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[Repealed by the Criminal Law (Removal of Discrimination) Act, 1949,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[Repealed by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[Repealed by the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[Repealed by the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:-