter XXXVII
Public Works
968. Classification of works and repairs.
| A. | Original Works. | Major Works costing over Rs. 1.00,000. |
| Minor Works, costing over Rs. 5,000 | ||
| but not exceeding Rs. 1,00,000. | ||
| Petty works, costing Rs. 5,000 or under. | ||
| B. | Repairs | Special |
| Periodical or annual. |
969. Proposals for an original major work.
970. Details when a minor work is proposed.
- When a minor work is proposed, the procedure for the preparation of estimates will be the same as that for a major work. Superintendents of Jails may ask officers of the Public Works Department for rough estimates of the cost of every work they consider necessary and when these are received, submit them to the Inspector-General for an allotment of funds. In the event of the Inspector-General being prepared to make an allotment, he will communicate the fact to the Superintending Engineer who will then order the preparation of the detailed estimate.Note. - The Inspector-General is empowered to sanction expenditure upto Rs. 15,000 on all minor works, other than residential buildings, appertaining to Central and District Jails, and miscellaneous buildings of the Jail Department under the minor head "27 minor works-2056-jails-101-jails/public -01-Central/02-District Jail (non-plan)".971. Details when a major work is proposed.
972. Procedure when repairs are required.
973. Matter concerning works generally.
974. Convict labour. Details to be observed in the execution of works.
975.
976. Inspection of Jail buildings and the armouries attached to them.
- (i) The Divisional Officer of the Public Works Department in charge of a jail will submit annually to the Superintending Engineer, for information, certificate of inspection in the form appended below. The Divisional Officer will also send a copy of the certificate to the Superintendent of the Jail for disposal. Such report will be forwarded to the Inspector-General.977. Signing of completion certificate.
- On the completion of a work, a completion certificate will be forwarded by the Executive Engineer to the Superintendent for signature. The signature merely implies that the Superintendent has satisfied himself to the best of his ability that the work has been done properly. If he objects to the way the work has been performed or to any statement on the certificate or other paper presented to him for signature, he should still sign it, adding any remarks he may think proper. Remarks which are1 unnecessary or irrelevant should be avoided.Note. - A copy of the completion certificate with the remarks if any, made by the Superintendent shall be sent to the Inspector-General.978. Disposal of made materials.
- Materials derived from jail buildings dismantled or undergoing repair and surplus materials remaining over from a new work, when these have been supplied by the Executive Engineer are at the disposal of that officer.979. Responsibility of Superintendents to guard against fire.
- Superintendents are responsible that:980. Grant for annual repairs.
- A grant of funds for annual repairs is made to all Superintendents to enable them to make payments on behalf of Government on account of repairs to jail buildings. This grant should be accounted for in jail registers in the same way as other expenditure on account of maintenance of prisoners, etc.Chapter XXXVIII
Registers, Returns Accounts and Office Procedure
Registers981. Record to be kept by Superintendent.
- The Superintendent shall keep, or cause to be kept, the following records :-982. Register of prisoners admitted and record of property.
983. List of registers prescribed by the Prisons Act and rules thereunder.
- In addition to any registers which the Inspector-General, may, at any time by executive order, require to be maintained in any jail or class following registers shall be maintained in the jails, specified in each case namely : -| No. of register | Description of register | Jails in which to be maintained | Prescribed remarks. |
| 1 | Register of unconvicted prisoners admitted | All Jails | Prescribed by section 12, Prisons Act, 1894 |
| 2 | Register of convicted prisoners | Ditto | Ditto |
| 3 | Register of civil prisoners admitted | All civil Jails and Jail in which any civilprisoners may be confined | Ditto |
| 4 | Register of release of convicted criminal andcivil prisoners (Release Diary) | All Jails | Ditto |
| 5 | Register of punishment inflicted on prisonersfor prison offences | Ditto | Ditto |
| 6 | Register of remarks of visitors | Ditto | Ditto |
| 7 | Register for the entry of the names of allvisitors | Ditto | Prescribed under section 60(5), Prisons Act,1894. |
| 8 | Medical Officer's journal | Ditto | Ditto |
| 9 | Superintendent's journal | Ditto | Ditto |
| 10 | Factory Manager's report book | In jails having a Deputy Superintendent | Ditto |
| 11 | Factors Manager's report book. | All jails | Ditto. |
| Sub-Assistant Surgeon's report book. | Ditto | Ditto | |
| 12 | European Warder's report book. | In jails having such warder | Ditto |
| 13 | Hospital register | All jails | Ditto |
| 14 | Lock-up register of all classes of prisoners inthe jail | Ditto | Ditto |
| 16 | Register of persns passed in or out of jail | Ditto | Ditto |
| 17 | Register of articles passed in or out of thegate | Ditto | Ditto |
| 18 | General cash-book | Ditto | Ditto |
| 19 | Cash ledger | Ditto | Ditto |
| 21 | Diary of termination of jail punishments. | Ditto | Ditto |
984.
