Section 2 in The Prisons (Orissa Amendment) Act, 1956
2. Amendment of Section 46, Act IX of 1894.
- In Section 46 of the Prisons Act, 1894 (IX of 1894) after Clause (4) the following new clause shall be inserted, namely :"(4-a) temporary forfeiture of class, grade or prison privileges or temporary or permanent reduction from a higher to a lower class or grade".
