27. Punishment awardable for Borstal Institution Offences.
(1)The punishment which may be inflicted on an inmate of a Borstal Institution for the Borstal Institution Offences shall be in the following form and in no other :-(i)punishment Drill;(ii)Reduction in grade;(iii)Deprivation of any of the privileges of the grade;(iv)Punishment described in paragraph 612 of the Punjab Jail Manual except punishment by handcuffs, fetters, and cellular confinement specified respectively in clauses 6, 7, 10 and 11 provided that nothing in this clause shall be deemed to permit "Separate" confinement under clause 8 of that paragraph for more than one month;(v)Cuts on the hand by a rattan, provided that the cuts shall be inflicted only in such cases and subject to such limitations and restrictions as apply to punishment by whipping under clause 13 of paragraph 612 of the Punjab Jail Manual.(2)No punishment shall be awarded to any inmate by any official of the Institution except the Superintendent.