The following registers prescribed by the Inspector-General shall be maintained in all jails i.e. so far as they may be applicable namely : -| No. of register | Description of register |
| 22 | Alphabetical register of convicted prisoners. |
| 25 | General abstract of prisoners in the jail . |
| 26 | Labour Distribution register. |
| 27 | Register of letters received. |
| 28 | Register of letters despatched. |
| 29 | Warders' service register. |
| 29(a). | Warders' clothing register. |
| 30 | Watchman's control register. |
| 31 | Register of target practice. |
| 33 | Daily register in hospital. |
| 34 | Daily register of patients convalescent dieted. |
| 35 | Register of charges for services and supplies. |
| 35-A. | Register of contingent charges. |
| 36 | Daily register of purchases of grains, fieldsetc. |
| 37 | Daily godown and mill account register |
| 38 | Daily register of prisoners dieted. |
| 39 | Clothing godown stock-book. |
| 40 | Dairy and cattle registers, A, B, C and D. |
| 42 | Inventory of miscellaneous property. |
| 43 | Ammunition register. |
| 44 | Manufactory cash-book. |
| 45 | Register of manufactory contingencies. |
| 46 | Register of receipt and issue of raw materials. |
| 47 | Stock register of raw materials. |
| 47.(a) | Register showing raw materials in process ofmanufacture. |
| 48 | Stock register of manufactured articles. |
| 48(a) | Stores and sale book of manufactured articles. |
| 49 | Manufactory order-book. |
| 50 | Indexed bill-book. |
| 51 | Register showing outstanding balances. |
| 52 | Stock register of materials for maintenance. |
| 53 | Cash book (Manufactory). |
| 54 | Ledger (Manufactory). |
| 55 | Sales Day Book. |
| 56 | Purchase Day Book. |
| 57 | Journal (Manufactory) |
| 58 | Block Register. |
| 59 | Purchase Order Book. |
| 60 | Register of Daily Receipts. |
| 60(a). | Register of Daily Issues. |
| 61 | Stores Ledger. |
| 62 | Register showing names of prisoners working inand out of Jail. |
| 63 | Garden register. |
| 64 | Warder's day duty. |
| 65 | Warder's night duty register. |
| 67 | Night Report Book. |
| 68 | Register of Convalescent prisoners. |
| 70 | Register of out-patients. |
| U.F.93 : | Register of office furniture. |
| U.F.96 : | Stock register of forms, etc. |
| U.F.94-A. | Travelling allowance check register. |
| C.H.13-L | Register showing expenditure of Bazar Medicines. |
985. Form of Registers.
- The forms of, and the particulars to be recorded in, the several registers specified in the proceeding rule, shall, from time to time, be prescribed by the Inspector-General.Provided that every register now prescribed and in use shall continue to be maintained in its present form until the Inspector-General shall supersede the same by a direction given under this rule.986. Inspection for keeping registers.
- The following instructions for keeping the registers should be carefully attended to : -No. 1. - Register of unconvicted prisoners -Column 5 - If Christian, the denomination; if Muhammadan, the sect; and if Hindu, the caste, should be entered.Column 7 - A full description of the prisoner such as may be useful for his identification, and his left thumb impression, should, be given in this column.Column 9 - The cause of detention in jail should be shown.Column 12 - Should be filled in by the Medical Officer or under his orders by the Medical Subordinate - also see paragraph 730, Jail Manual, regarding weight on release.Column 17 - All property brought with the prisoner, or received from him afterwards, should be here entered and a note made against each article he is allowed to take inside the jail for his personal use.No. 2. - Register of convicts admitted -987. List of returns, etc., to be furnished.
