Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY CIVIL JAILS ACT, 1874 2 of 1874 [15th January 1875] CONTENTS PART 1-2 :- Preliminary; Classes of Jails 1-7. 1-7 PART 2 :- Preliminary; Classes of Jails 2. . 3. . 4. . 5. . 6. . 7. . PART 3 :- Civil Jalls 8. application 9. Civil jail to be at Mat of each District Court, and may be at other places 10. Nazir of District court to be keeper of civil jail and to have establishment under him 11. Judge to visit civil Jail 12. Medical Officer to attend jail 13. Strsngers may be a~nitted to civil jails 14. Subsistence of prisoners in civil jails 15. Disposal of corpse of prisoner dying in civil jail 16. Disposal of subsistence money in hand on prisoners death or release PART 4 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 17. . 18. . 19. . PART 5 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 20. . 21. . 22. . PART 6 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 23. . 24. . 25. . PART 7 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 26. . 27. . PART 8 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 28. . 29. . PART 9 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 30. . 31. . PART 10 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 32. . 33. . 34. . 35. . PART 11 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 36. . 37. . 38. . 39. . PART 12 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 40. . 41. . 42. . 43. . PART 13 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 44. . 45. . 46. . 47. . PART 14 :- Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 48. . 49. . 50. . 51. . 52. . BOMBAY CIVIL JAILS ACT, 1874 2 of 1874 [15th January 1875] An Act for the regulation of jails in the State of Bombay excluding Greater Bombay and the enforcement of discipline therein. PART 1-2 Preliminary; Classes of Jails 1-7. 1-7 :- Rep. Act IX of 1894.] PART 2 Preliminary; Classes of Jails 2. . :- Rep. Act IX of 1894.] 3. . :- Rep. Act IX of 1894.] 4. . :- Rep. Act IX of 1894.] 5. . :- Rep. Act IX of 1894.] 6. . :- Rep. Act IX of 1894.] 7. . :- Rep. Act IX of 1894.] PART 3 Civil Jalls 8. application :- This Act shall apply to Civil Jails in the [State of Gujarat] 9. Civil jail to be at Mat of each District Court, and may be at other places :- There shall be a civil Jail at the seat of the District Court for each district created under section 3 of Act XIV of 1869 or any Corresponding law for the time being in force in any part of the state: Provided that it shall be in the power of the State Government to establish civil jails at other convenient places. 10. Nazir of District court to be keeper of civil jail and to have establishment under him :- The nazir of the District Court (or the corresponding officer by whatever name called, hereinafter referred to as "the nazir") or of the chief Civil Court at the place where the civil jail is located shall ex-offlcio keeper of the civil jail, and shall be responsible for the safe custody of the prisoners and for the preservation of cleanliness and good order in the jail and among the prisoners, and shall have such establishment under him as the District Judge with the sanction of the State Government, may direct. 11. Judge to visit civil Jail :- The Judge or the Assistant Judge of the district in which a civil jail is situated shall visit such civil jail at least once in each month, and shall issue in writing such orders connected with the economy of the jail, the good management, health and accommodation of the prisoners, as he may think fit. He shall record the date of his visit, and any remarks he may have to make, in a book to be kept for the purpose. 12. Medical Officer to attend jail :- A medical officer to be appointed by the State Government shall attend the civil jail, and shall be bound to offer such advice to the District Judge, or other officer in charge of the civil jail, as may seem expedient to him with regard to the sanitary state of the jail and of the prisoners. Remedies administered at expense of State Government.-He shall also administer remedies at the expense of the State Government to the sick: Provided that nothing contained in this section shall prevent a prisoner in a civil jail from employing at his own expense any medical man he may think fit to consult. 