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State of Punjab - Act

Punjab Detenus (Conditions of Detention) Order, 1974

PUNJAB
India

Punjab Detenus (Conditions of Detention) Order, 1974

Rule PUNJAB-DETENUS-CONDITIONS-OF-DETENTION-ORDER-1974 of 1974

Published on 1 January 1974
Commenced on 1 January 1974
[This is the version of this document from 1 January 1974.]
[Note: The original publication document is not available and this content could not be verified.]

Punjab Detenus (Conditions of Detention) Order, 1974Published the Punjab Gazette (Extraordinary) Legislative Supplement, Part-3 dated December 18, 1974/Aghn. 27, 1896

1. Short title and application.

(1)This Order may called the Punjab Detenus (Conditions of Detention) Order, 1974.

(2)It shall apply to all persons detained by an order made under section 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974.

2. Definitions.

- In this Order, unless the contents otherwise requires,

(a)'detenu' means any person being detained in the State of Punjab by an order passed under section 3 of the Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974;

(b)'Jail' means any prison as defined in section 3 of the Prisons Act, 1894 (IX of 1894), and includes a Police Lock-up, the Interrogation Centre, Old Jail, Amritsar [and in the interrogation centre, Ladda Kothi, District Sangrur] [Added vide Punjab Government Gazette Legislative Supplement Part III dated 31.5.1984.] or any place which has been declared by the State Government by general of special order to be a subsidiary Jail;

(c)'relative' includes father, mother, wife, husband, children, uncle, aunt, brother, sister, father-in-law, mother-in-law, son-in-law and daughter-in-law of the detenu;

(d)'Superintendent' means the Superintendent of the Jail in the which any detenu is detained, or in the case of a police lock up the Officer-in-incharge of the Police Station in whose jurisdiction the lock up is situated and in the case of Interrogation Centre, Old Jail, Amritsar, the Superintendent of Police incharge of the aforesaid Interrogation Centre.

3. Classification.

- The detenus shall be classified in two classes, viz., 'Special class' and 'Ordinary class'. All Members of the Parliament and Members of a Legislative Assembly shall be classified as 'Special Class' and other detenus shall be classified as 'Ordinary class'.

4. Ex-gratia Family Allowance.

- If the State Government after making such enquiry as it may deem fit, it satisfied that the detenu is the bread-winner and his detention has substantially affected the means of subsistence of his family, it may grant as ex-gratia family allowance to the Detenu's family at the rate of 33½ per cent of the income of the person detained:Provided that the amount of the such grant shall not be less than fifty rupees and more than one hundred rupees per mensem is any case.

5. Accommodation.

- Detenus shall be kept cells or association ward (preferably the latter) when they are detained in Jail, but in case they are detained in the police lock-ups or in Interrogation Centre, Old Jail, Amritsar, they shall be kept in the lock up separately from other persons but allowed to associate freely with each other if there are other detenus. The State Government, the Superintendent of Jail or the Superintendent of Police within whose jurisdiction the police lock up is situated or the Superintendent Incharge of the aforesaid Interrogation Centre, may confine any particular detenus or any particular class of detenus separately if this is considered desirable on any ground. The detenus may be allowed to sleep in the open during summer where such arrangements exist or can be made.

6. Lock up.

- The detenu shall not normally be locked up at night. However, if the Superintendent considers that it is expedient to do so in view of the suspicious character of the detenu he may lock up the detenu during night and record reasons for doing so in his journal. The outer gate of the Jail compound shall, however, remain locked up all the twenty-four hours.

7. Diet.

(1)Special class and Ordinary class detenus shall be given a diet allowance of [twenty rupees and seventeen rupees] [Substituted vide Punjab Government Gazette Notification No. S.O.35/C.A. 52/74/S.5/Amd.(7)/99 dated May 12, 1999 Page 207.] per day, respectively. They will run their own kitchen with the assistance of some Jail staff. They shall be supplied articles stocked in Jail for prisons, but payment for the articles supplied will be made by the detenus out of separate account to be opened for the detenu. In addition they can get other articles through prison's canteen. They may if they so like get articles of their choice from outside though a contractor to be approved by the Superintendent. The articles so purchased shall be examined by the Superintendent.

