- The following acts are declared to be prison offences when committed by a prisoner.(1)such wilful disobedience to any regulation of prison as shall have been declared by rules made under Section 71 to be a prison offence;(2)any assault or use of criminal force;(3)wilfully injures himself;(4)the use of insulting or threatening language;(5)immoral or indecent or disorderly behaviour;(6)wilfully disabling himself from labour;(7)contumaciously refusing to work;(8)filing, cutting. altering or removing handcuffs, fetters or bars without due authority;(9)wilful idleness or negligence of work by any prisoner sentenced to rigorous imprisonment;(10)wilfully mismanagement of work by any prisoner sentenced to rigorous imprisonment;(11)wilful damage to prison property;(12)tampering with or defacing history tickets, records or documents;(13)receiving possessing or transferring any prohibited article;(14)feigning illness:(15)wilfully bringing a false accusation against any officer or prisoner;(16)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;(17)conspiring to escape, or to assist in escaping;(18)converting or attempting to convert a prisoner to a different religious faith or wilfully hurting other's religious feelings, beliefs and faith;(19)failing to assist, or preventing other persons from assisting prison officials in suppressing violence, assault, riot, mutiny, attack, gross-personal violence, or in any other emergencies;(20)sending messages surreptitiously by writing or speech or signs;(21)participating in any riot or mutiny or abetting with another prisoner or prisoners to commit riot or mutiny;(22)stealing, damaging, destroying, disfiguring or misappropriating any prison property or prisoners articles and property;(23)refusing to eat food or goings on hunger strike:Provided that this shall not be applicable to Male/Female prisoners on religious grounds and all possible facilities shall be extended to such prisoners in performance of their religious obligations.(24)cooking unauthorisedly inside the cell or any place inside the prison;(25)participating in, or organizing of, unauthorized activities, like gambling, drinking, dealing in intoxicated articles and the like;(26)aiding or abetting the commission of any of the aforesaid offences; and(27)any other unauthorized, unlawful or illegal act as may be specified in the rules.
