(2)The whipping shall be inflicted in presence of the officer in charge of the jail, unless the Judge or Magistrate orders it to be inflicted in his own presence.[Note :- If a further appeal is made to the High Court for revision of the sentence, the infliction of the whipping is not, in the absence of orders by that court staying execution, to be delayed.] [Pb. G. letter No. 994-S dated 16th July, 1904.]
