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State of Haryana - Section

Section 659 in Punjab Jail Manual

659. The purpose for which cells may be used.

- Cells may be used for -
(a)carrying out sentences of solitary confinement ordered on a warrant;
(b)the separate and cellular confinement of prisoners as a jail punishment;
(c)the medical observation of those suspected of being insane, or the accommodation of noisy, dangerous or other lunatics whom it is advisable to keep apart;
(d)the separation of prisoners;
(e)the medical observation and separation of prisoners suspected of malingering, causing sickness or injury to themselves by the use of deleterious substances, or who are suffering or suspected to be suffering from any contagious or infectious disease;
(f)the confinement of prisoners condemned to death; and
(g)quarantine.