131. Use of sword etc., against prisoners engaged in outbreak or disturbance.
- Any officer of the prison may use a sword, bayonet, firearm or any other weapon on any prisoner, engaged in any combined outbreak or in any attempt to force or break open the outer gate or enclosure wall of the prison or against any prisoner for using violence to any officer of the prison or other person:Provided that such officer has reasonable ground to believe that officer of the prison or other person is in danger of life or limb, or that grievous hurt is likely to be caused to him. The use of weapon may be continued only till such time as the combined out-break or attempt thereto is actually prosecuted.
