Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Prisons (Madras Amendment) Act, 1947 18 of 1947 [11 November 1947] CONTENTS 1. Short title 2. Amendment of Central Act IX of 1894 Prisons (Madras Amendment) Act, 1947 18 of 1947 [11 November 1947] PREAMBLE An Act further to amend the Prisons Act, 1894, in its application to the Province of Madras. Whereas it is expedient further to amend the prisons Act, 1894, in i t s application to the Province of Madras, for the purposes hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 8th July I947, Part IV A, page 125 1. Short title :- This Act may be called the Prisons (Madras Amendment) Act, 1947. 2. Amendment of Central Act IX of 1894 :- In the Prisons Act, 1894(Central Act IX of 1894)-- (i) in section 46, proviso, the following words shall be added at the end, namely, "or render any prisoner on hunger-strike liable to whipping"; (ii) in section 52, for the words and figures "sentence him to any of the punishments enumerated in section 46", the words and figures "sentence him to any of the punishments to which he is liable under section 46" shall be substituted.