- The Bills, returns, reports, etc., to be furnished by the Superintendent, are as follows:-| No. of Form. | Description of bill, return | To whom to be submitted. | Date on which due | |
| Weekly | ||||
| 116 | List of unconvicted (other than Sessions)prisoners, detained in jail more than 30 days. | District Magistrate | Every Monday | |
| Monthly | ||||
| 1 | Jail detailed contingent bill | Inspector General | 8th of the succeeding month | |
| 2 | Voucher No. I - Abstract statement of prisonersdieted. | Ditto | Ditto | |
| 4 | Voucher No. III - Detailed statement of BazarMedicines and Hospital Equipment | Ditto | Ditto | |
| 5 | Voucher No. IV - Statement of amount and cost ofdiet of sick and convalescent prisoners. | Ditto | Ditto | |
| 6 | Voucher No. V.-General list of charges otherthan those detailed in vouchers Nos. III and IV | Ditto | Ditto | |
| 7 | List of payees' Receipts (Jail maintenance) | Ditto | Ditto | |
| 8 | Statement of warrant credit notes | Ditto | Ditto | |
| 9 | Statement of prices current | Ditto | Ditto | |
| 10 | Expenditure Statement of Contract Contingencies | Ditto | Ditto | |
| 11 | General bill of jail supplies | Ditto | Ditto | |
| 12 | Manufactory detailed contingent bill | Ditto | Ditto | |
| 13 | List of payees' receipts (Manufactory) | Ditto | Ditto | |
| 15 | Statement of Provincial revenue and receipts | Inspector-General | 10th of the succeeding month | |
| 43 | Abstract of mortality | Ditto | 5th of the succeeding month | |
| 45 | Statement of prisoners in jail on the last dayof the month | Ditto | Ditto | |
| 67 | General bill of articles supplied to publicofficers | Accountant General | 3rd of each month | |
| 87 | Warders' service sheet | Quarterly Superintendents, headquarters jails | 10th of the succeeding month | |
| 17 | Return No. I - Number and disposal of convicts | Inspector-General | 15th of the month succeeding the quarter. | |
| 18 | Return No. 11 - Religion age etc. of convictsadmitted | Ditto | Ditto | |
| 22 | Return No. VI - Offences committed andpunishments awarded | Ditto | Ditto | |
| 30 | Return No. XVII - Mortality according to lengthof time passed in jail | Ditto | Ditto | |
| 31 | Return No. XVIII - Particulars of prisonersunder trial | Ditto | Ditto | |
| 32 | Return No. XIX - Particulars of civil prisoners | Ditto | Ditto | |
| 33 | Statement B. - Condition of prisoners discharged | Ditto | Ditto | |
| 34 | Supplementary Statement B. - Health of prisonersadmitted and discharged | Ditto | Ditto | |
| 80 | Outstandings due to the jail manufactory | Ditto | 8th of the month succeeding the quarter | |
| Half-Yearly | ||||
| 52 | Inventory of stores | Inspector-General | 1st January and 1st July | |
| 53 | Certificate of correctness of scales and weights | Ditto | Ditto | |
| 54 | Confidential report of establishment | Ditto | Ditto | |
| 56 | Estimate for miscellaneous articles | Ditto | 1st May and December | |
| 90 | Report on the conduct, health, etc. of Stateprisoners | Deputy Commissioner | 1st January and 1st July | |
| 99 | Report on criminal lunatics | Inspector-General | Ditto | |
| 108 | Statement showing the position of warders on thePromotion Board (furnished by Superintendents of HeadquarterJails only) | Superintendent of jails within H.Q. | Ditto | |
| Yearly | ||||
| 16 | Store Account of factories | Inspector-General | 20th January | |
| 19 | Return No. III. - Convicts admitted according tothe nature and length of sentence | Ditto | Ditto | |
| 20 | Return No. IV. - Convicts previously convicted | Ditto | Ditto | |
| 21 | Return No. V. - Escapes and recaptures | Ditto | Ditto | |
| 27 | Return No. XIV - Sickness and mortality amongstprisoners | Ditto | Ditto | |
| 55 | Report on the character and qualifications ofthe warder establishment | Ditto | 10th January | |
| 57 | Indent for prison clothing for succeeding year | Ditto | 1st October | |
| 68 | Statement of farming operations | Ditto | 20th January | |
| 73 | Indent for Registers and Forms | Ditto | 1st August | |
| 124 | Statement C. - Showing the working of theremission system | Ditto | 20th January | |
| 130 | Statement showing losses in Storage of grams | Ditto | Ditto | |
| 131 | Statement showing the amounts credited toGovernment under heads of charges | Ditto | Ditto | |
| 136 | Statement No. XII-A - Showing the result of theemployment of convicts | Ditto | Ditto | |
| 147 | Tent statement | Ditto | 15th April | |
