42. Penalty for introduction or removal of prohibited articles into or from prison and communication with the prisoners.
- Whoever, contrary to any rule under section 60, introduces or removes or attempts by any means whatever to introduce or remove, into or from any prison, or supplies or attempts to supply to any prisoner outside the limits of a prison, any prohibited articles, and every officer of a person who, contrary to any such rule, knowingly suffers any such article to be introduced into or removed from any prison, to be possessed by any prisoner, or to be supplied to any prisoner outside the limits of a prison, and whoever, contrary to any such rule communicates or attempts to communicate with any prisoner, and whoever, abets any offence made punishable by this section, shall, on conviction before a [Judicial Magistrate] [Substituted by Act XI of 1966 for 'Magistrate'.], be liable to imprisonment for a term not exceeding six months, or to fine not exceeding two hundred rupees, or to both.
