878. Punishment drill and confinement to quarters. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
(a)Punishment drill shall be carried out in marching order under the supervision of a head constable. It shall never exceed two hours in one day, nor one hour at a time, in addition to the ordinary parade and drill. It shall be held in the police lines at the headquarters of districts and at subtreasury guards in subdivisions. It shall not be taken at the double or with two muskets at a time.Note. - A police officer is in "marching order" when he is fully armed and carrying a haversack containing kit and a greatcoat strapped across his back.(b)An order of confinement to quarters may be for any continuous period not exceeding 15 days. An award of more than 7 days may carry with it punishment drill for 7 days only. In other cases punishment drill may be given on any day of the award. Defaulters shall attend ordinary parades and regularly perform all their duties. While undergoing the sentence of confinement they shall not leave the lines and shall be required to answer their names four or five times a day at irregular, intervals. They shall also be employed on frequent periods of fatigue duty (Sundays and Thursdays excepted). The nature and hours of the fatigue duties shall be fixed by the officer awarding the order of confinement provided that the punishment shall be deterrent and adequate.(c)The Reserve officer shall maintain a defaulters' list, i.e., a list of persons punished under clause (b) above and every defaulter shall be placed in the special charge of an officer not below the rank of head constable or naik to be told off for the purpose. This officer shall also attend and take the defaulters' roll call.(d)Police officers stationed at outlying police-stations where punishment drill cannot be locally carried out, shall perform the drill at district or subdivisional headquarters. During the period spent at headquarters they shall take their turn at guard and other routine duties and shall attend all parades. Police officers stationed at police-stations at district or sub divisional headquarters, where Special Armed Forces are located, shall undergo the drill in addition to their ordinary duties.Punishment drill shall not generally be awarded except where their is an armed police detachment or treasury guard. At police-stations other than the headquarters of district or subdivisions some other form of punishment shall, if possible, be awarded.(e)When a constable of the Railway Police stationed at an outlying station is awarded punishment drill, he shall be exchanged temporarily with a constable at the railway station nearest to the headquarters of the district, or, if the headquarters of the district are not on the railway then to the headquarters of the nearest district which is on the railway. He shall perform the ordinary duties allotted to him at the railway station, and shall in addition attend the local police lines every morning to undergo his punishment drill.The district order awarding the punishment drill shall be sent to the Railway Police Inspector in whose circle the constables is employed, who shall arrange for the exchange of constable as specified in this regulation and the Sub-Inspector in charge of the railway police-station concerned shall then be responsible for sending the constable daily to the local police lines. The district order shall at the same time be sent to the Superintendent at whose headquarters the punishment drill is to be undergone, who shall direct his Armed Inspector to cause the drill to be carried out and shall return the district order to the Superintendent, Railway Police, with a statement that the drill has been undergone.
