629. Rule made by Local Government regarding whipping.
- Whipping shall be inflicted on the buttocks, with a light ratan not exceeding the legal minimum of half an inch in diameter, and in case of prisoner under the age of sixteen, it shall be inflicted on the buttocks in the way of school discipline, with a still lighter ratan.[Note - To prevent undue laceration of the skin, a piece of thin cotton cloth soaked in some antiseptic should be spread over the buttocks of every prisoner during the operation. All such clothes should be thoroughly washed and afterwards soaked in antiseptic solution before being again brought into use, so as to obviate the possibility of disease of any kind being conveyed from one prisoner to another. The drawing stroke, which is calculated to lacerate the flesh, is prohibited.] [P.G. No. 3968 S. Jails dated 22.8.21.]
