Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 35 in The Karnataka Prisons Act, 1963

35. Employment of criminal prisoners sentenced to simple imprisonment.—

The Superintendent shall make provision for the employment of all criminal prisoners sentenced to simple imprisonment if and as long as they so desire:Provided that no prisoner not sentenced to rigorous imprisonment shall be punished for neglect of work but such prisoner may be punished in cases of neglect of work by such alterations in the scale of diet as may be prescribed.