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State of Punjab - Section

Section 525 in Punjab Jail Manual, 1996

525. Access to a urinal and latrine at all hours.

- Every prisoner shall have access to a urinal and latrine at all hours, but frequent use of latrine by any prisoner should be reported to the Medical Officer who shall place the prisoner under observation in a cell, and if there is reason to believe that he has visited the latrine unnecessarily report the irregularity. In the case of newly convicted prisoners some latitude should be allowed in the enforcement of this measure.