Section 46(9) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
(9)penal diet, that is, restriction of diet in such manner and subject to such conditions regarding labour as may be prescribed by the Government:Provided that such restriction of diet shall in no case be applied to a prisoner for more than ninety-six consecutive hours, and shall not be repeated except for a fresh offence nor until after an interval of one week;
