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]
