Section 27 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
27. Discipline and punishments.
(1)Internees shall for the purpose of discipline and punishment for breaches of discipline, be subject to the law and rules applicable to convicted criminal prisoners in so far as such law or rules are not inconsistent with the conditions prescribed under this Order and any special order passed by a competent authority in regard to internees generally or for any particular internee.(2)The Superintendent may use or require to be used such force as may in his opinion be necessary to compel obedience on the part of any internee to any lawful order issued by him.
