Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 18 in Goa Prisons Rules, 2006

18. Conservancy arrangements.

(1)The Superintendent, Assistant Superintendent, Medical Officer, the Jailor and all subordinate executive staff of a prison shall ensure that proper attention is paid to conservancy.
(2)Latrines. - There shall be sufficient number of latrines, constructed in a manner to provide reasonable privacy and full scope to maintain cleanliness, sanitary and hygienic conditions. Suitable disinfectants shall be used.
(3)Disposal of fetid matter, refuse etc. - All fetid matter, refuse of the kitchen and sweepings of the prison shall be buried in shallow trenches in the prison garden for making compost. Useless rubbish, which cannot be converted into manure, may be burnt.