543. Acts declared to be prison offence by Act IX of 1894.
- The following acts are declared to be prison-offences when committed by a prisoner: -(1)such wilful disobedience to any regulation of the prison, as shall have been declared by rules made under Section 59 of the Prisons Act, 1894 to be a prison-offence;(2)any assault or use of criminal force;(3)the use of insulting or threatening language;(4)immoral or indecent or disorderly behaviour;(5)wilfully disabling himself from labour;(6)continuously refusing to work;(7)filing, cutting, altering or removing handcuffs, fetters or bars without due authority;(8)wilful idleness or negligence at work by any prisoner sentenced to rigorous imprisonment;(9)wilful mismanagement of work by any prisoner sentenced to rigorous imprisonment;(10)wilful damage to prison-property;(11)tampering with or defacing history-tickets, records or documents;(12)receiving, possessing or transferring any prohibited article;(13)feigning illness;(14)wilfully bringing a false accusation against any officer or prisoner;(15)omitting or refusing to report, as soon as it comes to his knowledge, the occurrence of any fire, any plot or conspiracy, any escape, attempt or preparation to escape, and any attack or preparation for attack upon any prisoner or prison official; and(16)conspiring to escape, or to assist in escaping, or to commit any other of the offences aforesaid. [Section 45 of Act IX of 1894]
