556. Plurality of punishments under section 46 of the Prisons Act, 1894.
(a)Any two of the punishments enumerated in paragraph 547 may be awarded for any such offence in combination, subject to the following exceptions, namely :-(1)formal warning shall not be combined with any other punishment except loss of privileges under sub-paragraph (4) of paragraph 547;(2)cellular confinement shall not be combined with separate confinement so as to prolong the total period of seclusion to which the prisoner shall be liable;(3)no punishment shall be combined with any other punishment in contravention of rules made by-the State Government. [Sec. 47 of Act IX of 1894]Note 1. Two forms of punishment only can be combined under this paragraph.(b)No punishment shall be awarded for any such offence so as to combine, with the punishment awarded for any other such offence, two of the punishments which may not be awarded in combination for such offence.
