Section 50 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
50. Acts deemed to constitute a breach of discipline.
- Without prejudice to the generality of the provisions of Rule 49, the following acts committed by any Habitual Offender, residing in a Settlement, shall be deemed to constitute a breach of discipline on the part of the person who commits it -(1)Any assault on or use of criminal force against another Habitual Offender or any official of the Settlement.(2)The use of insulting or threatening language towards any official of the Settlement.(3)Immoral or indecent or disorderly behaviour.(4)Wilful damage to Settlement property.(5)Doing any act or using any language calculated to wound or offend the feelings and religious sentiments of any other Habitual Offender.(6)Committing a nuisance in any part of Settlement.(7)Gambling.(8)Omitting or refusing to keep his person, clothing, quarter and the ground immediately adjoining it or before it clean.(9)Refusing to get his person or the residential quarter searched when ordered by the Settlement Officials.(10)Refusal to perform any suitable work provided for him or engaging himself in any work prohibited by the Superintendent.(11)Possession of liquor or other intoxicants without proper permission of the Superintendent.(12)Resistance or refusal to obey any lawful order issued by the Superintendent or refusal to give a true account of his movements.(13)Without a permit from the Superintendent, mortgaging or selling movable or immovable property exceeding Rs. 5 in value.(14)Having in his possession any article which has been forbidden by the Superintendent as capable of use as a weapon of offence.(15)Failing to assist in the maintenance of discipline or to give assistance to an officer of the Settlement when called upon to do so in the interest of institution.(16)Doing or omitting to do any act with intent to cause to himself any illness, injury or disability.(17)Leaving without permission the working party to which he is assigned or the part of the premises in which he may be required to be present at any particular time.(18)Endeavouring to escape from the Settlement limits within which he is legally required to stay.(19)Abetting the commission of any of the acts mentioned above.
