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State of Haryana - Section

Section 481 in Punjab Jail Manual

481. Certain convicts to wear a wooden label and neck-ring.

(1)Every convicted prisoner shall wear a wooden label suspended by a small leather thong from a button sewn on the left breast of the coat.
(2)On the wooden label shall be entered the register number of the prisoner, the class to which he belongs, the section of the Indian Penal Code or other enactment under which he was convicted, the term of his sentence, the date of conviction, the date on which he will be entitled to be released and the amount of the fine (if any) imposed.