(2)The detenus lodged in the Jails of Punjab State may be allowed by the Superintendent to supplement their requirements in the matter of food by receiving fruits (both fresh and dry) in reasonable quantity and pure ghee up to five kilograms per month from relatives and friends at the time of interviews; provided that such articles of diet shall be subject to examination by the Superintendent.

8. Clothing and Bedding.

- Each detenu may wear his own clothes and his relations may, if so permitted by the Superintendent, send in extra clothes and bedding. A detenu who is unable to provide himself with clothing and bedding, shall be supplied the same by the Superintendent, on the scale given below, on the condition that the he will not be permitted to use private bedding and clothes:-

Name of Clothes		Special Class	Ordinary Class
For all seasons
Kurtas	...	4	4
Pyjama or Dhotis	...	4	4
Chadars or bed-sheets	...	2	2
Towels	...	2	2
Covering sheets	...	2	2
Cotton duries (7' x 4')	...	1	1
Tulai	...	1	1
Kachhas or Janghias	...	3	3
Bunians	...	3	[3] [Vide Punjab Govt Gazette Legislative Supplement Part III, dated 24.12.1976]
Purgees or caps	...	2	2
Pillow with two covers	...	1	1
Country-made shoes	...	1 pair	1 pair
Blanket	...	1	1
For Winter
(In addition to clothing andbedding provided for all seasons)
Sweater	...	1	1
Quilt	...	1	1
Woollen Coat	...	1	1
Quilt cover	...	1	1
Woollen socks	...	2 pairs	2 pairs

Note. - (i) All detenus may be provided with English pattern shoes instead of country made shoes, if they so wish.

(ii)The Superintendent shall make arrangements at Government expense for repairing shoes of the detenus.

(iii)The Superintendent may issue necessary clothes to such deserving detenus as have no clothes of their own at the time of their release.

(iv)In case the detenu does not wish to wear Jail clothes and cannot get clothes of his own, clothes can be made according to his specifications; provided the cost of clothing for summer and winter wear does not exceed the scale of clothing laid down for the class to which the detenu belongs.

9. Furniture.

- All detenus shall be supplied with the following furniture:-

(1) Charpoy	...	...	...	One
(2) Wooden Chair	...	...	...	One
(3) Wooden Teapoy	...	...	...	One
(4) Writing Table	...	...	...	One
(5) Shelf, Cup board or Almirah	...	...	...	One
(6) Mosquito net	...	...	...	One

Provided that Special class detenus will be at liberty to supplement the aforesaid furniture by other articles within reasonable limits at their own costs.

(2)All detenus may also be provided with electric fans, wherever possible.

10. Sundry allowance.

- Special class detenus shall be paid a lump sum sundry allowance at the rate of [thirty five rupees] [Substituted vide Punjab Government Gazette Notification No. S.O.36/C.A.52/74/S.5/Amd.(8)/99 dated 12th May, 1999.] per mensem and Ordinary class detenus at the rate of [thirty rupees] [Substituted vide Punjab Government Gazette Notification No. S.O.36/C.A.52/74/S.5/Amd.(8)/99 dated 12th May 1999.] per mensem for the purchase of stationery, toilet, articles, washing and smoking material. This allowance will be kept by the Superintendent and will not be allowed to accrue for more than two months. Unspent amount will not be payable to the detenus.

11. Funds.

(1)Special class detenus may receive from their relatives or friends, at intervals of not less than a month, funds not exceeding in the aggregate of forty rupees per mensem and Ordinary class detenus twenty rupees per mensem to enable them to supplement amenities of life. Special class detenus may apply to Government for permission to receive additional funds giving reasons in support of their request.

