Section 14(1) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
(1)A detenu:-(i)shall reside in the accommodation allotted to him by the Superintendent, (i0 shall not proceed beyond the limit 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, safely and health, or for his 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 4tandards of cleanliness and dress laid down by the Superintendent(vi)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 a weapon.(vii)shall not exchange or sell any of his kit, equipment, clothes furniture or other possession, and(viii)shall not refuse to take prescribed diet.
