Section 15 in The M.P. Chechak Tika Adhiniyam, 1968
15. Special provisions for convicts and others in Jails etc.
- Subject to such rules as the Inspector-General of Prisons may, with the sanction of the State Government, make in this behalf, and to such exceptions as the State Government may, from time to time, by general or special order authorise, every person confined in a Jail and in respect of whom-(a)imprisonment for more than one month has been awarded as part of the substantive sentence by a Criminal Court; or(b)Criminal Court has directed imprisonment in default of payment of fine for a term which, if the fine be not sooner paid, will exceed one month; or(c)a Court or Magistrate has directed imprisonment for failure to give security for good behaviour for a term which, if security be not sooner given, will exceed one month; or(d)an order has been made under either Section 466 or Section 471 of the [Code of Criminal Procedure, 1898] [See now Code of Criminal Procedure, 1973 (2 of 1974).] (V of 1898), for the detention of the accused in a lunatic asylum;shall, without any consideration regarding the age or sex of such person an whether such person consents or not, be vaccinated or revaccinated.
