Section 83(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(3)Where an act of a prisoner is an offence punishable under this Act or the Indian Penal Code, 1860 (Central Act 45 of 1860) or any local or special laws, the Superintendent shall at his discretion either deal with' the case himself or send it to the Magistrate concerned:Provided that where the offence committed is a cognizable offence punishable with imprisonment for a term of three years or more, he shall initiate action against the offender before the Station House Officer having jurisdiction over the area.
