Section 14 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
14. Discipline and searches.
(1)Detenus shall, for purpose of discipline, be subject to the rules relating to civil prisoners not inconsistent with the provisions of this Order.(2)Every detenu and his cell or ward shall be searched not less than once a week and if the Superintendent of the Jail considers it necessary at any time by the Jailor or Assistant Jailor as directed by the Superintendent Special precautions shall be taken to make those searches thorough and the fact of the search shall be noted in the Jailor's Report Book. Detenus shall be searched before and after the interviews and at any other time if the Superintendent of the Jail considers it necessary. Every person permitted to interview a detenu and the detenu himself shall be searched before and after the interview.
