Section 14(3) in Rajasthan Conditions of Detention Order, 1971
(3)(a)Where upon such enquiry as he thinks fit, to make, the Superintendent is satisfied that a detenu is guilty of a Jail Offence, he may award the detenu one or more of the following punishments.-(i)Confinement in a cell for a period not exceeding fourteen days;(ii)Reduction or alteration of diet for a period not exceeding fourteen days;(iii)Cancellation or reduction, for a period not exceeding two months of the concession of receiving funds from outside;(iv)Cancellation or reduction, for a period not exceeding two months, of the privileges of writing and receiving letters or of receiving newspapers and books;(v)Cancellation or reduction, for a period not exceeding two months, of the privileges of having interviews(vi)Cancellation of the privilege of wearing his own clothes.(b)If any detenu is guilty of Jail offence which, by reason of having frequently been committed or otherwise, is in opinion of the Superintendent not adequately punishable by him under the provisions of sub-clause 3(a) he may forward such detenu to the Court of a Magistrate of the first class having jurisdiction, and such Magistrate shall thereupon inquire into and try the charges so brought against the detenu and upon conviction shall sentence him to imprisonment for a term not exceeding one year:Provided that where the act constituting the offence constitutes an offence punishable under the Indian Penal Code with imprisonment for a term exceeding one year, nothing in this clause shall preclude the detenu from being tried and sentenced for such offence in accordance with the provisions of the Indian Penal Code.
