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State of Haryana - Section

Section 8 in Punjab Jail Manual

8. [ Classes of District Jails. [G. I. No. 121, dated 14th March, 1900 and P.O. No. 143, dated 31st March, 1900.]

(1)There shall be four classes of District Jails, namely, District Jails of the first, second, third and fourth classes, respectively.]
(2)[ The class to which any District Jail shall be deemed, during any year to belong, shall be determined by the Inspector-General, in or about the month of April in each year, in accordance with the average number of prisoners confined in such Jail during the preceding year ending on the thirty-first of March, in the manner following :-] [Resol. No. 217, dated 29th September, 1908.]
Class of District Mean daily average number of prisoners confinedin Jail
First Five hundred or more.
Second Three hundred or more, but not more than fourhundred and ninety- nine.
Third One hundred and fifty or more, but notexceeding two hundred and ninety-nine.
Fourth Less than one hundred and fifty.