Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Haryana - Section

Section 427 in Punjab Jail Manual

427. Confinement in fetters of convicts sentenced to transportation.

(1)A prisoner sentenced to transportation may be confined in fetters :-
(a)when in the opinion of the Superintendent, it is necessary for the purpose of keeping him in safe custody, to so confine him;
(b)in pursuance of a punishment lawfully inflicted.
(2)Save as provided in clause (1), no such prisoner shall be confined in fetters.