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State of Punjab - Section

Section 116 in Punjab Jail Manual, 1996

116. Prisoners not to be ironed except under necessity.

- No prisoner shall be put in irons or under mechanical restraint by the Deputy Superintendent of his own authority, except in case of urgent necessity, in which case notice thereof shall forthwith be given through Superintendent to the District Magistrate in the case of convicted prisoners and to the court concerned in the case of under trial prisoners. [Section 58 Act IX of 1894]