(a)The Superintendent may inflict on a security prisoner any of the punishments that he may award to a convicted prisoner for any offence specified in Section 45 of the Prisoners Act, 1894 (IX of 1894), read with Paragraph 806 of the Uttar Pradesh Jail Manual :Provided that a security prisoner shall in no circumstances be punished with whipping.(b)If any security prisoner is guilty of any offence against prison discipline which, by reason of his having frequently committed such offences or otherwise in the opinion of the Superintendent, is not adequately punishable by the infliction of any punishment which he has power under Rule (a) of this rule to award to a security prisoner, the Superintendent may forward such prisoner to the Court of the District Magistrate or of any Magistrate of the first class having jurisdiction, together with a statement of the circumstances and such Magistrate shall thereupon enquire into and try the charge so brought against the prisoner, and upon conviction may sentence him to imprisonment which may extend to one year :Provided that where the act constituting the offence constitutes an offence punishable under the Indian Penal Code with imprisonment for a term exceeding one year, nothing in this rule shall preclude the security prisoner from being tried and sentenced for such latter offence :Provided also that any such case may be transferred for inquiry and trial by the District Magistrate to any Magistrate of the first class having jurisdiction : andProvided further that no security prisoner shall be punished twice for the same offence.
