(2)No officer of any jail shall, in the discharge of his duties, at any time use more force than is absolutely necessary for the purpose of enforcing the law and carrying out his duties.Note. - It is lawful to use all means necessary to effect an arrest (Section 45, Criminal Procedure Code), and a prisoner has no right of private defence against prison officers acting in the discharge of their duty (section 98, Indian Penal Code), and every officer may use all force necessary to resist any force used by prisoners against lawful authority.
