Prisoners Act, 1900

[Act No. 3 of 1900]1

Contents
Sections	Particulars
Part I	Preliminary
1	Short title and extent
2	Definition
Part II	General
3	Officer in charge of prisons to detain persons duly committed to their custody
4	Officers in charge of prisons to return writs, etc., after execution of discharge
Part III	Prisoners In The Presidency-Towns
5	Warrant, etc., to be discharged to Police officers
6	Power for State Government to appoint Superintendents of presidency prisons
7	Delivery of persons sentenced to imprisonment or death by High Court
8	Delivery of persons sentenced to transportation or penal servitude by High Court
9	Delivery of persons committed by High Court in execution of a decree or for contempt
10	Delivery of persons sentenced by Presidency Magistrate
11	Delivery of persons committed for trial by High Court
12	Custody pending hearing by High Court under section 350 of the Code of Civil Procedure of application for insolvency
13	Delivery of persons arrested in pursuance of warrant of High Court or Civil Court in presidency-town
Part IV	Prisoners Outside The Presidency-Towns
14	Reference in this part to prisons, etc., to be construed as referring also to Reformatory School
15	Power for officers in charge of prisons to give effect to sentences or certain Courts
16	Warrant of officer of such Court to be sufficient authority
17	Procedure where officer in charge of person doubts the legality of warrant sent to him for execution under this Part
18	Execution in the State of certain capital sentences not ordinarily executed there
Part V	[Repealed by the Criminal Law (Removal of Discrimination) Act, 1949, with effect from 6th. April, 1949]
Part VI	Removal Of Prisoners
28	References in this Part to prisons etc., to be constructed as referring also to Reformatory Schools
29	Removal of prisoners
30	Lunatic prisoners how to be dealt with
31	[Repealed by Amending Act, 1903]
Part VII	Persons Under Sentence Of Transportation
32	Appointment of places for confinement of persons under transportation and removal thereto
Part VIII	Discharge Of Prisoners
33	Release on recognizance, by order of High Court, of prisoner recommended for pardon
Part IX	Provision For Requiring The Attendance Of Prisoners And Obtaining Their Evidence
34-52	[Repealed by the Prisoners (Attended in Courts) Act, 1955]
53	[Repealed by the Repealing and Amending Act, 1914]
The First Schedule	[Repealed by the Prisoners (Attendance in Courts) Act, 1955]
The Second Schedule	[Repealed the Prisoners (Attendance in Courts) Act, 1955]
The Third Schedule	[Repealed by the Repealing and Amending Act, 1914]

An Act to consolidate the law relating to Prisoners confined by order of a Court.

Whereas it is to expedient to consolidate the law relating to prisoners confined by order of a Court;

It is hereby enacted as follows:-