Section 19 in Punjab Detenus (Conditions of Detention) Order, 1981
19. Officers 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 the discipline orderly conduct and control of detenus;(iv)shall attend roll can and answer to his name in persons at such time and place with the Jail as may be appointed by the Superintendent;(v)shall conform to the standards or cleanliness and dress laid down by the Superintendent;(vi)shall not do anything wilfully with the object of effecting his own bodily welfare;(vii)shall not have in his possession any coin, currency notes or negotiable instruments and any weapons, sticks, razors other than safety razors, pieces of iron or any other article which may be used as weapon;(viii)shall not exchange or sell any of his kit, 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, 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.(3)Whereupon such inquiry 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 of Cells 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 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.
