Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 595 in Punjab Jail Manual, 1996

595. No prisoner to be placed in a cell without a written order.

(1)No prisoner shall be placed in separate cellular or solitary confinement without an order from the Superintendent recorded in his history-ticket.
(2)No prisoner shall be kept separate in a cell either by night or day without an order similarly recorded by the Superintendent or Deputy Superintendent.