Section 14(3) in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
(3)(a)Whereupon such enquiry as he thinks fit to make, the Superintendent is satisfied that a detenue is guilty to a jail offence, he may award the detenue one or more of the following punishments :-(i)Confinement in a cell for a period not exceeding fourteen days;(ii)Reduction or alteration of diet for a period not exceeding fourteen days;(iii)Cancellation or reduction, for a period not exceeding two months, of the concession of receiving funds from outside;(iv)Cancellation or reduction, for a period not exceeding two months, of the privileges of writing and receiving letters or of receiving newspapers and books;(v)Cancellation or reduction, for a period not exceeding two months of the privileges of having interview;(vi)Cancellation of the privilege of wearing his own cloths.(b)If any detenue is guilty of a jail offence which, by reason of having frequently been committed or otherwise, is in the opinion of the Superintendent not adequately punishable by him under the provisions of sub-clause 3(a) he may forward such detenue to the court of a judicial Magistrate of the first class having jurisdiction and such Magistrate shall thereupon inquire into and try the charges so brought against the detenue and upon conviction shall sentence him to imprisonment for a term not exceeding one year;Provided that where the Act constituting the offence constitutes an offence punishable under the Indian Penal Code or under any other law for the time being in force with imprisonment for a term exceeding one year, nothing in this clause shall preclude the detenue from being tried and sentenced for such offence in accordance with the provisions of the Indian Penal Code.
