Section 917(1) in Punjab Jail Manual

[Cites 0, Cited by 0] [Section 917] [Entire Act]

(1)The scales of prison diet from time to time prescribed, shall contain provision in respect of prisoners of each of the following classes, namely:-

(A) Indian	Convicted criminal prisoners and unconvictedcriminal prisoners who do not maintain themselves;
(B) European
(1) Adult males	(a) when subjected tolabour;(b) when not subjected to labour;
(2) Adult female	(a) when subjected tolabour;(b) when not subjected to labour;
(3) Juveniles	(a) over sixteenyears of age;(b) under sixteen years of age;
(C) Indian(D) European	civil prisoners - when diet money is notprovided;
(E) Indian(F) European	civil or criminalprisoners -when in hospital;
(G) Female prisoner	when nursing infants which are permitted toreside in the jail.

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