Section 55 in The U.P. Blackmarketeer Prisoners Rules, 1979
55. Punishments.
(a)The Superintendent may inflict on a blackmarketeer prisoner any of the punishments that he may award to a convicted prisoner for any offence specified in Section 45 of the Prisons Act, 1894 (IX of 1894), read with Paragraph 806 of the Uttar Pradesh Jail Mannual:Provided that a blackmarketeer prisoner shall in no circumstances be punished with whipping.(b)If any blackmarketeer prisoners is guilty of any offence against prionser discipline which, by reason of his having frequently committed such offences or otherwise in the opinion of the superintendent, is not adequately punishable by the infliction of any punishment which he has power under rule (a) of this rule to award to such prisoner, the Superintendent may forward such prisoner to the Court of any Magistrate of the first class having jurisdiction together with a statement of the circumstances and such Magistrate shall thereupon enquire into and try the charge so brought against the prisoner, and upon conviction may sentence him to imprisonment which may extend to one year:Provided that where the act constituting the offence constitute an offence punishable under the Indian Penal Code with imprisonment for a term exceeding one year, nothing in this rule shall preclude the blackmarketeer prisoner from being tried and sentenced for such latter offence.
