Section 11 in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
11. Place of imprisonment,--
(I)A person sentenced under this Act to imprisonment for a period exceeding three months, shall notwithstanding anything contained in the Police Act, 1861, be deemed to have been dismissed from Uttar Pradesh Police Force and from the Pradeshik Armed Constabulary and shall be imprisoned in the nearest or such other jail as the State Government may, by general or special order direct.(2)A person sentenced under this Act to imprisonment for a period not exceeding three months may if the Commandant, or subject to the control, an Assistant Commandant, so directs, be confined in the quarter-guard or such other place as the Commandant, or Assistant Commandant may consider suitable.
