Section 1(3) in The U.P. Blackmarketeer Prisoners Rules, 1979
(3)Except to the extent they are modified by the following rules, all rules relating to convicted prisoners contained in the Uttar Pradesh Jail Manual shall apply to Blackmarketeer Prisoners:Provided that the Governor may direct that the provisions of these rules shall apply in relation to any blackmarketeer prisoner or any class of blackmarketeer prisoners with such modifications as may be specified in the direction.
