Section 22 in The Haryana Prevention of Beggary Rules, 1972
22. Punishment.
[Section 31(2)(n)]. - If a person commits a breach of any of the provisions of Rule 12, he shall be liable to any one or more of the following punishment, which may be awarded by the Superintendent who shall record all such disciplinary punishments in a register provided for the purpose, namely :-(i)formal warning personally addressed to the inmate by the Superintendent;(ii)degradation in grade, if any;(iii)forfeiture of privileges, if any;(iv)confinement in the lock up for a period not exceeding three days;(v)imposition of handcuffs, except in the case of a female;(vi)Solitary confinement not exceeding ten days at a time;(vii)penal diet for a period not exceeding three days at a time with intervals of not less than 12 days between every two such periods :Provided that the penalty specified in clause (i) shall not be combined with a penalty other than that specified in clause (ii) and the penalties specified in clauses (v) and (vii) shall not be carried out in combination even when awarded at different times and for different offences.
