Section 5 in THE PRISONS (UTTAR PRADESH AMENDMENT) ACT, 2020
5. For section 43 of the Principal Act, the following section shall be substituted, namely :
"43. Offences under section 42B to be cognizable and non Cognizable and bailable, non-bailale offence Offences under section 42B shall be cognizable and non-bailable."STATEMENT OF OBJECTS AND REASONSThe Prisons Act, 1894 has been enacted to provide for the safe and secure custody of prisoners, their maintenance, admission and release, health, labour, punishment for jail offences to maintain jail discipline and duties of officers at various levels. Instances of usage of mobile phones and wireless devices by the prisoners and entering of persons by impersonation have been frequently noted. Therefore, it had been decided to amend the said Act in its application to the State of Uttar Pradesh to provide for stringent provisions for the possession and usage of mobile phones or other wireless devices and to provide adequate punishment for impersonator entering into Prison on the basis of false identity.This Prisons (Uttar Pradesh Amendment) Bill, 2020 is introduced accordingly.
