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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in The Prisons Act, 1894

(2)Should the Superintendent consider it necessary, either for the safe custody of the prisoner himself or for any other reason, that fetters should be retained on any such prisoner for more than three months, he shall apply to the Inspector-General for sanction to their retention for the period for which he considers their retention necessary, and the Inspector-General may sanction such retention accordingly.
.[Bihar].- In is application to the State of Bihar, in sub-S. (1) of Section 57, for the word transportation, substitute imprisonment for life.Bihar Act 31 of 1956, Section 7 (w.e.f. 24-11-1956).[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 57, sub-S. (1), substitute the following sub-section, namely:(1) The sentence of imprisonment for life shall be regarded as a sentence of rigorous imprisonment and the prisoners undergoing such sentence may, subject to any rules made under section 59, be confined in fetters for the first three months after admission to prison.Uttar Pradesh Act 11 of 1962, Section 2 (w.e.f. 11-10-1962).[West Bengal].- In its application to the State of West Bengal, Section 57 shall be omitted.West Bengal Act 22 of 1957, Section 8 (w.e.f. 6-1-1958).