Section 18 in Punjab Detenus (Conditions of Detention) Order, 1974
18. Offences and Punishments.
(1)Every detenu -(i)Shall reside in the accommodation allotted to him by the Superintendent whether in an association ward or a cell;(ii)shall not proceed beyond the limits of the Jail save with the permission of the Superintendent given by general or special order in this behalf;(iii)shall obey the orders of the Superintendent issued from time to time for the comfort, safety and health or for thediscipline, orderly conduct and control of detenus;(iv)shall attend roll call and answer to his name in person at such time and place within the Jail as may be appointed by the Superintendent;(v)shall conform to the standards of cleanliness and dress laid down by the Superintendent;(vi)shall not do anything wilfully with the object of affecting his own bodily welfare;(vii)shall not have in his possession any coin, currency notes or negotiable instruments and any weapons, stick, razors other than safety razors, pieces of iron or any other article which may be used as a weapon;(viii)shall not exchange or sell any of his private equipment, clothes, furniture or other possessions;(ix)shall not refuse to take the prescribed diet.(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 or any officers 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 attempts to communicate with any person outside the Jail in an unauthorized 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 willfuflly 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)wilfully damages any property belonging to Government or tampers 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 or fellow prisoner; or(xii)omits or refuses to report, as soon as it comes to his knowledge, the occurrence of any fire, any plot of conspiracy, any escape attempt or preparation to escape and any attack or preparation for attack upon any officer of the Jail; or(xiii)abets the commission by fellow prisoners of the foregoing acts; or(xiv)omits of refuses to help any officer of the Jail in the case on an attempted 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.(3)Where upon such enquiry as he thinks fit to make the Superintendent is satisfied that a detenu is guilty of a Jail offence, he may award the detenu one or more of the following punishments, namely:-(a)Confinement in cells for a period not exceeding fourteen days.(b)Reduction or alteration of diet for a period not exceeding fourteen days.(c)Cancellation or reduction for a period not exceeding two months of the concession of receiving funds from outside.(d)Cancellation or reduction, for a period not exceeding two months of the privilege of writing and receiving letters or of receiving newspapers and books.(e)Cancellation or reduction for a period not exceeding two months of the privilege of having interviews.(f)Cancellation of the privilege of wearing his own clothes.(g)Cancellation of the privilege of charpoys.
