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State of Punjab - Section

Section 9 in The Punjab Prevention of Beggary Rules, 1975

9. Punishment for breach of rules and for other matters.

- Section 17(2)(1) - (1) If a person detained in a Certified Institution fails to keep discipline or commits a wilful breach of any of the rules of management of the Certified Institution or refuses to attend to manual or other work assigned to him or fails or neglects to accept any employment outside the Institution secured for him the Superintendent may punish such person by -(i)a formal warning personally addressed to him by the Superintendent;(ii)forfeiture of privileges, if any;(iii)putting him on penal diet for a period not exceeding 3 days, provided that this penalty shall not be repeated for a fresh cause until an interval of twelve days from the date of completion of the last such penalty has intervened;(iv)imposition of handcuffs :Provided that this penalty shall not be imposed on a female inmate;(v)separate confinement for a period not exceeding three days at a time;Provided that this penalty shall be imposed only if in the opinion of the Superintendent the other penalties do not have effect on the inmate to reform himself.
(2)None of the penalties specified in sub-rule (1) shall be imposed in combination even when awarded at different times and for different causes.Form 'A'[See sub-rule (3) of rule 3]
Name No.
[Father's name (Husband's name in the case of married women or widow)] [See Punjab Notification No. GSR 23/PA 9/71 Section 17/ Amendment(1)79, dated 13.3.1979.]Address
is authorised to solicit or receive for the purpose of at thefollowing places within the following areas during the periodcommencing on the ending on the subject to the followingconditions :- Money food gifts and subject to the following
(i) This authorisation certificate shall be carried by theholder when collecting alms and on demand by any police officeror any other person authorised by the State Government beproduced for inspection.
(ii) This authorisation certificate shall not betransferable.
(iii) The collection shall be used only for the purposementioned above.
(iv) The manner of collection shall be such as may bespecified by the issuing authority.
(v) This authorisation shall be liable to cancellation forthe breach of any of its conditions.
Given under my hand and seal the day of 19 _______
District Magistrate,Chief Inspector of Certified InstitutionsState of Punjab.Form 'B'[See sub-rule (2) of rule 8]Form of Release on licenceI, Chief Inspector of Certified Institution, State of Punjab, do by this licence permit-Caste ____________________________ residence _________________ number _________________ who was ordered to be detained in a certified institution by the Court at ___________ under section _________________ of the Punjab Prevention of Beggary Act, 1971, for a term of ________________________ on the day of __________________________________ and who is how detained in the [at _________________________ to be released from the said institution for the remaining portion of the aforesaid period of detention.] [Vide Punjab Legislative Supplementary Part III, dated 13.3.1979.]This licence is granted subject to the conditions as specified in Form C endorsed thereon, upon the breach of any of which it shall be liable to be revoked.Given under my hand and seal this day of _________________ 19Chief Inspector of Certified InstitutionsState of Punjab[Here specify name and FAther name (Husband's name in the case of married women or his law) of inmates] [Vide Punjab Legislative Supplementary Part III, dated 13.3.1979.].[Here specify name of Certified Institution] [Vide Punjab Legislative Supplementary Part III, dated 13.3.1979.].Form 'C'[See sub-rule (2) of rule 8]Conditions