Section 32 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
32. Punishments.
- If a person commits a breach of any of the provisions of Rule 15, he shall be liable to any one or more of the following punishments which may be awarded by the Superintendent who shall record all such disciplinary measures in a register provided for the purpose :-(i)Formal warning personally addressed to the inmate by the Superintendent;(ii)Forfeiture of privileges, if any;(iii)Degradation in grade, if any;(iv)Confinement in the lock-up for a period not exceeding three days;(v)Imposition of handcuffs, except in the case of a female;(vi)Solitary confinement not exceeding ten days at a time :Provided that the penalty specified in clause (i) shall not be combined with any penalty other than that specified in clause (ii), and the penalties specified in clauses (iv) and (vi) shall not be carried out in combination even when awarded at different times and for different offences.
