The Prisons (Assam Amendment) Act, 1956

Th e 30th April 1956
No .LJ L.7/5 6/1 1.—Th e following Act of the Assam Legislative Assembly 
Z which receiv ed the  assent ol the Governor is hereby pub lished for g eneral
info rma tion .
(R ec ei ve d th e a ss en t o f  th e G ov er no r on  th e 24 th  Apr il 1956 )
ASSAM AC T X II  OF  1956
THE PR ISO NS  (ASSAM AM EN DM EN T) AC T, 1956 
(Passed by th e Assembly)
[Published in the Assam Gazette, dated  the 2nd May  1956] 
dn
del
.
to amend the Prisons Ac t, 189 4 in its application to Assam.*  f
Whereas i t is ex pedient to amend  the  Prisons Act, 1894 (Act IX  of  
1894), her einafte r referred to as the  Princ ipa l Ac t, in its app lica tion to
”• Assam in the  m ann er here inafter  a ppe arin g ;
It is hereby enacted  in the  Seve nth Year of  the  Repub lic of In dia as 
follo ws:—
1. Sh or t ti tl e , ex te nt an d co m m en ce m en t. — (1) This Act may  b e 
called the  Prisons (Assam Am endmen t) Act, 1956.
(2) It  extend s to the  whole of Assam.
(3) It shall come into force at once.
2. A m en dm en t o f  S ec tion  46 o f Ac t IX  o f 1894.— (I) In  Section 46 of  
the  Pri nci pal  Act, clause  (12) and the  words “or to w hip pin g” appea ring 
in the proviso to the  sa id section shall be omitted and  a full stop shall be 
substituted for the comma appea ring afte r the word “ fette r” in the  said 
proviso.
(2) In  section 46 o f the Prin cipal Act, add the following clauses after 
clause  (11), namely :—
“ (12) forfe iture of class, gra de,  or prison privileges for a perio d not 
exceeding thr ee m onth s ;
(13) per ma nen t or tem por ary red uction from a higher  to a lower class 
or gra de” .
3. A m en dm en t of S ec tio n 47 o f Act  IX  o f 1894 —I n sub-section (1) 
of Section 47 of th e Prin cipal Act, clause (4) shall be omitted.
4. A m en dm en t o f  Sec tion  50 o f  Ac t IX  o f  1 8 9 4 . In  sub-section
•  (1) of Section 50 of the  Princi pal  Act the words an d comma “ or of  
whipp ing ,” shall be omitted.
5. A m en d m en t o f S ec tion  51 o f A ct IX  o f 189 4 — In  sub-section (2)
■  of Section 51 o f the  Prin cipal Act the  words “in the cases o f offences for
which whipp ing  is aw ard ed” and the  comm as befo re these words and 
thereafter  shall be omitted.
6. A m en dm en t o f Se ct ion 53 o f  Act IX  o f  1894.— Sectio n 53 of 
the  P rincip al Act shall be omitted.
J. C. ME DH I,
Secy, to the Govt, of Assam , Leg. & Judl. Dep th

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