(1)No inmate shall be punished unless he has been informed of the offence alleged against him and given a reasonable opportunity of making his defence.(2)No inmate shall be punished except by orders of the Superintendent made in accordance with the provisions of this Act and rules made there under.(3)No inmate shall be awarded any punishment other than the punishments enumerated in section 71 except by order of the Court.(4)No inmate shall be punished twice for the same offence:Provided that any measure of restraint taken under the provision of section 37 shall not be deemed as a punishment for the purposes of this sub-section.(5)No punishment of imposition of handcuffs or separate confinement shall be continued against the advice of the Medical Officer, who shall be immediately informed by the Superintendent of the award of such punishment, and who shall visit every inmate undergoing such punishment at least once a day and report in writing to the Superintendent if he considers the termination, alteration or modification of such punishment necessary on grounds of physical or mental health of the inmate.
