No cell shall be used for solitary confinement unless it is furnished with the means of enabling the prisoner to communicate at any time with an officer of the prison, and every prisoner so confined in a cell for more than twenty-four hours, whether as a punishment or otherwise, shall be visited at least once a day by the Medical Officer or Medical Subordinate. STATE AMENDMENT Maharashtra.-- Amendment of section 29 of Act IX of 1894.-- In section 29 of the principal Act, for the words "or Medical Subordinate" the words "or any Officer authorised by the Medical Officer in this behalf" shall be substituted. [ Vide Bombay Act XLV of 1894, s. 7]Open in Lexace · Ask the AI about this section
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