(2)All funds so received shall be kept by the Superintendent and spent by him on behalf of the detenus.

12. Discipline and searches.

(1)Detenus shall for purposes of discipline be subject to such of the rules relating to civil prisoners as are not inconsistent with this Order or any other special order made by the State Government in this behalf.

(2)Every detenu and his cell or ward shall be searched not less than once a week by the Deputy Superintendent Jail, or Assistant Superintendent Jail, as detailed by the Superintendent. Special precautions shall be taken to make the fact of the search shall be noted in the Deputy Superintendent's or Assistant Superintendent's report book. Every detenu shall also be searched before and after interviews and at any other time if the Superintendent considers it necessary.

13. Photographs and Finger Prints.

- The Superintendent of Police or any Police Officer authorised by him in this behalf may take photographs and register finger prints of any detenu in Jail.

14. Interviews.

(1)Every detenu irrespective of the class shall be allowed to interview his relatives once a week. The interview will be held in the presence and within the hearing to an officer of the Jail and an officer deputed for the purpose by the Superintendent of Police of the District and will last for not more than one hour. A maximum of five persons not accounting children below age of 12 years shall be permitted during each interview. The application for interview shall be made in Form 'A' annexed to this order.

(2)[-] [Omitted vide Punjab Government Gazette Legislative Supplement Part III, dated 17.2.1976.].

(3)On an application by the detenu, the State Government or any officer appointed by it for this purpose, may grant special interview with not more then two persons at a time on an ad hoc basis in connection with the business or professional matters of the detenu or in the context of serious illness of the detenu or his relative. The interview will be in the presence and within the hearing of a Jail Official and an officer deputed for the purpose by the Superintendent of Police of the District and will last for not more than half an hour.

(4)Over and above the interview specified in sub-clause (1) and (3) every detenu will be entitled to interview an Advocate of his choice, subject to the condition that the interview will be purely for purposes of any application the detenu may wish to make to a court of law or in connection with advice relating to matters which may be pending in a court of law in which the detenu is a party. Such interview will be in the presence and within the hearing of jail official and an officer deputed for the purposes by the Superintendent of Police of the District.

(5)The right to cancel any interview shall vest in the authority who granted such interview and shall not be questioned:Provided that the authority cancelling the interview, if it be other than the State Government, shall make a confidential report to the State Government through the Deputy Inspector General of Police (Criminal Investigation Department) giving reasons for the action taken.

(6)[ Interview shall ordinarily take place on Thursday, but in special circumstances where the enforcement of this rule would entail harshness, the competent authority may allow an interview to take place on any other day of the week. All cases in which the interview is allowed on a day other than Thursday by an authority other than the Government, shall be reported forthwith to the Deputy Inspector General, Criminal Investigation Department. Intimation of the date and time fixed for all interviews shall be given by the competent authority not less than 12 hours in advance in order that arrangement may be made for attendance of the officer referred to in sub-clauses (1), (3), and (4).] [Clause 3(6) substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 17.2.1976.]

(7)A statement shall be maintained by the Superintendent of all interview between a detenu and his relatives [-] [Words 'and friends' omitted vide Punjab Government Gazette Legislative Supplement Part III, dated 17.2.1976.] with the names and addresses of the persons present at each interview.

(8)The Superintendent or the Officer deputed by the Superintendent of Police of the District may stop the interview if the conversation turns on any undesirable subject such as party and political matters.

(9)Police Interview. - Subject to the directions of the State Government the Inspector General of Police or the Deputy Inspector General of Police, Criminal Investigation Department, may, by general or special order, authorise any police office either singly or with another police officer, and accompanied or unaccompanied by a subordinate police officer to interview any detenu.

