Section 14(3)(a) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966

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State of Rajasthan - Subsection

Section 14(3)(a) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966

(a)Where upon such enquiry, as he thinks fit to make, the Superintendent, if 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 privileges of writing and receiving letters;

(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 clothes.

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State of Rajasthan - Subsection

Section 14(3)(a) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966