Section 14(2) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
(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.
