- For the purposes of these rules, punishments specified in section 46 shall be classified minor or major as follows:(a)Minor -(1)Formal warning,(2)Change of labour, to some more irksome or severe form for not more than one month.(3)Forfeiture of remission earned, not exceeding ten days.(4)Cellular confinement for not more than seven days.(5)Imposition of handcuffs, otherwise than by handcuffing to a staple.(b)Major -(1)Hard labour for a period not exceeding seven days in the case of a convicted prisoner not sentenced to rigorous imprisonment.(2)Forfeiture of remission earned, exceeding ten days.(3)Exclusion from the privileges admissible under the remission, furlough or parole system either permanently or for a specified period.(4)Forfeiture of wages upto earnings of four to seven days in a month for a period of one year.(5)Exclusion from the privilege of earning wages for a period exceeding three months.(6)Separate confinement for a period exceeding fourteen days but subject to the provisions of sub-section (1) of section 48 of the Act where the period exceeds one month.(7)Cellular confinement for a period exceeding seven days.(8)Imposition of handcuffs or handcuffing to a staple.(9)Any combination of punishments provided for in section 47 of the Act.
