Section 55(b) in The U.P. Blackmarketeer Prisoners Rules, 1979
(b)If any blackmarketeer prisoners is guilty of any offence against prionser discipline which, by reason of his having frequently committed such offences or otherwise in the opinion of the superintendent, is not adequately punishable by the infliction of any punishment which he has power under rule (a) of this rule to award to such prisoner, the Superintendent may forward such prisoner to the Court of any Magistrate of the first class having jurisdiction together with a statement of the circumstances and such Magistrate shall thereupon enquire into and try the charge so brought against the prisoner, and upon conviction may sentence him to imprisonment which may extend to one year:
