Section 18(1) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
(1)Whereupon such enquiry as he thinks fit to make the Superintendent of the Jail is satisfied that a detenu is guilty of a jail offence he may award the detenu one or more of the following punishments:(a)Confine in cells for a period not exceeding 14 days:(b)Reduction or alteration of diet for a period not exceeding 14 days;(c)Cancellation or reduction of the concession of receiving funds from outside, if any, for a period not exceeding 2 months;(d)Cancellation or reduction, of the privileges of writing and receiving letters or of receiving newspapers and books, if any, for a period not exceeding two months;(e)Cancellation or reduction of the privileges of having interviews, if any, for a period not exceeding two months;(f)Cancellation of the privilege of wearing his own clothes;(g)Cancellation of the privilege of smoking;
