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State of Punjab - Section

Section 813 in Punjab Jail Manual, 1996

813. Scales of diet for prisoners of various classes. Exhibition of scales.

(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) 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.
(2)Provision shall also be made in the scales prescribed under clause (1), for the diet to be allowed in respect of any infant permitted to reside in jail with its mother (who is a prisoner) or after the death of its mother.
(3)Copies of the scales of diet for the time being in force in any jail, shall be exhibited in the manner provided, in regard to the exhibition of copies of rules in section 61 of the Prisons Act, 1894.