(10)The Police Officers so authorised shall be allowed to interview detenus in their cells or wards on their making a written requisition to this effect at the time of interview. In visiting the cells or wards, every police officer shall be accompanied by such escort as the Superintendent considers necessary for the his safety. The escort if the police officer so requires shall stand out of earshot, but within sight while he is speaking to any of the detenus.

(11)The Police Officers so authorised shall be allowed to interview detenus in the ordinary interview room without the Jail Officer being present on making a written requisition to this effect.

15. Correspondence and censorship.

(1)Letters from a Legislator detenu to the Speaker of the Legislative Assembly and a communication from the Speaker to that detenu as well as correspondence between a detenu and courts of law need not be censored and the same be forwarded directly by the Superintendent to the quarters concerned. All such letters should be sent by the Superintendent within twenty four hours of their receipt by him. The letters meant for the Legislator detenu received from the Legislative Secretariat and the letters from the court of law to any detenu should be delivered on the day these are received.

(2)Each detenu will be permitted to write [three] [Substituted for wards 'four' vide Punjab Government Gazette Legislative Supplement Part III dated 17.2.1976.] letters a week at Government expense excluding those referred to in sub-clause (1) and may receive any number of letters per week. All letters from detenus shall be written in Form 'B' annexed to this Order and shall not exceed the length prescribed.The necessary forms shall be supplied by Government.

(3)The Superintendent shall have the discretion to allow additional correspondence beyond the limitation prescribed in sub-clause (2), in case of absolute necessity and the Superintendent shall use his discretion in favour of the detenu whenever the detenu happens to be lodged in a Jail away from his normal place of residence.

(4)In exercising censorship on letters, the Jail authority should ensure that

(a)there is no cause or undue delay in transmission or deliving of letters;

(b)the letters delivered or transmitted contain nothing which is pre-judicial.

(5)The letters addressed by the State Government to the detenu and the reply thereto shall not be included for purpose of determining the number of letters exchanged by the detenu under this Order.

(6)All correspondence, addressed by a detenu to the Central Government, or to a State Government , other than the State where he is detained shall be routed through the Government of the State in which the detenu is detained. This shall not, however, apply to the correspondence mentioned in sub-clause (1).

(7)No letter, newspaper or other communication shall be transmitted to or from any detenu except through the Superintendent or such other officer as the State Government may, by general or special order, designate in this behalf.

(8)All letters to and from detenus detained in jails shall be perused by the Superintendent concerned and subject to any special orders of the State Government shall be submitted by the Superintendent direct to the Superintendent of Police of the District concerned who may, at this discretion either forward the letters without delay or withhold them. In case of doubt, the Superintendent of Police shall refer the matter to the Deputy Inspector General of Police (Criminal Investigation Department) or the other officer designated by the Government in this behalf.

(9)If in any communication made by or intended to be delivered to, a detenu, anything objectionable from the point of view of Jail discipline is found by the Superintendent, he may delete the same or mark it for deletion and mention what has been done when forwarding such communication to the proper authority.

(10)Every letter forwarded to or from the detenu shall be initialled and dated by the officer who handled the letter.

(11)In all cases, in which a letter is withheld, the detenu shall be informed through the Superintendent of the fact of the retention. All letters withheld shall be sent to the Deputy Inspector General of Police (Criminal Investigation Department) or the other officer designated by Government in this behalf who may at his discretion either retain them or destroy them.

(12)The following procedure shall be followed with regard to the dispatch of telegrams to and from detenus:-When the telegram is to or from the State Government it shall be forwarded direct provided that the State Government shall always be the intermediary in correspondence with the Central Government. It shall be the duty of the Superintendent to ensure that only those telegrams the urgency of the contents of which justifies the use of telegraphic transmission shall be dispatched or received by detenus. The Superintendent may dispatch any telegram from a detenu including a petition, submitted in telegraphic form by post instead of by telegram in any case where in his opinion the subject matter is not of sufficient urgency to justify transmission by telegraphs.

