75. Penalty for introduction or removal of prohibited articles into or from prison and communication with inmates.
- Whoever, contrary to any rule made under this Act, introduces or removes, or attempts by any means whatsoever to introduce or remove, into or from any prison, or supplies or attempts to supply to any inmate outside the limits of a prison, any prohibited article;and every officer of a prison who, contrary to any such rule, knowingly suffers any such article to be introduced into or removed from the prison, to be possessed by any inmate, or to be supplied to any inmate outside the limits of the prison;and whoever, contrary to any such rule, communicates or attempts to communicate with any inmate;and whoever, abets any offence made punishable by this sub-section, -shall, on conviction before a Magistrate, be liable to imprisonment of either description for a term not exceeding six months or to fine not exceeding one thousand rupees or to both.
