Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 298 in Punjab Jail Manual

298. Custody of keys.

(1)The keys of jail shall, when not in use or in the personal custody of any officer of the jail, be kept in a locked receptacle to be kept for the purpose at the main gate, and the key of such receptacle shall, by day, be retained by the head warder, and by night, by the patrolling officer for the time being on duty.
(2)Any keys which any officer may have to carry about his person, while on duty, shall be attached to his person by means of a stout chain.