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State of Punjab - Section

Section 860 in Punjab Jail Manual, 1996

860. Provision to be made in prescribed clothing, bedding etc. Exhibition of scales.

- The scales of clothing and bedding and other necessaries of equipment, from time to time prescribed, shall contain provision in respect of prisoners of each of the following classes, namely: -
Indian convicted criminal prisoners who do notprovide or only partially provide their own clothing, bedding andother necessaries of equipment : -
(1) Males (a) summer wear;
    (b) winter wear;
(2) Females (a) summer wear;
    (b) winter wear;
(3) convict officers, in respect of each class ofsuch officers. (a) summer wear;
    (b) winter wear
Civil prisoners who do not provide or onlypartially provide their own clothing bedding etc. 6
(1) Males Winter and summer wear respectively
(2) Females Ditto
(2)Provision sha11 also made in the scales prescribed under class (1), for the clothing bedding and other necessaries to be allowed in respect of any infant permitted to reside in jail with its mother (who is a prisoner) or after the death of its mother.
(3)Copies of the scales of clothing, bedding and other necessaries of equipment, for the time being force in any jail, shall be exhibited in the manner provided in regard to the exhibition of copies, of rules, in section 61 of the Prisons Act, 1894.