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 Haryana - Section

Section 85 in Punjab Jail Manual

85. Record of sentence of whipping to be made by Superintendent.

- The order for the punishment of any offence not punishable by whipping, shall be entered by the Superintendent on the prisoner's history ticket, and such order may be copied into the prescribed register of punishments by a subordinate officer. In every case in which the punishment of whipping is ordered, the Superintendent shall make the necessary entries on the history ticket of the prisoner concerned and shall also himself enter the punishment and other particulars prescribed by Section 51 of the Prisons Act, 1894, in the punishment-book and shall initial the entries so made.