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] [Section 856] [Entire Act]

State of Haryana - Subsection

Section 856(4) in Punjab Jail Manual

(4)A convict sweeper or other prisoner allowed to enter the cell of a condemned prisoner to perform any duty, shall first be carefully searched and while carrying out his work, shall be kept under close observation by the warders on duty. Before the cell door is opened, handcuffs should be applied to the condemned man, and not be removed till the cell door is locked upon him.Note - To allow of handcuffs, being applied before the cell door is opened, the prisoner should be asked to thrust his hands between two of the bars of the grated door; when he has been locked into the cell, the handcuffs can be removed in a similar manner.