(1)Any two of the punishments enumerated in paragraph 612 may be awarded for any such offence in combination, subject to the following exceptions, namely :(1)formal warning shall not be combined with any other punishment except loss of privileges under clause (4) of paragraph 612;(2)penal diet shall not be combined with change of labour under clause (2) of paragraph 612, nor shall any additional period of penal diet awarded singly be combined with any period any penal diet awarded in combination with cellular confinement;(3)cellular confinement shall not be combined with separate confinement so as to prolong the total period of seclusion to which the prisoner shall be liable;(4)whipping shall not be combined with any other form of punishment except cellular or separate confinement and loss of privileges admissible under the remission system;(5)no punishment shall be combined with any other punishment in contravention of rules made by Governor-General in Council.[Note - Two forms of punishment only can be combined under this paragraph. [G. of I. Resol (No. 266 of 30.12.05.](2)No punishment shall be awarded for any such offences so as to combine with the punishment awarded for any other such offence two of the punishments which may not be awarded in combination for such offence.]
