(1)No punishment of penal diet either singly or in combination, or of whipping, or of a change of labour under section 46, clause (2) of the Prisons Act, 1894, shall be executed until the prisoner to whom such punishment has been awarded has been examined by the Medical Officer, who, if he considers the prisoner fit to undergo the punishment, shall certify accordingly, in the appropriate column of the punishment-book prescribed in section 12 of the Prisons Act, 1894.
