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State of Punjab - Section

Section 6 in Punjab Detenus (Conditions of Detention) Order, 1974

6. Lock up.

- The detenu shall not normally be locked up at night. However, if the Superintendent considers that it is expedient to do so in view of the suspicious character of the detenu he may lock up the detenu during night and record reasons for doing so in his journal. The outer gate of the Jail compound shall, however, remain locked up all the twenty-four hours.