(1)The punishment which may be inflicted on an inmate of a Borstal Institution for offences specified in the Prisons Act, 1894, and the rules made thereunder shall be restricted to punishments prescribed by the Prisons Act, 1894, and the rules made thereunder except punishment by hand-cuffs, fetters, gunny clothing, and cellular confinement specified in clauses (5) to (7), (10) and (11) of Section 46 of the said Act and the rules relating thereto :Provided that nothing in this rule shall be deemed to permit separate confinement under clause (8) of that section for more than fourteen days.(2)No punishment shall be awarded to any inmate by any official of an institution except the Superintendent.
