- A prisoner who has Committed any of the offences enumerated in the preceding paragraphs shall be put up before the Deputy Superintendent by the executive officer incharge of the prisoner alongwith his History Ticket in which the offence committed is recorded. The Deputy Superintendent after holding a preliminary enquiry will record his own observation in the case and present the prisoner alongwith his history ticket, witnesses and other relevant records before the Superintendent who shall hold an enquiry and punish such offences as given below [Sec. 46 of Act IX of 1894] :(1)a formal warning;Explanation. - A formal warning shall mean a warning personally addressed to a prisoner by the Superintendent and recorded in the punishment- book on the prisoner's history-ticket;(2)Change of labour to some more irksome or severe form for such period as may be prescribed by rules made by the Governor-General in Council;(3)Hard labour for a period not exceeding seven days in the case of convicted criminal prisoners not sentenced to rigorous imprisonment;(4)Such loss of privileges admissible under the remission system for the time being in force as may be prescribed by rules made by the Governor-General in Council;(5)stopping from recreational facilities.(6)Stopping for canteen facilities.(7)Recovery from wages from material loss, caused wilfully.(8)Transfer to special prison.(9)Postponement of leave.(10)Imposition of hand-cuffs of such pattern and weight, in such manner and for such period, as may be prescribed by rules made by the State Government subject to the provision of Paras 352 and 354.(11)Imposition of letters of such pattern and weight, in such manner and for such period, as may be prescribed by rules made by the State Government, subject to the provision of Paras 352 and 354.(12)Seperate confinement for any period not exceeding three months;Explanation. - Seperate confinement means such confinement with or without labour as secludes a prisoner from communication with, but not from sight of, other prisoners, and allows him not less than one hour's exercise per diem and to have his meals in association with one or more other prisoners;(13)Cellular confinement for any period not exceeding fourteen days; provided that after each period of cellular confinement, an interval of not less duration than such period must elapse before the prisoner is again sentenced to cellular or solitary 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; Provided that nothing in this section shall render any female or civil prisoner liable to the imposition of any form of handcuffs or fetters.Note 1. - No solitary or punitive cell, no hard labour or painful additive or other punishment or denial of privileges and amenities, no transfer to other prisons with penal consequences shall be imposed without judicial appraisal of the Sessions Judge, and when such intimation, on account of emergency is difficult such information shall be given within two days of the action.Note 2. Handcuffs and fetters shall be imposed on prisoners after specific permission, of the Court concerned of Sessions Judge, has been obtained.
