Section 1(2) in The U.P. Blackmarketeer Prisoners Rules, 1979
(2)They shall apply to all persons (hereinafter referred to as "Black-marketeer Prisoners") ordered to be detained and committed to a prison in Uttar Pradesh by any authority acting in exercise of the powers under Section 3 of the Prevention of Blackmarketing and Maintenance of Supplies and Essential Commodities Ordinance, 1979 (Ordinance No. 10 of 1979) and shall come into force from the date of their publication in the official Gazette.
