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State of Jammu-Kashmir - Section

Section 53 in The Prisons Act, 1977

53. Whipping.

(1)No punishment of whipping shall be inflicted in instalments, are except in the presence of the Superintendent and Medical Officer or Medical Subordinate.
(2)Whipping shall be inflicted with a light ratan not less than half an each in diameter on the buttock and in case of prisoners under the age of sixteen it shall be infected, in the way of school discipline, with a lighter ratan.