Section 14(1) in Rajasthan Conditions of Detention Order, 1971
(1)A detenu.-(i)shall resides in the accommodation allotted by the Superintendent whether in a association ward or a cell,(ii)shall not proceed beyond the limits of the Jail save with the permission of the Superintendent given by general or special order in this behalf,(iii)shall obey the orders of the Superintendent issued from time to time for the comfort, safety and health, or for the discipline, orderly conduct and control of detenus,(iv)shall attend roll-call and answer to his name in person at such time and place within the Jail as may be appointed by the Superintendent,(v)shall conform to the standards of cleanliness and dress laid down by the Superintendent,(vi)shall not do anything wilfully with the object of affecting his own bodily welfare,(vii)shall not have in his possession any coin, currency note or negotiable instrument any weapon, stick, razor, other than a safety razor, piece of iron or any other article which may be used as weapon,(viii)shall not exchange or sell any of his kit, equipment, clothes, furniture or other possession, and(ix)shall not refuse to take the prescribed diet.
