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Union of India - Section

Section 48 in The Prisons Act, 1894

48. Award of punishments under sections 46 and 47.

(1)The Superintendent shall have power to award any of the punishments enumerated in the two last foregoing sections, subject, in the case of separate confinement for a period exceeding one month, to the previous confirmation of the Inspector-General.
(2)No officer subordinate to the Superintendent shall have power to award any punishment whatever.
[Andhra Pradesh].- In its application to the State of Andhra Pradesh, after Section 48, insert the following section, namely:48-A. Punishment for breach of conditions of suspension or remission of sentence or grant of furlough.If any prisoner fails without sufficient cause to observe any of the conditions on which his sentence was suspended or remitted or furlough was granted to him, he shall be deemed to have committed a prison offence and the Superintendent may, after obtaining his explanation, punish such offence by(1) a formal warning as provided in clause (1) of section 46;(2) reduction in grade if such prisoner has been appointed an officer of prison;(3) loss of privileges admissible under the remission or furlough system; or(4) loss of such other privileges as the State Government may by general or special order, direct.Andhra Pradesh Act 23 of 1958, Section 3 and Sch. (w.e.f. 1-2-1960).[Gujarat].- Same as that of Maharashtra.Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, in Section 48-A, add same as that of Andhra Pradesh, except :(i) after the word furlough where it occurs for the first time, insert the words or release on parole;(ii) after the word furlough where it occurs for the second time, insert the words or parole.Bombay Act 27 of 1953, Section 5 (w.e.f. 13-5-1953); Act 23 of 1959, Section 3 (w.e.f. 1-6-1959).[Orissa].- In its application to the State of Orissa, Section 48-A same as that of Andhra Pradesh except that the marginal note reads as follows:Punishment for breach of conditions of suspension of sentence.Orissa Act 29 of 1958, Section 5 (w.e.f. 19-11-1958).