Section 45 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
45. Prison-officers
The following acts are declared to be prison offences when committed by a prisoner:-(1)such willful disobedience to any regulation of the prison as shall have been declared by rules made under section 59 to be a prison offences;(2)any assault or use of criminal force;(3)the use of insulting or threatening language;(4)immoral or indecent or disorderly behavior;(5)willfully disabling himself from labour;(6)continuously refusing to work;(7)filling, cutting, altering or removing handcuffs, fetters or bars without due authority;(8)willful idleness or negligence at work by any prisoner sentenced to rigorous imprisonment;(9)willful mismanagement of work by any prisoner sentenced to rigorous imprisonment;(10)willful damage to prison- property;(11)tampering with or defacing history-tickets, records or documents;(12)receiving, possessing or transferring any prohibited article;(13)feigning illness;(14)willfully bringing a false accusation against any officer or prisoner;(15)omitting or refusing 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 prisoner or prison official; and(16)Conspiring 10 escape, or to assist in escaping, or to commit any other of the offences aforesaid.
