- The enactments regulating the establishment and management of jails, the confinement, treatment and transfer of prisoners, the maintenance of discipline amongst them and other matters relating to prisoners, are as follows :-The Prisons Act, 1894 (Act 9 of 1894);The Prisoners' Act, 1900 (Act 3 of 1900);The Indian Lunacy Act, 1912 (Act 4 of 1912);The Civil Procedure Code, 1908 (Act 5 of 1908);The Criminal Procedure Code, 1973 (Act 2 of 1974);The Indian Penal Code, 1860 (Act 45 of 1860);The Transfer of Prisoners Act, 1950 (Act 29 of 1950);The Prisoners' (Attendance in Courts) Act, 1955 (Act 32 of 1955);The Probation of Offenders Act, 1958 (Act 20 of 1958);Defence of India Act, 1971 (Act 42 of 1971);The Maintenance of Internal Security of India Act, 1971 (Act 26 of 1971);The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (Act 52 of 1971);The Punjab Borstal Act, 1926 (Punjab Act 11 of 1926);The Good Conduct Prisoners' Probational Release Act, 1926 (Punjab Act 10 of 1926);The East Punjab Children Act, 1949 (East Punjab Act 39 of 1949);The Punjab Habitual Offenders (Control and Reform) Act, 1952 (Punjab Act 12 of 1952);The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 (Act 11 of 1962);The Punjab Prevention of Anti Social and Hazardous Activities Act, 1976 (Act 39 of 1976);Some of the Acts specified are printed entirely in this Manual. In the case of the remaining Acts, such portions as are likely to be of use to the jail officers are also incorporated in it.
