Section 18 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
18.
(1)Whereupon such enquiry as he thinks fit to make the Superintendent of the Jail is satisfied that a detenu is guilty of a jail offence he may award the detenu one or more of the following punishments:(a)Confine in cells for a period not exceeding 14 days:(b)Reduction or alteration of diet for a period not exceeding 14 days;(c)Cancellation or reduction of the concession of receiving funds from outside, if any, for a period not exceeding 2 months;(d)Cancellation or reduction, of the privileges of writing and receiving letters or of receiving newspapers and books, if any, for a period not exceeding two months;(e)Cancellation or reduction of the privileges of having interviews, if any, for a period not exceeding two months;(f)Cancellation of the privilege of wearing his own clothes;(g)Cancellation of the privilege of smoking;(2)If any detenu is guilty of a jail offence which by reason of his having frequently committed such offence or otherwise is in the opinion of the Superintendent of the Jail not adequately punishable by him under the provisions of Sub-clause (1), he may forward such prisoner to the Court of a Magistrate 1st Class having jurisdiction, and such Magistrate thereupon shall enquire into and try the charge so brought against the detenu and upon conviction shall sentence him to imprisonment for a term not exceeding one year or to fine or both:Provided that where the act constituting the offence amounts to an offence punishable under the Indian Penal Code with imprisonment for term exceeding one year nothing in this Order shall preclude the detenu from being tried and sentenced for such offence in accordance with the provision of that Code.(3)The Superintendent of the Jail may use or require to be used such forces as may, in his opinion, be necessary to compel obedience oh the part of any detenu to any lawful order issued by him.
