Section 82(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)Any incident of serious or repeated misconduct by a prisoner facing trial may be intimated by the Superintendent to the trial court:Provided that except by order of a court of competent jurisdiction, no punishment other than the punishments specified in this Chapter shall be inflicted on any prisoner otherwise than in accordance with the provisions of this Act:Provided further that any two of the punishments may be awarded for any such offence in combination, subject to the following:(i)Formal warning shall not be combined with any other punishment except forfeiture of remission;(ii)Cellular confinement shall not be combined with separate confinement, so as to prolong the total period of seclusion to which the prisoner shall be liable;(iii)No punishment shall be combined with any other punishment in contravention of the Act and the rules made there under.