13. Strsngers may be a~nitted to civil jails :- The civil jail shall be opened daiiy for the admission of those wishing to visit prisoners from 9 am. till 3 pm., and no stranger shall be allowed to remain in the civil jail beyond the above mentioned hours except by permission of the Judge; the Assistant Judge of the district, or on the recommendation of the medical ofiicer by the pezmission of the nazir in charge of the jail. 14. Subsistence of prisoners in civil jails :- (1) Prisoners, in the civil jail may either make their own arrangements for their subsistence, or may, within the amount of subsistence-money or batta furnished by the party at whose suit they are detained, require the nazir to furnish their food and other necessaries out of the subsistence money fixed for them by the Court by which they are committed: Provided that excess in the use o f intoxicating liquors or drugs be strictly prohibited. A tariff of prices approved by the District Judge on the first day of each month shall be kept in each civil jail and shall be accessible to all the prisoners. 15. Disposal of corpse of prisoner dying in civil jail :- When prisoner shall die in the civil jail, the nazir shall immediately report such death to the nearest Magistrate, who shall thereupon inquire into the cause of such death, and make a written report thereon to the Inspector-General of Prisons, and the corpse of such prisoner shall after the medical officer appointed under section 12 has certified, to his death. be made over to his relatives or friends if any be present and willing to take charge of it. If no relatives or friend of a. prisoner who has died in prison is present and willing to receive and dispose of his corpse, it shall be buried, burnt or otherwise disposed of. 16. Disposal of subsistence money in hand on prisoners death or release :- If, at the time of a prisoner's death or release, any of the subsistence-money furnished by the party at whose suit such prisoner was detained remains unexpended, notice shall be forthwith given to the party paying the same, and the balance so remaining unexpended shall be returned to such party or his representatives: Provided that he or they claim payment thereof within three months from the date of such notice; failing which such balance shall become the property of the State Government. PART 4 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 17. . :- Rep. Act IX of 1894. ] 18. . :- Rep. Act IX of 1894. ] 19. . :- Rep. Act IX of 1894. ] PART 5 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 20. . :- Rep. Act IX of 1894. ] 21. . :- Rep. Act IX of 1894. ] 22. . :- Rep. Act IX of 1894. ] PART 6 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 23. . :- Rep. Act IX of 1894. ] 24. . :- Rep. Act IX of 1894. ] 25. . :- Rep. Act IX of 1894. ] PART 7 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 26. . :- Rep. Act IX of 1894. ] 27. . :- Rep. Act IX of 1894. ] PART 8 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 28. . :- Rep. Act IX of 1894. ] 29. . :- Rep. Act IX of 1894. ] PART 9 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 30. . :- Rep. Act IX of 1894. ] 31. . :- Rep. Act IX of 1894. ] PART 10 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 32. . :- Rep. Act IX of 1894. ] 33. . :- Rep. Act IX of 1894. ] 34. . :- Rep. Act IX of 1894. ] 35. . :- Rep. Act IX of 1894. ] PART 11 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 36. . :- Rep. Act IX of 1894. ] 37. . :- Rep. Act IX of 1894. ] 38. . :- Rep. Act IX of 1894. ] 39. . :- Rep. Act IX of 1894. ] PART 12 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 40. . :- Rep. Act IX of 1894. ] 41. . :- Rep. Act IX of 1894. ] 42. . :- Rep. Act IX of 1894. ] 43. . :- Rep. Act IX of 1894. ] PART 13 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 44. . :- Rep. Act IX of 1894. ] 45. . :- Rep. Act IX of 1894. ] 46. . :- Rep. Act IX of 1894. ] 47. . :- Rep. Act IX of 1894. ] PART 14 Criminal Jails; Superintendents of Criminal Jails; and their duties; medical Officer; Prison offence; Offences in relation to jails; Visits to, and correspondence of, Prisoner, Discharge of Prisoners; Visitors of Jails; Extramural Gangs; Miscellaneous Gangs; Miscellaneous. 48. . :- Rep. Act IX of 1894. ] 49. . :- Rep. Act IX of 1894. ] 50. . :- Rep. Act IX of 1894. ] 51. . :- Rep. Act IX of 1894. ] 52. . :- Rep. Act IX of 1894. ]