Section 14(3)(a) in Rajasthan Conditions of Detention Order, 1971

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State of Rajasthan - Subsection

Section 14(3)(a) in Rajasthan Conditions of Detention Order, 1971

(a)Where upon such enquiry 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.-

(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 interviews

(vi)Cancellation of the privilege of wearing his own clothes.

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State of Rajasthan - Subsection

Section 14(3)(a) in Rajasthan Conditions of Detention Order, 1971