Section 21 in Punjab Detenus (Conditions of Detention) Order, 1974
21. Recreation.
(1)Subject to the facilities available in the Jail where the detenu is confined, the detenu may be permitted to -(a)have walks inside the compound where he is confined both in the morning and in the evening;(b)play games like badminton and volleyball;(c)play indoor games like chess, carom and cards.(2)Material for all games may be provided at the Government expense. There is, however, no objection to a friend or relative providing material to the detenu for this recreation subject to the prior approval of the Superintendent.(3)In the interest of discipline, the Superintendent shall have full authority in withdrawing any facility that may be given for recreation purposes.(4)A detenu may be allowed to keep a gramophone and radio or transistor of his own, provided the same is controlled by the Superintendent and the detenu abides by the instructions of the Superintendent in regard to the listening to any broadcasting that the Superintendent may consider pre-judicial. In case of any breach of instructions of the Superintendent in this regard, these facilities shall be withdrawn.