| IAFZ 2096 | Receipt and delivery vouchers for arms andammunition | Ordnance Officer | 15th April | |
| IAFZ 2091 | Requisition for arms and ammunition | Inspector- General | 15th March | |
| 1 | Indent for stationery | Ditto | 15th July | |
| CAC 3 | List of establishment and standing on the 1stApril | Accountant- General | 1st May | |
| 4. Stereo A and T.320 | Certificate of the possession of the full amountof permanent advance | Ditto | 15th April | |
| B.M. 1 | Budget Estimate (Expenditure) Jail and Factory | Inspector General | 20th September | |
| B.M. 1. | Budget Estimate (Income) | Ditto | 1st October | |
| W.F. 35 StereoA | Annual Indent for Universal Forms | .. | 1st March | |
| and | Indent for Account and | .. | 1st September | |
| T-328 | Treasury Forms |
| Number of Form | Description of Form | ||
| 14 | Statement of prisoners released from Jail. | ||
| 49 | Statement of the names and antecedents of theprisoners whipped. | ||
| 58 | List of prisoners for whose appointments to theposition of convict Officer sanction is required. | ||
| 59 | Abstract of bill for jail contingent charges. | ||
| Stereo A and T. | 306 | Abstract bill for contract contingent charges. | |
| Stereo A and T. | 309 | Abstract bill audited contingencies | |
| 60 | Bed Head Ticket for Tuberculosis patients | ||
| 61 | Descriptive roll of prisoners. | ||
| 62 | Abstract of bill for manufactory charges. | ||
| 63 | Memo of prison property of prisoners ontransfer. | ||
| 64 | Descriptive roll of convicts on transfer to PortBlair. | ||
| Stereo A and T | 65 | Nominal roll with detailed account of crime | |
| 66 | Manufactory sale bill | ||
| 314 | Bill for Service postage. | ||
| 71 | Record of Black marks. | ||
| 72 | Declaration of upper subordinate that he has norelatives in the department. | ||
| 79 | List of prisoners punished and for whosepunishment confirmation is required. | ||
| 83 | Statement of prisoners released on account ofbodily infirmity. | ||
| 88 | Cell ticket. | ||
| 91 | History ticket for Convicts sentenced to oneyear or less. | ||
| 91-A. | History Ticket for convicts sentenced to overone year. | ||
| (1st Leaf) | |||
| (2nd Leaf) | |||
| (Covers) | |||
| (Labels) | |||
| 92 | Under-trial prisoner's history ticket. | ||
| 93 | Form of receipt. | ||
| 93(a) | Form of receipt for money received. | ||
| 94 | Chart of control watch. | ||
| 95 | Statement of the raw provisions sanctioned andissued daily with the weight of the cooked food receivedtherefrom. | ||
| 96 | Statement of prisoners suffering fromTuberculosis. | ||
| 98 | Form of security bond for jail officials. | ||
| 100 | Challan of cash paid into Treasury. | ||
| 101 | Copy of visitors remarks. | ||
| 102 | Declaration to which a candidate for employmentin the Jail Department is required to subscribe. | ||
| 104 | Order of Superintendent for purchase of material | ||
| 105 | Gate-keeper's pass. | ||
| 106 | Statement showing the work done by eachprisoner. | ||
| 107 | Clothing sheet for warders. | ||
| 145 | Remission sheet. | ||
| 148 | Report giving particulars of an escape or anattempt to escape. | ||
| 149 | Report giving particulars of the recapture of aprisoner. | ||
| 152 | Statement showing particular of a Prisoner to beconditionally released Form F | ||
| 153 | Measurement statement. | ||
| 154 | Form for purposes of appealing. | ||
| 155 | Form of reminder for copy of judgment and resultof appeal. | ||
| 156 | Report advising despatch of prisoners. | ||
| 157 | Report acknowledging receipt of prisoners. | ||
| 158 | Receipt acknowledging prisoners received fromPolice. | ||
| 159 | Receipt for prisoners made over to the Police. | ||
| 160 | Form A - Requisition for Railway tickets (N.W.,B.B. and C.I. Railways) | ||
| 162 | Form D - Notice of intended journey by rail. | ||
| 163 | Verification roll of candidates for employment. | ||
| 164 | Acknowledgement by a jail officer of having reador having had explained to him the purport of Section 54(1), ActIX of 1894 in English or Urdu | ||
| 165 | Form of inventory to be prepared on change ofDeputy Superintendents. | ||
| 166 | No-Demand Certificate. | ||
| 168 | Certificate of release. | ||
| 170 | List of prisoner's property to be attached towarrant. | ||
| 171 | Civil prisoners', history-ticket | ||
| 174 | Docket to Inspector-General asking sanction toextra warders. | ||
| 175 | Form showing particulars of prisoners ordered tonotify their residence after release. | ||
