Section 81 in The Kerala Prisons and Correctional Services (Management) Act, 2010
81. Offences committed by prisoners.—
The following acts are declared to be prison offences when committed by a prisoner, namely:—(1)wilful disobedience to any rule or regulation of the prison declared as such by rules made under the Act to be a prison offence; or(2)loitering or lingering or leaving without permission of an officer of the prison, the gang to which he is attached or the part of the prison in which he is confined or the ward, the yard, the place in file, the seat, or berth assigned to him; or(3)omitting or refusing to wear clothing given to him or exchanging any portion of it for the clothing of other prisoner or loosening, discarding, damaging or altering any part of it; or(4)removing, defacing or altering any distinctive number, mark or badge attached to or worn on the clothing or person; or(5)omitting or refusing to keep clothing, blankets, bedding, cups, mugs, etc., clean or disobeying any order of the officer of the prison as to the arrangement or disposition of such articles; or(6)talking loudly, laughing or singing at any time after having been ordered by an officer of the prison to desist; or(7)quarrelling with any other prisoner; or(8)tampering with prison locks, lamps or lights or other property of the prison in any manner; or(9)spitting on or otherwise soiling any floor, door, wall or other part of the prison building or any article in the prison; or(10)committing a nuisance in any part of the prison; or(11)assaulting or using criminal force upon any other prisoner or an officer of the prison; or(12)deliberately or persistently using insulting or abusive words to any other prisoner or an officer of the prison; or(13)showing any conduct or deliberate and disorderly behaviour, outrageous to normal sense and decency; or(14)wilfully injuring or disabling himself or feigning so as to evade labour; or(15)refusing to work without any reasonable excuse; or(16)manufacturing or making any article without the knowledge or permission of an officer of the prison; or(17)wilfully mismanaging his work or causing loss or diminution of the product of his labour through unfair means or tampering with any implement of work without any lawful excuse; or(18)wilfully malingering; or(19)wilfully idling or showing negligence in the work; or(20)tampering with or defacing any history ticket or record or document relating to the prison; or(21)receiving or possessing any prohibited article or transferring or attempting to transfer any prohibited article for despatch outside the prison; or(22)possessing knives, razor blades, scissors, nails, hack saw blades etc. which can be used as weapon of offences; or(23)possessing unauthorised food articles, cooking vessels, oils, wicks etc.; or(24)doing any act likely to create unnecessary alarm in the mind of other prisoners; or(25)wilfully or negligently destroying or spoiling food; or(26)making dirty or befouling any place or article meant for human habitation and consumption; or(27)sending any communication, in writing or by word or by signs or by mobile phones or other electronic devices, to any person other than persons authorised; or(28)performing any portion of the work allotted to another prisoner or obtaining unauthorised assistance of another prisoner in the performance of work; or(29)failing to assist, or preventing, other person from assisting prison officials in suppressing violence, assault, riot, mutiny, attack, gross personal violence or other emergencies; or(30)wilfully bringing false accusation against any officer or any prisoner; or(31)refusing to eat food except for religious practices like fasting; or(32)going on hunger strike in protest against any rule, instructions etc.; or(33)wilfully hurting others' religious feelings, beliefs and faith or converting or attempting to convert a prisoner to a different religious faith; or(34)wilfully withholding any information or refuses or omits to disclose any information which has come to his knowledge about the occurrence or chances of any dangers to prison or prisoner or any conspiracy for escape from the prison or preparation thereof or any attack or preparation of attack upon any other prisoner or any officer of the prison; or(35)attempting to escape or conspiring with any other prisoner to escape, or assisting any other prisoner to escape, from the prison or abets any of the aforesaid acts; or(36)participating in any riot or mutiny or abetting another prisoner or prisoners to commit riot or mutiny; or(37)stealing, damaging, destroying, disfiguring or misappropriating any prison property or prisoners articles and property; or(38)cooking unauthorisedly inside the cell or barrack or any place inside the prison; or(39)participating in, or organising unauthorised activities like gambling, betting, consuming alcohol, etc.; or(40)committing any other unauthorised, unlawful or illegal acts as may be prescribed; or(41)agitating or organising on the basis of political, caste, religious or other such prohibited activities; or(42)abetting the commission of or conspiring to commit, any prison offence.Explanation:-—The commission of prison offences by a group of prisoners inside the prison or while being taken out for work or while being brought back after work or while engaged in work, will be taken as offences committed jointly and severally.
