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State of Punjab - Section

Section 90 in Punjab Jail Manual, 1996

90. Superintendent to Take Precaution Against Fire.

- The Superintendent shall satisfy himself that proper precautions are taken to guard against fire. With this object he should draw up a set of rules for the guidance of officers in such cases, and cause a copy of them to be pasted between the jail gates or other equally conspicuous place. The rules should provide for -
(a)a signal to notify the outbreak of fire;
(b)setting up of fire points with fire fighting equipment at different strategic places;
(c)a fire-brigade organised from the members of the staff, who should be put through a fire alarm parade once a month and so accustomed to the use of scaling ladders and the various duties they may be called on the perform in case of fire;
(d)a plentiful supply of water at all times and in convenient places;
(e)a supply of dry earth within each ward at night to extinguish any lamp that may burst or become a source of danger and the instruction to the convict officers as to what they should do in such cases;
(f)the key of any ward or compartment where prisoners are confined at night being readily distinguishable from other keys, so that prisoners in a burning building can be promptly removed.
(g)"Fire fighting exercise will be carried out under the supervision of the nearest Fire Officer".
The Deputy Superintendent