- In any case in which under paragraph 471 of this Manual, a sentence of whipping is wholly or partially prevented from being executed, the offender shall be kept in custody, till the court which passed the sentence can revise it.[Note - If a prisoner is not in a fit state of health to undergo a sentence of whipping at the time he is brought up for it, the matter should be at once reported to the court which passed the sentence. It is not permissible to defer the whipping until a prisoner's state of health admits of its infliction.] [P.G. letter No. 288 of 8.7.1900.]
