Section 23 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
23. Enforcement of orders.
(1)The Superintendent may use or cause to be used such force as may, in his opinion, be necessary to compel obedience on the part of any detenu to any lawful order issued by him.(2)It is the duty of the Superintendent to do what he normally can, to keep the detenus in his charge in good health and to save them from death. If on account of hunger strike, a detenu is likely to cause his own death, the Medical Officer may in his discretion, at such stage as he thinks fit direct that the detenu be forcibly fed if in his opinion it is the only means of keeping him alive. Forcible feeding should not be attended with unnecessary violence. Until the stage at which forcible feeding is necessary is reached for approval by the Medical Officer shall be regularly placed at the side of the hunger strike for his consumption and shall be renewed periodically.
