Acts › The Prisoners Act, 1900The Prisoners Act, 1900 53 sections.
Open in Lexace · Ask the AI Section 1 — Short title and extent. Section 2 — Definitions. Section 3 — Officers in charge of prisons to detain persons duly committed to their custody. Section 4 — Officers in charge of prisons to return writs, etc., after execution or discharge. Section 5 — Warrants, etc., to be directed to Police-officers. Section 6 — Power for State Governments to appoint Superintendents of Presidency prisons. Section 7 — Delivery of persons sentenced to imprisonment or death by High Court. Section 8 — Delivery of persons sentenced to transportation by High Court. Section 9 — Delivery of persons committed by High Court in execution of a decree or for contempt. Section 10 — Delivery of persons sentenced by Presidency Magistrates. Section 11 — Delivery of persons committed for trial by High Court. Section 12 — Custody pending hearing by High Court under section 350 of the Code of Civil Procedure of application for insolvency. Section 13 — Delivery of persons arrested in pursuance of warrant of High Court or Civil Court in Presidency- town. Section 14 — References in this Part to prisons, etc., to be construed as referring also to Reformatory Schools. Section 15 — Power for officers in charge of prisons to give effect to sentences of certain Courts. Section 16 — Warrant of officer of such Court to be sufficient authority. Section 17 — Procedure where officer in charge of prison doubts the legality of warrant sent to him for execution under this Part. Section 18 — Execution in the States of certain capital sentences not ordinarily executable there. Section 19 — [Omitted.]. Section 20 — [Omitted.]. Section 21 — [Omitted.]. Section 22 — [Omitted.]. Section 23 — [Omitted.]. Section 24 — [Omitted.]. Section 25 — [Omitted.]. Section 26 — [Omitted.]. Section 27 — [Omitted.]. Section 28 — References in this Part to prisons, etc., to be construed as referring also to Reformatory Schools. Section 29 — Removal of prisoners. Section 30 — Lunatic prisoners how to be dealt with. Section 31 — [Repealed.]. Section 32 — Appointment of places for confinement of persons under sentence of transportation and removal thereto. Section 33 — Release, on recognizance, by order of High Court, of prisoner recommended for pardon. Section 34 — Repealed.. Section 35 — Repealed.. Section 36 — Repealed.. Section 37 — Repealed.. Section 38 — Repealed.. Section 39 — Repealed.. Section 40 — Repealed.. Section 41 — Repealed.. Section 42 — Repealed.. Section 43 — Repealed.. Section 44 — Repealed.. Section 45 — Repealed.. Section 46 — Repealed.. Section 47 — Repealed.. Section 48 — Repealed.. Section 49 — Repealed.. Section 50 — Repealed.. Section 51 — Repealed.. Section 52 — Repealed.. Section 53 — Repealed.. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.