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State of Assam - Section

Section 47 in Assam Prisons Act, 2013

47. Sanitation and hygiene.

(1)Every part of a prison shall be kept scrupulously clean.
(2)All buildings in which the inmates live or work or which they otherwise occupy shall contain adequate floor space, cubic content of air, lighting and ventilation arrangements.
(3)So far as possible, water-closets shall be provided to enable the inmates to comply with the needs of nature in a clean and decent manner.
(4)Facilities shall be provided to the inmates to keep themselves, their clothing, bedding and other necessary equipment clean.