- The following acts shall constitute prison offences within the meaning of section 45, and whoever wilfully commits any of the said acts shall be deemed to have wilfully disobeyed the regulations of the prison and to have committed a prison offence namely:-(i)Endangering the security of the prison in any way, by a wilful or negligent act and shall include tampering in any way with prison walls, buildings, bars, locks and keys, lamps or lights or with any other security and custody measure.(ii)Planning instigating and abetting, directly or indirectly, the commission of any prison offence.(iii)Committing nuisance or mischief of any sort.(iv)Attacking, assaulting, and causing injuries to others.(v)Participating in a riot or mutiny, abetting another prisoner to do the same.(vi)Failing to report to prison officials about contraband articles.(vii)Refusing to eat food or refusing to eat food prescribed by the prison diet scale or going on a hunger strike.(viii)Failing to assist, or preventing another person from assisting, prison officials in suppressing violence, assault, riot, mutiny, attack, gross personal violence or any other emergencies.(ix)Talking when ordered by an officer of the prison to desist singing, loud laughter and loud talking.(x)Quarrelling with any other prisoner.(xi)Secreting any article whatever.(xii)Showing disrespect to any prison officer or visitor.(xiii)Making groundless complaints.(xiv)Answering untruthfully any question put by any officer or a visitor.(xv)Holding any communication (in writing, by word of mouth, or otherwise) with an outsider, with a prisoner of the opposite sex, civil or under-trial prisoner, or a prisoner of a different class, in disobedience of the regulations of the prison.(xvi)Omitting to assist in the maintenance of discipline by reporting any prison offence or to give assistance to an officer of the prison when called upon to do so.(xvii)Doing any act or using any language calculated to wound or offend the feelings and prejudices of a fellow prisoner.(xviii)Doing any act calculated to create any unnecessary alarm in the minds of the prisoners or officers of the prison.(xix)Leaving without permission of an officer of the prison, the group to which he is attached or the part of the prison in which he is confined.(xx)Leaving without permission of an officer of the prison, the building, the yard, the place in file, the seat or the berth assigned to him.(xxi)Loitering about the yards, or lingering in the barrack when these are open.(xxii)Omitting or refusing to march in file when moving about the prison.(xxiii)Visiting the latrines or bathrooms except at stated hours or without permission of an officer of the prison, or resorting unnecessarily to the night latrine.(xxiv)Appropriating any food not assigned to him, or taking from or adding to the portions assigned to other prisoners.(xxv)Removing, without permission of an officer of the prison, food from the kitchen, or disobeying any order as to the issue and distribution of foods and drink.(xxvi)Wilfully destroying food, or throwing it away without orders.(xxvii)Introducing into food or drink anything likely to render it unpalatable or unwholesome.(xxviii)Omitting or refusing to wear the clothing given to him, or exchanging, any portion of it for the clothing of other prisoners, or losing, discarding, damaging or altering any part of it.(xxix)Removing, defacing, or altering any distinctive number, mark or badge attached to, or worn on, the clothing or person.(xxx)Omitting or refusing to keep the person clean, or disobeying any order regulating the cutting of hair or nails.(xxxi)Omitting or refusing to keep clear his clothing, blankets, bedding, cups or platters or any other utensils or body ticket, or other identification token, or disobeying any order as to the arrangements or disposition of such articles.(xxxii)Tampering in any way with prison locks, lamps or lights or other property with which he has no concern.(xxxiii)Stealing the prison clothing or any part of the prison kit of any other prisoner.(xxxiv)Spitting on or otherwise soiling any floor, door, wall or other part of the prison building or any article in the prison.(xxxv)Wilfully befouling the walls, latrines, washing or bathing places.(xxxvi)Damaging the trees and vegetables in the prison garden or maltreating the prison cattle.(xxxvii)Omitting or refusing to take due care of the prison property entrusted to him.(xxxviii)Omitting or refusing to take due care of or injuring, destroying or misappropriating the materials and implements entrusted to him for work.(xxxix)Omitting to report at once any loss, breakage or injury which he may accidentally have caused to prison property or implement.(xl)Manufacturing any article without the knowledge or permission of an officer of the prison.(xli)Performing any portion of the task allotted to another prisoner, or obtaining the assistance of another prisoner in the performance of his own task.(xlii)Appropriating any foreign substance to the materials of another prisoner.(xliii)Mixing or adding any foreign substance to the materials issued for work.(xliv)Doing or omitting to do any act with intent to cause to himself any illness, injury or disability.(xlv)Causing or omitting to assist in suppressing violence or insubordination of any kind.(xlvi)Omitting or refusing to help any officer of the prison in case of an attempted escape or of an attack upon such officer or upon another prisoner.(xlvii)Disobeying any lawful order of an officer of the prison or omitting or refusing to perform duties in the manner prescribed, by or under these rules.
