Section 15 in The Delhi Prevention Of Begging Rules, 1960
15. Persons detained in a Certified Institution to be under discipline.
A person detained in a Certified Institution shall not-(i)refuse to receive any training arranged or ordered for him or to do the work allotted to him;(ii)manufacture any article without the knowledge or permission of the Superintendent of the Institution;(iii)misbehave or quarrel with any other inmate;(iv)omit to assist in the maintenance of discipline or to give assistance to an officer when called upon to do so;(v)do or omit to do any act with intent to cause to himself any illness, injury or disability;(vi)answer untruthfully any question or refuse to give a true account of his movements;(vii)cause any disturbance or violence or omit to assist in suppressing any disturbance;(viii)do any act or use any language calculated to hurt or offend the feelings and prejudices of a fellow inmate;(ix)commit a nuisance of any act of indecency in any part of the institution or refuse to obey any orders issued for proper sanitation;(x)disobey any order regulating the cleanliness of his person, clothing, bedding, utensils or any other articles;(xi)secrete any article whatsoever or damage any part of the kit of any other inmate or any property or implements of the institution;(xii)leave without permission the working party to which he is assigned or the part of the premises or grounds in or at which he may be required to be present at any particular time;(xiii)refuse to eat food prescribed by the diet scale or willfully destroy any food or render it unpalatable or unwholesome;(xiv)receive or possess or partake of any of the prohibited articles mentioned in rule 16;(xv)resist or obstruct an officer in the execution of his duty or refuse or omit to obey any lawful order of an officer or refuse to perform or omit to perform work or duties in the manners indicated for that purpose.
