Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Prisons (Uttar Pradesh Amendment) Act, 2002 16 of 2002 CONTENTS 1. Short Title And Extent 2. Insertion Of New Section 36-A In Act No. 9 Of 1894 Prisons (Uttar Pradesh Amendment) Act, 2002 16 of 2002 An Act further to amend the Prisons Act, 1894 in its application to Uttar Pradesh It is hereby enacted in the Fifty-third Year of the Republic of India as follows:-- 1. Received the assent of the Governor on September 13, 2002 and published in the U.P. Gazette, Extra., Part 1. Section (Ka), dated 17th September, 2002, p. 3 1. Short Title And Extent :- (1) This Act may be called the Prisons (Uttar Pradesh Amendment) Act, 2002. (2) It shall extend to the whole of Uttar Pradesh. 2. Insertion Of New Section 36-A In Act No. 9 Of 1894 :- After Section 36 of the Prisons Act, 1894, the following section shall be inserted, namely:-- "36-A. Remuneration of Prisoners.-- (1 ) Every convicted criminal prisoner employed for labour in a prison and working satisfactorily shall be entitled to get such remuneration as may be prescribed by the State Government: Provided that out of the amount payable to a convicted criminal prisoner under this sub-section, an amount not exceeding 20 per cent thereof shall be deducted and be paid as compensation to the deserving victims of the offence committed by that prisoner. (2) All deductions made under sub-section (1) shall be credited to a common fund to be created for the purpose. (3) The creation of the fund, credit of amount therein and the operation thereof shall be regulated in such manner as may be prescribed.".