(13)Detenus shall attach to all their outgoing correspondence (including telegrams), a slip containing the full name and address and relationship if any, of the addressee, and of each person mentioned in the letter or telegram. These slips shall be sent to the Deputy Inspector General of Police (Criminal Investigation Department) or other officer designated by Government in this behalf who, if he considers that the writer should not be allowed to correspond with the addressee, shall inform the Superintendent or the officer concerned for his future guidance.

(14)The correspondence to and from detenus shall confine purely to domestic matters or such matters relating to the welfare of the detenus or their relatives and matters relating to the private business. Letters containing references to political or communal matters shall be withheld.

16. Writing materials.

(1)All detenus shall be supplied writing material at their own expense: provided that the supply of paper shall be subject to the following conditions:-

(i)it shall be supplied in small quantities at a time and shall before delivery to the detenu be numbered and jail stamp affixed to it; and

(ii)an additional lot shall not be supplied unless the paper already supplied is produced and is found to have been properly used.

(2)Student detenus shall be provided with all facilities to prosecute their studies in jail.

(3)All detenus who desire to learn Hindi and Punjabi shall be supplied at Government expense slates, pencils, takhties, inkpots and pens during teaching hours.

17. Examinations.

- Student detenus shall be allowed to appear in examinations.

18. Offences and Punishments.

(1)Every detenu -

(i)Shall reside in the accommodation allotted to him by the Superintendent whether in an association ward or a cell;

(ii)shall not proceed beyond the limits of the Jail save with the permission of the Superintendent given by general or special order in this behalf;

(iii)shall obey the orders of the Superintendent issued from time to time for the comfort, safety and health or for thediscipline, orderly conduct and control of detenus;

(iv)shall attend roll call and answer to his name in person at such time and place within the Jail as may be appointed by the Superintendent;

(v)shall conform to the standards of cleanliness and dress laid down by the Superintendent;

(vi)shall not do anything wilfully with the object of affecting his own bodily welfare;

(vii)shall not have in his possession any coin, currency notes or negotiable instruments and any weapons, stick, razors other than safety razors, pieces of iron or any other article which may be used as a weapon;

(viii)shall not exchange or sell any of his private equipment, clothes, furniture or other possessions;

(ix)shall not refuse to take the prescribed diet.

(2)Any detenu who contravenes any of the provisions of sub-clause (1) or refuses to obey any order issued thereunder, or does any of the following acts, namely:-

(i)assaults, insults, threatens or obstructs any fellow prisoner or any officers of the Jail or any other Government employees, or any person employed in or visiting the Jail; or

(ii)quarrels with any person in the Jail; or

(iii)is guilty of indecent, immoral or disorderly conduct; or

(iv)communicates or attempts to communicate with any person outside the Jail in an unauthorized manner; or

(v)bribes or attempts to bribe any Government employee or any person employed in or visiting the Jail; or

(vi)commits any nuisance or willfuflly befouls any well, latrine, washing or bathing place; or

(vii)disobeys the orders of, or shows disrespect to any officer of the Jail; or

(viii)wilfully damages any property belonging to Government or tampers with any lock, lamp or light in the Jail; or

(ix)receives, possesses or transfers any articles in contravention of any order of the Superintendent; or

(x)feigns illness; or

(xi)wilfully brings a false accusation against any officer of the jail or fellow prisoner; or

(xii)omits or refuses to report, as soon as it comes to his knowledge, the occurrence of any fire, any plot of conspiracy, any escape attempt or preparation to escape and any attack or preparation for attack upon any officer of the Jail; or

(xiii)abets the commission by fellow prisoners of the foregoing acts; or

(xiv)omits of refuses to help any officer of the Jail in the case on an attempted escape on the part of any of his fellow prisoners or of any attack upon such officer or upon any of his fellow prisoners;

shall be deemed to have committed a Jail offence.

