Section 12 in The Haryana Prevention of Beggary Rules, 1972
12. Duties of persons detained in Reception Centre or Certified Institution.
- A person remanded to or detained in a Certified Institution or Reception Centre under the Act shall not -(i)refuse to receive any training arranged or ordered for him or to do the work allotted to him;(ii)manufacture any articles without the knowledge, permission of the officer-in-charge of the various industries;(iii)misbehave or quarrel with any other inmate;(iv)omit to assist in the maintenance of discipline or to give assistance to an officer when called upon to do so;(v)do or omit to do any act with intent to cause to himself any illness, injury or disability;(vi)answer untruthfully any question or refuse to give a true account of his movement;(vii)cause any disturbance or violence or omit to assist in suppressing any disturbance;(viii)do any act or use any language calculated to hurt or offend the feelings and prejudices of a fellow inmate;(ix)commit a nuisance or any act of indecency in any part of the institution or refuse to obey order issued for proper sanitation;(x)disobey any order regulating the cleanliness his person, clothing, bedding, utensils or any other articles;(xi)steal any articles whatsoever or damage any part of the kit of any other inmate or any property or implements of the institution;(xii)refuse to eat food prescribed by the diet scale or wilfully destroy any food or render it unpalatable or unwholesome;(xiii)leave without permission the working party to which he is assigned or the part of the premises of grounds in or at which he may be required to be present at any particular time;(xiv)receive, possess or partake any of the prohibited articles mentioned in Rule 13;(xv)resist or obstruct an officer in the execution of his duty or refuse or omit to perform work or duties in the manner indicated for that purpose.
