Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 740 in Punjab Jail Manual, 1996 740. Convicts may be required to take exercise. - A convict sentenced to simple imprisonment who does not elect to labour shall, at the discretion of the Medical Officer be required to take walking exercise for not more than an hour in the morning and an hour in the afternoon daily.