(3)Where upon such enquiry as he thinks fit to make the Superintendent is satisfied that a detenu is guilty of a Jail offence, he may award the detenu one or more of the following punishments, namely:-

(a)Confinement in cells for a period not exceeding fourteen days.

(b)Reduction or alteration of diet for a period not exceeding fourteen days.

(c)Cancellation or reduction for a period not exceeding two months of the concession of receiving funds from outside.

(d)Cancellation or reduction, for a period not exceeding two months of the privilege of writing and receiving letters or of receiving newspapers and books.

(e)Cancellation or reduction for a period not exceeding two months of the privilege of having interviews.

(f)Cancellation of the privilege of wearing his own clothes.

(g)Cancellation of the privilege of charpoys.

19. Watches.

- A detenu shall be allowed to keep either a wrist watch or a time piece at his own expense but no responsibility for its safety will be taken by the Government.

20. Books and Periodicals.

(a)The following facilities may be made available at Government expense:-

(i)A detenu may be afforded library facilities wherever possible. The books, journals, and newspapers provided in a library shall be subject to the approval of the Deputy Inspector General of Police (Criminal Investigation Department).

(ii)One English or one regional language newspaper shall be made available for every ten detenus by circulation in case where the number of detenus knowing a particular language is below ten they should also be provided with the newspaper in that language at Government expense. The Detenu may make a selection of the newspapers he desires to read from a list of approved newspapers specified in the schedule annexed to this Order.

(b)The detenu may avail himself of the following facilities at his own expense:-

(i)The detenu may obtain any took, journal or newspaper without limitation, as to number by making his own arrangements.

(ii)All books and newspapers shall be transmitted to and from detenus by the Superintendent of Police of the district though the Superintendent concerned. The Superintendent of Police may at this discretion withhold any newspapers or book. Translation of such books as have already been inspected and approved, shall be transmitted to detenus without further examination. In cases in which bookes or newspapers have been withheld a report shall be made to Deputy Inspector General of Police (Criminal Investigation Department) or any other officer designated by Government in this behalf. The newspapers permitted by Government shall be handed over to the detenue without prior censorship. The names of the newspapers, periodicals and magazines, which have been approved by Government for detenus are shown in the Schedule annexed to this Order.

(iii)In matters relating to withholding of any book, journal or newspapers, the detenu may, if not satisfied with the decision of the concerned authorities make representation through Superintendent to the State Government whose decision shall be final.

21. Recreation.

(1)Subject to the facilities available in the Jail where the detenu is confined, the detenu may be permitted to -

(a)have walks inside the compound where he is confined both in the morning and in the evening;

(b)play games like badminton and volleyball;

(c)play indoor games like chess, carom and cards.

(2)Material for all games may be provided at the Government expense. There is, however, no objection to a friend or relative providing material to the detenu for this recreation subject to the prior approval of the Superintendent.

(3)In the interest of discipline, the Superintendent shall have full authority in withdrawing any facility that may be given for recreation purposes.

(4)A detenu may be allowed to keep a gramophone and radio or transistor of his own, provided the same is controlled by the Superintendent and the detenu abides by the instructions of the Superintendent in regard to the listening to any broadcasting that the Superintendent may consider pre-judicial. In case of any breach of instructions of the Superintendent in this regard, these facilities shall be withdrawn.

22. Tasks.

- In no case should a detenu be assigned a task including physical labour unless he voluntarily expresses willingness in writing to undertake it. It all cases where a task is assigned to the detenu on his own request appropriate remuneration should be paid and re-credited to the private funds of the detenu kept with the Superintendent.

23. Smoking

- The detenus shall be allowed to smoke cigarettes and the keep hukas at their own expense.

24. Railway accommodation.

- All detenus shall be allowed to travel in the second class Railway accommodation on transfer from one Jail to another or on release on parole or otherwise.

25. Place of detention.

- The detenu may be detained in any Jail of the State.

26. Applications and representations.

(1)Detenus shall submits their applications or representations to Government in duplicate. One copy of such application or representation shall be detained by the Superintendent to deal with future references.

