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 Punjab - Section

Section 847 in Punjab Jail Manual, 1996

847. Cultivation of the garden. Responsibility of Deputy Superintendent.

(1)The Deputy Superintendent is responsible that the jail garden contains at all seasons a sufficient quantity of good wholesome vegetables, condiments and antiscorbutics (so far as it is possible to raise them), for jail use and that the whole of the jail land outside the jail walls, available for cultivation, is cultivated to the best advantage. A garden of sufficient size to supply all the vegetables and condiments required, should be laid out and another plot set apart as a lime orchard; any land available after the garden and orchard have been provided for, should be utilized for raising crops suitable for prisoners' food and fodder for jail cattle.
(2)No warder or other subordinate officer should be permitted to go into the garden unless he has a duty to perform there.