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State of Haryana - Section

Section 740 in Punjab Jail Manual

740. Adult Indian male convicts where to be confined.

- Subject to the limitation as the length of sentences hereinafter prescribed, adult male convicts who are Indian will ordinarily be detained for the purpose of undergoing their sentences in the Jails to which they are in the first instance committed or in the jails to which they may be transferred as hereinafter in the annexed table, provided in that behalf.Table showing the names of Jails the authorised term of sentences which may be undergone therein and the jail to which convicts may ordinarily be transferred therefrom.
Sr. No. Name of Jail Authorised to retain prisoners sentenced tosubstantive term and imprisonment not exceeding Name of Jails to which the convicts sentencedto terms of imprisonment exceeding those specified in secondcolumn are to be transferred
1 2 3 4
1. Central Jail, Ambala All habitual convicts irrespective ofsentences2. All casual prisoners3. All fermale prisonersirrespective of sentences Casual prisoners of Ambala exceeding three yearsbut upto 7 years to Distt. Jail, Rohtak.2. Over 7 years toDistt. Jail, Hissar.
2. District Jail, Hissar 1. All casual prisoners irrespective ofsentences 1. All habituals to Central Jail, Ambala.2.Casual prisoners over three years but upto 7 years to Distt.Jail, Rohtak.3. Over 7 years to Central Jail, Ambala
3. District Jail, Rohtak Casual prisoners upto 7 years 1. All habitual prisoners to the Central Jail,Ambala.2. Casual prisoners exceeding 3 years but up to 7years to Distt. Jail, Hissar3. Over 7 years to Central Jail,Ambala.
4. District Jail, Karnal Casual prisoners upto 3 years 1. All habituals to Central Jail, Ambala2.All casual sentenced over 3 years and upto 7 years to Distt.Jail, Rohtak..3. All casuals exceeding 7 years to CentralJail, Ambala.
5. District Jail Gurgaon Casual prisoners upto 3 years 1. All habitual prisoners to Central Jail,Ambala2. All Juveniles and adolescents sentenced to 3 monthsor more to B.I.&J. Jails, Hissar.3. All women prisonerssentenced to 4 months or more to Central Jail, Ambala4.Casual prisoners with sentences exceeding 3 years.(a) upto 7years to Distt. Jail, Rohtak.(b) Above seven years toCentral Jail, Ambala
6. Sub Jail, Mohindergarh Casual prisoners upto 6 months 1. All habituals to Central Jail, Ambala.2.All casual prisoners upto 7 years to Distt. Jail, Rohtak.3.All casual exceeding 7 years to Central Jail, Ambala
7. Sub Jail, Dadri/Panipat Casual prisoners upto 3 months 1. All others convicted prisoners to Distt.Jail, Rohtak from where further distribution will be effected asper above instructions.
8. Sub Jail, Bhiwani/Sirsa -do- 1. All other convicted prisoners to Distt. Jail,Hissar from where further distribution will be effected as perabove instructions.
9. Sub Jail, Palwal/Rewari/Narnaul Casual prisoners upto 3 months 1. All other prisoners to Distt. Jail, Gurgaonfrom where further distribution will be effected as per aboveinstructions.
10. Sub Jail, Sonepat Casual prisoners upto 3 months 1. All other prisoners to Distt. Jail, Rohtakfrom where further distribution will be effected according tothis table.
11. Sub Jail, Narwana Casual prisoners upto 3 months All other prisoners to Distt. Jail
12. Sub Jail, Jind. Casual prisoners upto 6 months from where further distribution will be effectedaccording to this table
13. Sub Jail, Kaithal Upto 3 months All other prisoners to Distt. Jail, Karnal fromwhere further distribution will be effected according to thistable.
Notes :- 1. All habitual prisoner with sentences of 3 months or more to be transferred to Central Jail, Ambala.