| Contents: |
| Title |
The Prisons Act, 1894 |
| Sections: |
Particulars: |
| Chapter I |
Preliminary Sections |
| 1. |
Short title, extent and commencement |
| 2. |
[Repealed.] |
| 3. |
Definitions |
| Chapter II |
Maintenance and Officers of Prisons |
| 4. |
Accommodation for prisoners |
| 5. |
Inspector General |
| 6. |
Officers of prisons |
| 7. |
Temporary accommodation for prisoners |
| Chapter III |
Duties of Officers |
| 8. |
Control and duties of officers of prisons |
| 9. |
Officers not to have business dealings with prisoners |
| 10. |
Officers not to be interested in prison-contracts |
| 11. |
Superintendent |
| 12. |
Records to be kept by Superintendent |
| 13. |
Duties of Medical Officer |
| 14. |
Medical Officer to report in certain cases |
| 15. |
Report on death of prisoner |
| 16. |
Jailer |
| 17. |
Jailer to give notice of death of prisoner |
| 18. |
Responsibility of Jailer |
| 19. |
Jailer to be present at night |
| 20. |
Powers of Deputy and Assistant Jailers |
| 21. |
Duties of gate-keeper |
| 22. |
Subordinate officers not to be absent without leave |
| 23. |
Convict officers |
| Chapter IV |
Admission, Removal and Discharge of Prisoners |
| 24. |
Prisoners to be examined on admission |
| 25. |
Effects of prisoners |
| 26. |
Removal and discharge of prisoners |
| Chapter V |
Discipline of Prisoners |
| 27. |
Separation of prisoners |
| 28. |
Association and segregation of prisoners |
| 29. |
Solitary confinement |
| 30. |
Prisoners under sentence of death |
| Chapter VI |
Food, Clothing and Bedding of Civil and Unconvinced Criminal Prisoners |
| 31. |
Maintenance of certain prisoners from private sources |
| 32. |
Restriction on transfer of food and clothing between certain prisoners |
| 33. |
Supply of clothing and bedding to civil and unconvicted criminal prisoners |
| Chapter VII |
Employment of Prisoners |
| 34. |
Employment of civil prisoners |
| 35. |
Employment of criminal prisoners |
| 36. |
Employment of criminal prisoners sentenced to simple imprisonment |
| Chapter VIII |
Health of Prisoners |
| 37. |
Sick prisoners |
| 38. |
Record of directions of Medical Officers |
| 39. |
Hospital |
| Chapter IX |
Visits to Prisoners |
| 40. |
Visits to civil and unconvicted criminal prisoners |
| 41. |
Search of visitors |
| Chapter X |
Offences In Relation to Prisoners |
| 42. |
Penalty for introduction or removal of prohibited articles into or from prison and communication with prisoners |
| 43. |
Power to arrest for offence under section |
| 44. |
Publication of penalties |
| Chapter XI |
Prison-Offences |
| 45. |
Prison-offences |
| 46. |
Punishment of such offences |
| 47. |
Plurality of punishments under section 46 |
| 48. |
Award of punishments under sections 46 and 47 |
| 49. |
Punishments to be in accordance with foregoing sections |
| 50. |
Medical Officer to certify to fitness of prisoner for punishment |
| 51. |
Entries in punishment-books |
| 52. |
Procedure on committal of heinous offence |
| 53. |
Whipping |
| 54. |
Offences by prison-subordinates |
| Chapter XII |
Miscellaneous |
| 55. |
Extramural custody, control and employment of prisoners |
| 56. |
Confinement in irons |
| 57. |
Confinement of prisoners under sentence of transportation in irons |
| 58. |
Prisoners not to be ironed by Jailer except under necessity |
| 59. |
Power to make rules |
| 60. |
[Repealed.] |
| 61. |
Exhibition of copies of rules |
| 62. |
Exercise of powers of Superintendent and Medical Officer |
| Schedule I |
Enactments repealed |
