Section 11(2) in Rajasthan Armed Constabulary Act, 1950
(2)A person sentenced under this Act to imprisonment for a period not exceeding three months may, if [the Inspector General or a Deputy Inspector General or a Commandant] [Substituted by section 9 of Rajasthan Act No. 14 of 1960, published. in the Rajasthan Gazetted Part 4-A, Extraordinary dated 25.4.1960.] or subject to his control, an Assistant Commandant, so directs, be confined in the quarter guard or such other place as the [such Inspector General or Deputy Inspector General or Commandant] [Substituted by section 9 of Rajasthan Act No. 14 of 1960, published in the Rajasthan] or Assistant Commandant may consider suitable.
