Section 19(2) in Punjab Detenus (Conditions of Detention) Order, 1981
(2)Any detenu who contravenes any of the provisions of sub-clause (1) or refuses to obey any order issued thereunder, or does any of the following acts namely :-(i)assaults, insults, threatens or obstructs any fellow prisoner, any officer of the Jail or any other Government employees, or any person employed in or visiting the Jail; or(ii)quarrels with any person in the Jail; or(iii)is guilty of indecent immoral or disorderly conduct; or(iv)communicates or attemps to communicate with any person outside the Jail in an unauthorised manner; or(v)bribes or attempts to bribe any Government employee or any person employed in or visiting the Jail; or(vi)commits any nuisance or wilfully befouls any well latrine, washing or bathing place; or(vii)disobeys the orders of, or shows disrespect to any officer of the Jail; or(viii)willfully damages any property belonging to Government or tempers with any lock, lamp or light in the Jail; or(ix)receives, possesses or transfers any articles in contravention of any order of the Superintendent; or(x)feigns illness; or(xi)wilfully brings a false accusation against any officer of the Jail fellow prisoner; or(omits or refuses to report, as soon as it comes to his knowledge the occurrence of any fire, any plot or conspiracy, any escape, attempt or preparation to escape and any attack or preparation for attack upon any officer of the Jail; or(xii)abets the commission by fellow prisoners of the foregoing acts; or(xiv)omits or refuses to help any officer of the Jail in case of any attempt escape on the part of any of his fellow prisoners or of any attack upon such officer or upon any of his fellow prisoners shall be deemed to have committed a Jail offence.
