(1)The Superintendent may himself conductor authorize an officer not below the rank of Deputy Superintendent to conduct an inquiry inside the prison of any person alleged to have committed an offence specified in Section 46 and impose any of the following punishments:(a)a formal warning, which shall be personally addressed to the prisoner by the Superintendent and recorded in the punishment book;(b)forfeiture of remission up to a period of thirty days at anyone time or, with the approval of the Inspector General, remove a prisoner from the remission system up to a period of six months;Provided that the Inspector General shall have power to forfeit all earned remissions, other than remissions given by the Government, or to remove a prisoner from the remission system for the entire period of his imprisonment;(c)stoppage of recreational facilities up to a period of one month or canteen facilities up to a period of three months or stoppage of interviews for a period of one month;(d)in case of breaches and violations in conditions of release on parole or furlough, not counting the said period towards imprisonment;(e)segregation up to a period of three months, and with the sanction of the Inspector General, up to a period of six months;(f)separate confinement up to a period of one month at a time, and with the sanction of the Inspector General up to a period of three months subject to such conditions as may be prescribed.Explanation: Separate confinement means such confinement with or without labour as schedules a prisoner from communication with, but not from sight of other prisoner and allows him not less than one hour's exercise per day and to have his reads in association with one or more other prisoners.(g)Cellular confinement for any period not exceeding fourteen days with the approval of Inspector General.Provided that, after each period of cellular confinement, and interval of not less duration than such period must clause before the prisoner is again sentenced to cellular confinement.Explanation: Cellular confinement means such confinement with or without labour as entirely secludes a prisoner from communication with, but not from sight of, other prisoners.(2)While undergoing any of the punishments awarded under sub-section (1) above the following privileges may, however, be extended to the prisoners, namely:(a)provision of letters and supply of religious and moral books as far as the rules of the prison provide;(b)interviews with members of family of the prisoner may be granted in accordance with rules by the Superintendent except in case of punishment under clause (c) of sub-section 1 above.
