Section 19(1) in Punjab Detenus (Conditions of Detention) Order, 1981
(1)Every detenu :-(i)shall reside in the accommodation allotted to him by the Superintendent whether in an association ward or a cell;(ii)shall not proceed beyond the limits of the Jail save with the permission of the Superintendent given by general or special order in this behalf;(iii)shall obey the orders of the Superintendent issued from time to time for the comfort, safety and health or for the discipline orderly conduct and control of detenus;(iv)shall attend roll can and answer to his name in persons at such time and place with the Jail as may be appointed by the Superintendent;(v)shall conform to the standards or cleanliness and dress laid down by the Superintendent;(vi)shall not do anything wilfully with the object of effecting his own bodily welfare;(vii)shall not have in his possession any coin, currency notes or negotiable instruments and any weapons, sticks, razors other than safety razors, pieces of iron or any other article which may be used as weapon;(viii)shall not exchange or sell any of his kit, equipment, clothes, furniture or other possessions;(ix)shall not refuse to take the prescribed diet.
