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State of Punjab - Section

Section 6 in Punjab Detenus (Conditions of Detention) Order, 1981

6. Look-up.

- The detenus shall not normal be locked up at night. However, if the Superintendent considers that it is expedient to do so in view of the suspicious character of any detenu he may lock up the detenu during night and record reasons for doing so in his journal. The other gate of the jail compound shall, however, remain locked up all the twenty-four hours.