Section 16 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
16. Prisons Offences and Punishments.
- The provisions of the Prisons Act, 1894 and the Madhya Pradesh Jail Rules, 1968 and the Madhya Pradesh Jail Manual relating to prison offences and punishment of inmates shall not apply to inmates of Rehabilitation Centres established under these rules.
