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State of Uttar Pradesh - Section

Section 58 in The U.P. Blackmarketeer Prisoners Rules, 1979

58. Prohibited article.

- The following articles are prohibited articles:
(i)Spirituous or fermented liquors of any kind.
(ii)Opium, preparations of opium or intoxicating drugs.
(iii)Implements for smoking such a huqqa, chilums, etc.
(iv)All explosive or poisonous articles or materials for making fire or materials which would cause disfiguration.
(v)Bullion, metal, money, currency notes, valuable securities, jewellery or ornaments of any kind except those prescribed by religion for women, and article of value of every discription.
(vi)Knives, arms, ropes, strings, bamboos, ladders, sticks all materials of whatever description which are capable of being converted into string or rope or chain, any article likely to facilitate escape, or implement of any kind.
(vii)Any other article not expressly provided by the State Government for the health, discipline, clothing, dieting and use of the prisoners.