Section 14 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
14. Offences and punishments.
(1)A detenu:-(i)shall reside in the accommodation allotted to him by the Superintendent, (i0 shall not proceed beyond the limit of the Jail, save with the permission of the Superintendent given by general or special order in this behalf,(iii)shall obey the orders of the Superintendent issued from time to time for the comfort, safely and health, or for his discipline, orderly conduct and control of detenus,(iv)shall attend roll-call and answer to his name in person at such time and place within the Jail, as may be appointed by the Superintendent,(v)shall conform to the 4tandards of cleanliness and dress laid down by the Superintendent(vi)shall not have in his possession any coin, currency note or negotiable instrument, any weapon, stick, razor, other than a safety razor, piece of iron or any other article which may be used as a weapon.(vii)shall not exchange or sell any of his kit, equipment, clothes furniture or other possession, and(viii)shall not refuse to take prescribed diet.(2)Any detenus contravenes any of the provisions of sub-clause (1) or refuses to obey and order issued thereunder or does any of the following acts, namely:-(i)assaults, insults, threatens, or obstructs any prisoner, or detenu or any officer of the Jail or any other Government servant or any person employed in or visiting the Jail, or(ii)quarrels with any person in the Jail, or(iii)is guilty of indecent, immoral or disorderly conduct, or(iv)communicates or attempts to communicate with any person outside the Jail in any unauthorised manner, or(v)bribes or attempts to bribe any Government servant or any person employed in or visiting the Jail, or(vi)commits any nuisance or willfully befouls any well, latrine, washing, or bathing places, or(vii)disobeys the orders or, or shows disrespect to any of officer of the Jail, or(viii)willfully damages any property belonging to the Government or tampers with locks, lamps or lights in the Jail, or(ix)receives, possesses or transfers any articles in contravention of an order of the Superintendent, or(x)feigns illness, or(xi)wilfully brings a false accusation against any officer of the Jail or prisoner or detenu, or(xii)omits or refuses to report, as soon as it comes to his knowledge, the occurrence of any escape, attempt or preparation to escape and any attack or preparation for attack upon any officer of the Jail, or(xiii)abets the commission by a prisoner or detenu of any of the foregoing acts, or(xiv)omits or refuses to help any officer, of the Jail in the case of an attempted escape on the part of any of the prisoner or detenu, shall be deemed to have committed a Jail offence.(3)(a)Where upon such enquiry, as he thinks fit to make, the Superintendent, if 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 privileges of writing and receiving letters;(v)cancellation or reduction, for a period not exceeding two months, of the privileges of having interview;(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 the 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 for a term not exceeding one year:Provided that where the act constituting an offence punishable under 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.(4)The Superintendent may use or require to be used such force, as may in his opinion be necessary to compel obedience on the part of any detenu to any lawful order by him.
