Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 511 in Punjab Jail Manual, 1996

511.

(1)Accommodation : Better Class prisoners shall where such accommodation is available, be kept apart from other prisoners and be accommodated in cells or in association barracks specially set aside for them. They need not be kept separate from ordinary prisoners in factories or at times when they are not required to be in their cells or barracks.
(2)Furniture : (a) Better Class prisoners in cells shall be supplied with : One takht posh or bed-stead, charpoy or cot of size 1.98 x 0.92 metres (6-1/2' x 3')One wooden chair,One wooden teapoy.One shelf, cupboard or box, necessary washing and sanitary appliances.
(b)Association barracks shall be supplied with one berth or cot per prisoner, one large table with benches, necessary night sanitary appliances, latrines and bathing sheds in the enclosure.
Prisoners may also be supplied with mosquito nets if they ask for them and the Medical Officer certifies that it is necessary.
(3)Better class prisoners shall be allowed 400 ml of milk or two eggs in diet in addition to the facilities allowed, and shall be subject to all restrictions regarding disciplinary, punishment, labour, diet etc. as in the case or ordinary class prisoners.
(4)Bedding : They may be permitted to use their own bedding provided it is allowed by the Superintendent and sterilized before it is brought into the jail.
(5)Exercise : They shall have such daily exercise in the open as the Medical Officer thinks proper for maintaining their health.
(6)Sanitary and bathing arrangements : They shall be allowed reasonable facilities for bathing, latrines, etc. with due regard to the provision of privacy. The use of soap for cleansing their bodies and washing their clothes. Tooth brushes, tooth paste and such toilet articles as may be necessary, e.g., hair oil, hand mirrors, combs etc. may be supplied on such scale as may be prescribed by the State Government from time to time.
(7)Hair cutting and shaving : They shall be allowed to retain their hair and beards or get themselves shaved by the Jail Barber. The Superintendent may allow them to shave once a day and to use their own safety razors provided they are kept in the store and are not retained in possession of the prisoners.
(8)Cooking arrangements : Where there are several Better Class prisoners confined together, endeavour should be made to provide a separate cook house for them; where such prisoners are confined individually, they may be permitted to cook food subject to due safeguards and due performance of full task.
(9)Diet: Better Class prisoners allowed to cook their own food may be supplied with raw rations in accordance with the scales laid down by the Inspector General. The diet may be supplemented with extra articles of food of a simple character, deposited with the Jail Superintendent.Alcohol, intoxicating drugs and articles of luxury are not allowed. They may be allowed to smoke, at their own expense, with due regard to the feeling of non-smokers and inside their wards when not on parade or work.
(10)Prison tasks : The tasks shall be allotted with due regard to the capacity, character, previous mode of life and antecedents of the prisoner.
(11)Facilities for reading : In addition to books from the jail library a prisoner may have upto six books or magazines at a time from private source, provided that such books or magazine are not considered unsuitable by the Superintendent, who, if in doubt, shall consult the C.I.D. Newspapers shall be supplied from a list approved by the Government. These papers shall be examined by the Superintendent before issue to prisoners.
(12)Menial duties : They shall not be required to perform menial duties nor to pay for having such duties done for them. These duties will be discharged by Prison servants who must not be used by prisoners of the Better Class as their personal servants.Rules for Prisoners admitted to Class B