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Union of India - Section
Section 58 in The Prisons Act, 1894
58. Prisoners not to be ironed by Jailer except under necessity.
- No prisoner shall be put in irons or under mechanical restraint by the Jailer of his own authority, except in case of urgent necessity, in which case notice thereof shall be forthwith given to the Superintendent.| [Andhra Pradesh].- In its application to the State of Andhra Pradesh, after Section 58, insert the following section, namely:58-A. Power to release a prisoner on furlough.The State Government or any authority empowered by it may release a prisoner on furlough in accordance with rules for the time being in force.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Goa, Daman and Diu].- In its application to the Union territory of Goa, Daman and Diu, after Section 58, insert the following section, namely:58-A. Release of prisoners on parole.The State Government or any authority empowered by it may release a prisoner on parole or furlough in accordance with such rules as may be made in this behalf.58-B. Surrender of prisoners on the expiry of the period of temporary release.- (1) Any prisoner released on parole or furlough shall surrender himself to the officer-in-charge of the prison from which he was released, on the expiry of the period of parole or furlough or at such earlier time as he may be directed by the State Government or any authority empowered by it in this behalf.(2) Any prisoner who does not surrender himself as required by sub-section (1) or fails to comply with any other conditions upon which he is released, may be arrested by any police officer without a warrant, and shall be liable upon conviction to be punished with imprisonment of either description for a term which may extend to two years or to a fine which may extend to Rs. 1,000 or both.Goa, Daman and Diu Act 5 of 1968, Section 2 (w.e.f. 21-3-1968). |