Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Prisons (Madras Amendment No. II) Act, 1947 19 of 1947 [11 November 1947] CONTENTS 1. Short title 2. Amendment of section 33, Central Act IX of 1894 Prisons (Madras Amendment No. II) Act, 1947 19 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(Central Act IX of 1894), in its application to the Province of Madras, for the purpose hereinafter appearing; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, dated 2nd September 1947, Pan IV-A, page 138. 1. Short title :- This Act may be called the Prisons (Madras Amendment No. II) Act, 1947. 2. Amendment of section 33, Central Act IX of 1894 :- (1) In section 33 of the Prisons Act, 1894(Central Act IX of 1894), for sub-section (2), the following sub-section shall be substituted, namely:- "(2) When a civil prisoner has been committed to prison by a Court in execution of any decree or order in favour of a private person, such person shall immediately deposit or cause to be deposited in Court, to meet the cost of the prisoners clothing and bedding, such amount as may be fixed by the Court in accordance with the rules, if any, made by the 1[State] Government in that behalf; and, in default of such deposit, the prisoner may be released." 1. This word was substituted for the word " Provincial " by the Adaptation Order of 1950 .