| 176 | Statement of juvenile convicts admitted into thejail. | ||
| 178 | Docket forwarding descriptive rolls of prisonersfor transfer. | ||
| 179 | Purchase Order (Book). | ||
| 180 | Stores Indent (Book). | ||
| 181 | Returned to Store Note (Book) | ||
| 182 | Bin Card. | ||
| 183 | Manufactured Goods to Stock Note (Books). | ||
| 184 | Stock Indent (Books). | ||
| 185 | Daily allocation of materials issued to workorders. | ||
| Note Book ordered in paragraph 197 of PunjabJail Manual | |||
| 186 | Form of Certificate to be given to the publicexecutioner on his carrying out an execution. | ||
| 187 | Daily task sheet. | ||
| 188 | Application for leave (Non-Gazetted officers) - | ||
| Tables for | permanent records | ||
| Do. 12 | years records | ||
| Do. 5 | do | ||
| Do. 3 | do | ||
| Do. 2 | do | ||
| 189 | Form of Tender. | ||
| 189(a) | The Schedule | ||
| 189(b) | Acceptance of Tender | ||
| 189(c) | Instructions to Tenderers | ||
| 189(d) | No-Demand Certificate for contractors | ||
| 189(e) | Notice calling for Tender | ||
| 190 | Descriptive Roll of dismissed warders. | ||
| 191 | Job labour card. | ||
| 192 | List of life prisoners who have passed 14 yearsin Jail and were not transferred for special reasons. | ||
| 193 | Caution slip. | ||
| 194 | Docket form asking for papers of transportationprisoners. | ||
| 195 | Form of docket calling the members of Committeefor transportation prisoners. | ||
| 196 | Form of Docket to other Superintendents askingto despatch lifers. | ||
| 197 | Docket enquiring the number of transportationprisoners. | ||
| 198 | Post card confirming the appointment of warder. | ||
| 198-A | Post card stating that resignation has beenaccepted. | ||
| 199 | Post card cancelling the order of the transferof warders. | ||
| 200 | Docket form about appointment of warders. | ||
| 201 | Letter Form promoting and transferring a warder | ||
| 202 | Manufactory Order Form. | ||
| 203 | Report of sick prisoners (Books) | ||
| 204 | Post card enquiring whether prisoners can bereceived. | ||
| 205 | Post card asking guard to escort prisoners. | ||
| 206 | Post card stating that prisoners can bereceived. | ||
| 207 | Invoice Book of articles despatched (Books). | ||
| 208 | Docket form to "D.C." sending fine ofprisoners received at Jail. | ||
| 209 | Parcha for guidance of Patrolling Officer. | ||
| 210 | Parcha showing the names of night-watchman onduty at night. | ||
| 211 | Verification Roll of Convict warders. | ||
| 212 | Lables on private clothing. | ||
| 213 | Objection List of Warrants. | ||
| 214 | Post card Form acknowledging receipt of letterrequesting supply of miscellaneous things. | ||
| 215 | Reminder for immediate payment of billsoutstanding. | ||
| 216 | Information that the articles are being madehere. | ||
| 217 | Information that the articles required areprepared here. | ||
| 218 | Ledger Trial Balances (Books). | ||
| 219 | Daily report of counting prisoners. | ||
| 220 | Medical History Sheet of Jail Officials. | ||
| 221 | Slip regarding Government Property not to beremoved. | ||
| 222 | Notice to railway for despatch of parcels. | ||
| 223 | Acceptance of terms for transfer of convicts ascolonists to Andamans. | ||
| Stereo A. and T. | 289 | Last-Pay Certificate (L.P.C.). | |
| I.A.F.Z. | 2098 | Application for repair of arms. | |
| (a) | Emergent indent for Stationery. |
988. List of medical returns.
- The returns, etc. to be submitted by the Medical Officer, are as follows : -| (a) Periodical | |||
| No. of Form | Description of bill, return | To whom to be submitted | Date on which due |
| Monthly | |||
| 44 | Monthly return of sick | Inspector-General | 10th of succeeding month |
| Half-Yearly Yearly | |||
| M.S.D. 134, 135 | Indent for medicines in quadruplicate | Inspector-General of Prisons | 1st May |
| 109 | Annual return of sick prisoners | Ditto | 20th January |
| (b) Miscellaneous | |||
| Number of Form | Description of Form | ||
| 70 | Temperature Chart (to be attached to the monthlyreturn of sick when death is attended with fever). | ||
| 86 | Bed-head ticket. | ||
| 97 | Medical history sheet of a criminal lunatic. | ||
| 97 (a) | Certificate of Medical Officer. | ||
| 113 | Certificate of fitness for transfer to a MentalHospital. | ||
| 114 | Daily cholera and other epidemic report. | ||
| Stereo A and T.M.S.D. 136 | 301 | Health certificate | |
| Supplementary indent for medicines (inquadruplicate) |