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State of Punjab - Section

Section 338 in Punjab Jail Manual, 1996

338. Action when any jail becomes temporarily insecure.

- If, from any cause, any jail, at any time, becomes temporarily insecure, the Superintendent shall inform the Superintendent of Police of the fact, and it shall be the duty of that officer to supply such police guard as he may think necessary to provide for the safety of the prisoners until the jail is made secure.Alarm Parade, Escapes and Outbreaks