51. Medical Officer to certify to fitness of prisoner for punishment.—
(1)No punishment of change of labour under clause (2) of section 46 shall be executed until the prisoner to whom such punishment has been awarded has been examined by theMedical Officer, who, if he considers the prisoner fit to undergo the punishment, shall certify accordingly in the appropriate column of the punishment book prescribed in section 11.(2)If he considers the prisoner unfit to undergo the punishment, he shall in like manner record his opinion in writing and shall state whether the prisoner is absolutely unfit for punishment of the kind awarded, or whether he considers any modification necessary.(3)If he considers any modification necessary he shall state what extent of punishment he thinks the prisoner can undergo without injury to his health.
