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State of Goa - Section

Section 127 in Goa Prisons Rules, 2006

127. Prisoners to resort to place of security.

- It shall be the duty of every prisoner, immediately upon the alarm being given, to run at once to places of security usually the nearest barrack to be signified by the senior most guarding official present where they shall, as far as possible, be locked in by the guard inside the prison. Prisoners shall be warned that neglect of this rule shall render them liable to be treated as participating in the outbreak and fired on, if necessary.