Section 19(3) in Punjab Detenus (Conditions of Detention) Order, 1981
(3)Whereupon such inquiry as he thinks fit to make, the Superintendent is satisfied that a detenu is guilty of a Jail offence, he may award the detenu one or more of the following punishments, namely :-(a)Confinement of Cells a period not exceeding fourteen days.(b)Reduction or alteration of diet for a period not exceeding fourteen days.(c)Cancellation or reduction for a period not exceeding two months of the concession of receiving funds from outside.(d)Cancellation or reduction, for a period not exceeding two months of the privilege of writing and receiving newspapers and books.(e)Cancellation or reduction for a period not exceeding two months of the privilege of having interviews.(f)Cancellation of the privilege of wearing his own clothes.(g)Cancellation of the privilege of charpoys.
