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State of Uttar Pradesh - Section

Section 59 in U.P. Security Prisoners Rules, 1972

59. Prohibited article.

- The following articles are prohibited articles :
(i)Spirituous or fermented liquors of any kind.
(ii)Opium, preparations of opium or intoxicating drugs.
(iii)Implements for smoking such as hukka, chilutns, etc.
(iv)All explosive or poisonous articles or materials for making fire or materials which would cause disfiguration
(v)Bullion, metal, money, currency notes, valuable securities, jewellery or ornaments of any kind except those prescribed by religion for women, and, articles of value of every description.
(vi)Knives, arms, ropes, strings, bamboos, ladders, sticks, all materials of whatever description which are capable of being converted into string or rope of chain, any article likely to facilitate escape, or implements of any kind.
(vii)Any other article not expressly provided by the State Government for the health, discipline, clothing, dieting and use of security prisoners.