(2)The Superintendent shall withhold applications or representations addressed to Government by detenus which are couched in disrespectful or discourteous language.

27. Medical facilities.

- Detenus will ordinarily be treated by the Medical Officer of the Jail. In the cases where it is necessary to remove a detenu to a civil hospital outside the Jail for operation or other special treatment which cannot conveniently be given in the Jail itself, the orders of Government for such treatment shall be obtained, through the Inspector General of Prisons. In emergent cases the Superintendent is authorised to anticipate the sanction of the Government but he should make an immediate report of all cases in which he avails himself the authority. The Superintendent should ask the Superintendent of Police of the district in which the Jail is situated to make arrangement for guarding these detenus during their stay in the civil hospital outside the Jail. For the purposes of Jail discipline the Superintendent shall depute a Jail Official to see that the provisions of his Order are properly observed. The detenu should also be provided with spectacles [and denture] [Added by Punjab Government Gazette Legislative Supplement Punjab III dated 12.5.1976.] at Government expense if recommended by the Jail Medical Officer or by any Medical Specialist appointed to make such recommendation.

28. Miscellaneous.

- All particulars relating to detenus shall be entered without serial number in the register of civil prisoners, and all statistics of detenus shall be shown separately in the returns.

29. History tickets.

- A history ticket shall be maintained for each detenu containing information applicable to prisoner in paragraphs 504 to 508 of the Punjab Jail Manual. The history ticket shall be kept by the Superintendent and not a by a convict officer as laid down in paragraph 500 of the said Manual.

30. This Order to be shown to detenus.

- This order shall be shown to the detenus on their arrival in the Jail.

31. Power to issue instructions.

- Such other local instructions as may be necessary for the guidance of the Jail officers may be issued by the Inspector General of Prisons or the Officer in charge of prisons in the State with the approval of the State Government.Form 'A'[See clause 14]Application for interviewParticulars to be furnished by persons desiring to interview a detenu.Name of the detenu to be interviewed________________________________Name of Applicant ______________________________________________Relationship of applicant to detenu __________________________________Full address of applicant __________________________________________Purpose for which interview is desired _______________________________Date on which interview is desired __________________________________Dated ______________ Hours ___________ a.m./p.m.(Signature of applicant)Form 'B'[See Clause 15]Full Name of sender ______________________________________________Full name, Address and relationship of addressee and of any other person mentioned in the letter ________________________________________________To be detached here __________________ JailSignature of censoring officer ______________________ Date _______________Name of sender ______________________________________

Schedule

[See Clause 20]Newspapers, periodicals and magazines which are supplied to detenu confined in the Punjab Jails at Government expense:-Dailies

English	1. The Tribune2. Hindustan Times3.The IndianExpress4. Patriot.
Hindi	1. Hindi Milap2. Vir Partap
Punjabi	1. Ajit Jullundur2. Akali Patrika Jullundur
Urdu	1. The Malip Jullundur2. The Partap, New DelhiMagazines
English	1. Ilustrated Weekly of India2. Shankar's Weekly
Hindi	1. Dharamyug
Punjabi	1. Mel Milap, Chandigarh
Urdu	1. The Asia, Delhi

2. Newspaper, periodicals and Magazines which detenus are allowed at their own expenses:-

English	1. Times of India2. Statesman3. Economic Review4.Advance5. Reader's Digest.
Hindi	1. Nav Bharat Times2. Hindustan Saptahik3. Jagriti4. Panchayati Raj5. Nav Neet.
Punjabi	1. Ranjit Patiala2. Fateh Delhi 3. Jagriti4. Kanwal5. Pritam Delhi.
Urdu	1. The Tej, Delhi2. The Parcham-i-Hind3. The Jagat4. The Pasban, Chandigarh5. The Shamma , New Delhi6.The Partap, Jullundur.

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