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State of Punjab - Section

Section 281 in Punjab Jail Manual, 1996

281. Duties of a sentry.

- The duties of a sentry are -
(a)to mount guard with fixed bayonet; move briskly on his post with his rifle at "the slope", and not to order arms nor "stand at ease" for more than two minutes at one time;
(b)not to enter into conversation with any one except when questioned by a superior officer;
(c)not to interfere unnecessarily with any prisoner or jail officer;
(d)not to leave his post without regular relief upon any pretence whatever,
(e)not to allow any person to approach near his post after dark, without challenging;
(f)challenging after dark, to warn the person challenged, if the reply is unsatisfactory, to stand until the officer in charge of the picket arrives, bringing his rifle at the same time to "the charge";
(g)challenging on a dark night, on hearing voices or the approach of footsteps, if he receives no answer, or an unsatisfactory answer, to call the officer in charge of the picket, or, if necessary, give the alarm;
(h)when on duty at night satisfy himself that the main gates and wickets are securely locked;
(i)not to allow persons to crowd around him;
(j)if he sees a prisoner attempting to escape, to call on him to stand, and if he refuses to do so and there is no superior officer present, to fire on the prisoner, provided he cannot otherwise prevent the escape;
(k)if he is beyond call and has to alarm the guard to fire a shot in the air as the signal of alarm;
(l)if he sees any article in or near the jail likely to facilitate escape, or if any unusual incident comes under his observation, to at once report the matter to the officer in charge of the picket;
(m)when on duty at the main gate at night, not to allow any person to enter or leave the jail who is not an official duly authorised to enter or leave, and not to permit any warder to enter or leave except when accompanied by the patrolling officer on duty, or one of the superior officials;
(n)when on duty at night not to challenge so loudly as to be heard by the patrolling officer or warders on duty inside the jail, and not to give notice to these officers of the approach of any visitor, when no head warder is in charge of the gate at night;
(o)to retain in his possession at night the key of the lock of the outer wicket and the key of one of the locks of the inner wicket; and
(p)to enforce his orders firmly and without distinction of persons.