Section 22(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(2)If the Superintendent is satisfied that a detenu is guilty of breach of discipline, after such enquiry as he thinks fit, he may award the detenu one or more of the following punishments :(a)confinement in cells fora period not exceeding fourteen days;(b)cancellation or reduction for a period not exceeding one month of the concession of receiving funds from outside;(c)cancellation or reduction for a period not exceeding one month of the concessions of writing and receiving letters or of receiving newspapers, periodicals and books; and(d)cancellation or reduction for a period not exceeding one month of the concession of having interviews.
