Section 17 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
17.
Any detenu who contravenes any of the provisions of Clause 16 or refuses to obey any order issued thereunder or does any of the following acts, namely :(i)assault, insults, threatens or obstructs any prisoner or detenu or any officer of the jail or any other servants of the Government or any person employed in or visiting the jail; or(ii)quarrels with any prisoner or detenu 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 an unauthorised manner; or(v)bribes or attempts to bribe any servant of the Government or any person employed in or visiting the jail; or(vi)commits any nuisance or wilfully befouls any well latrine washing or bathing place; or(vii)disobeys the orders or shows disrespect to any officer of the jail; or(viii)wilfully damages or attempts to damage any property belonging to the Government or tampers with any locks, lamps or lights in the jail; or(ix)receives, possesses or transfers any article in contravention of an order of the Superintendent on the Jail; or(x)feigns illness; or(xi)wilfully brings a false accusation against any officers of the jail or a prisoner or a detenu;(xii)omits or refuses to report as soon as it comes to his knowledge any damage done or attempted to be done to any property belonging to the Government the occurrence of any fire, any plot of conspiracy for an escape, attempt or preparation to escape and any attack or preparation for attack upon any officer of the jail, or fails to render all the assistance in his power to discover the culprit in any of the aforesaid cases; 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 case an attempted escape on the part of any of the prisoners or detenu or of any attack upon such officer or upon any of the prisoners or detenus shall be deemed to have committed a jail offence.
