609. [ Acts declared to be prison-offence by rule made under Act, IX, 1894. [Resol. No. 12-500-510 of 31st August 1896.]
- The following acts are forbidden and every prisoner who wilfully commits any of the following acts shall be deemed to have wholly disobeyed the regulations of the prison and to have committed a prison-offence within the meaning of section 45 (1) of the Prisons Act -](1)[ talking when at file or at unlocking or at latrine, bathing or other parades, or at any time when ordered by an officer of the prison to desist, and singing, loud laughing and loud talking at any time;] [Government of India Notification No. F. 503-1-22, dated 30th October, 1923.](2)quarrelling with any other prisoner;(3)secreting any article whatever;(4)showing disrespect to any jail officer or visitor;(5)making groundless complaints;(6)answering untruthfully any question put by an officer of the prison or a visitor.
