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] [Section 339] [Entire Act]

State of Punjab - Subsection

Section 339(b) in Punjab Jail Manual, 1996

(b)The Officer who first notices the incident, whatever it may be, shall blow his whistle continuously, and all warders on hearing it shall repeat the whistle till the continuous sounding of the alarm gong or bell at the jail gate shows that the information has reached there. A sentry on hearing a whistle or a bell or gong sounding the alarm in any part of the jail or its neighbourhood, shall repeat the alarm till the whole establishment is thoroughly aroused. The whistle or gong used for sounding an alarm should be of a different tone to that used for ordinary parades, if there be a bugler on the establishment, his services should be availed of to sound the alarm on his bugle. The Head Warder or warder on duty at the place where the alarm originated, shall despatch a junior warder or a trustworthy convict-officer with all haste to the jail gate, to convey such information as is known regarding the character of the occurrence that has or is about to take place, so that the Deputy Superintendent or other officer incharge may be in a position to direct operations accordingly; for instance in the case of an escape, the prisoner's name, where he was last seen, the direction he has probably taken and the part of the jail or jail precincts he has disappeared from will all be valuable pieces of information in leading to his recapture. In a case of a disturbance, the locality in which it occurred and the approximate number of prisoners engaged in it, will enable the officer in command to dispose of his forces in the most effective manner for its suppression.