Section 1 in The U.P. Blackmarketeer Prisoners Rules, 1979
1. Short title, extent and commencement.
(1)These rules may be called the Uttar Pradesh Blackmarketeer Prisoners Rules, 1979 (hereinafter referred to as "the Rules").(2)They shall apply to all persons (hereinafter referred to as "Black-marketeer Prisoners") ordered to be detained and committed to a prison in Uttar Pradesh by any authority acting in exercise of the powers under Section 3 of the Prevention of Blackmarketing and Maintenance of Supplies and Essential Commodities Ordinance, 1979 (Ordinance No. 10 of 1979) and shall come into force from the date of their publication in the official Gazette.(3)Except to the extent they are modified by the following rules, all rules relating to convicted prisoners contained in the Uttar Pradesh Jail Manual shall apply to Blackmarketeer Prisoners:Provided that the Governor may direct that the provisions of these rules shall apply in relation to any blackmarketeer prisoner or any class of blackmarketeer prisoners with such modifications as may be specified in the direction.
