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[Section 50]
[Entire Act]
Union of India - Subsection
Section 50(3) in The Prisons Act, 1894
| [Andhra Pradesh].- In its application to the State of Andhra Pradesh, in sub-S. (1) of Section 50, the words or of whipping shall be omitted.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Assam].- Same as that of Andhra Pradesh.Assam Act 12 of 1956, Section 4 (w.e.f. 2-5-1956).[Bihar].- Same as that of Andhra Pradesh.Bihar Act 31 of 1956, Section 4 (w.e.f. 24-11-1956).[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87, Gujarat A.L. (8th Amdt.) Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 50, for sub-S. (1), substitute the following sub-section, namely:(1) No punishment of penal diet, either singly or in combination, or of change of labour under section 46, clause (2), shall be executed until the prisoner to whom such punishment has been awarded, has been examined by the Medical Officer, who, if he considers the prisoner fit to undergo the punishment, shall certify accordingly in the appropriate column of the punishment book prescribed in section 12.Madhya Pradesh Act 12 of 1968, Section 2 (w.e.f. 18-5-1968).[Maharashtra].- In its application to the State of Maharashtra, in sub-S. (1) of Section 50,(a) the words or of whipping shall be omitted.Bombay Act 39 of 1957, Section 4 (w.e.f. 28-9-1957).(b) the words of penal diet, either singly or combination, or shall be omitted.Bombay Act 23 of 1959, Section 3 (w.e.f. 1-6-1959).[West Bengal].- In its application to the State of West Bengal, in sub-S. (1) of Section 50, the words of penal diet, either singly or in combination, or of whipping, or shall be omitted.West Bengal Act 22 of 1957, Section 5 (w.e.f. 6-1-1958). |