544. Acts declared to be prison offences by rule made under Act IX of 1984.
- The following acts are forbidden and, every prisoner who wilfully commits any of the following acts shall be deemed to have wilfully disobeyed the regulations of the prison, and to have committed a prison-offence within the meaning of section 45(1) of the Prisons Act: -(1)quarrelling with any other prisoner;(2)secreting any article whatever;(3)showing disrespect to any jail officer or visitor;(4)making groundless complaints;(5)holding any communication (in writing by word of mouth or otherwise) with an outsider, with a prisoner of the opposite sex, civil or under-trial prisoner or a prisoner of a different class in disobedience of the regulations of the prison;(6)abetting the commission of any prison-offence;(7)omitting to assist in the maintenance of discipline by reporting any prison-offence, or to give assistance to an officer of the prison when called upon to do so;(8)doing any act or using any language calculated to wound or offend the feelings and prejudices of a fellow prisoner;(9)doing any act calculated to create any unnecessary alarm in the minds of the prisoners or officers of the prison;(10)leaving without permission of an officer of the prison the gang to which he is attached, or the part of the prison in which he is confined;(11)leaving without permission of an officer of the prison, the ward, the yard, the place, in file, the seat or berth assigned to him;(12)loitering about the yards, or lingering in the ward when these are open;(13)omitting or refusing to march in file when moving about the prison;(14)visiting the latrines or bathing platforms except at stated hours or without permission of an officer of the prison;(15)refusing to eat the food prescribed by the prison diet scale;(16)eating or appropriating any food not assigned to him or taking from, or adding to the portions assigned to the prisoners;(17)removing without permission of an officer of the prison food from the cook-room or godowns or from the place where meals are served, or disobeying any order as to the issue and distribution of food and drink;(18)wilfully destroying food, or throwing it away without orders;(19)introducing into food or drink anything likely to render it unpalatable or unwholesome;(20)omitting or refusing to wear the clothing given to him or exchanging any portion of it for the clothing of other prisoners or losing, discarding, damaging or altering any pan of it;(21)removing, defacing, or altering any distinctive number, mark or badge attached to or worn on the clothing or person;(22)omitting or refusing to keep the person clean or disobeying any order regulating the cutting of hair or nails;(23)omitting or refusing to keep clean his clothing, blankets, bedding, fetters, iron cups or platters, or neck tickets or other identification token or disobeying any order as to the arrangement or disposition of such article.(24)tampering in way with prison locks, lamps or lights or other property with which he has no concern;(25)stealing the prison clothing or any part of the prison kit of any other prisoner;(26)committing a nuisance in any part of the prison;(27)spitting on or otherwise soiling any floor, door, wall or other part of the prison building or any article in the prison;(28)wilfully befouling the wells, latrines, washing or bathing places;(29)damaging the tress and vegetables in the garden of the jail, or maltreating the prison cattle;(30)omitting or refusing to take due care of all prison property entrusted to him;(31)omitting or refusing to take due care of or injuring, destroying or misappropriating, the material and implements entrusted tip him for work;(32)omitting to report at once any loss, breakage or injury which he may accidentally have caused to prison property or implements;(33)manufacturing any article without the knowledge or permission of an officer of the prison;(34)performing any portion of the task allotted to another prisoner, or obtaining the assistance of another prisoner in the performance of his own task;(35)appropriating any portion of the task performed by another prisoner;(36)mixing or adding any foreign substance to the materials issued for work;(37)wilfully causing to himself any illness, injury or disability;(38)causing, or omitting to assist in suppressing violence or insubordination of any kind;(39)taking part in any attack upon any prisoner or officer of the prison;(40)omitting or refusing to help any officer of the prison in case of an attempted escape or of an attack upon such officer or upon another prisoner;(41)disobeying any lawful order of an officer of the prison in case of an escape, attempt to escape, attack upon any officer a prisoner or omitting or refusing to perform duties in the manner prescribed.
