Section 33(1) in Punjab Suppression of Immoral Traffic in Women and Girls Rules, 1960
(1)The following acts are forbidden in a protective home and every inmate who wilfully commits any of them shall be deemed to have wilfully disobeyed the regulations of the protective home :-(a)quarrelling with any other inmates,(b)any assault or use of criminal force,(c)use of insulting, obscene or threatening language,(d)immoral or indecent or disorderly behaviour,(e)wilfully disabling herself for labour,(f)contumaciously refusing to work,(g)wilful idleness and negligence at work.(h)wilful damage to the property of the protective home.(i)wilful mismanagement of work.(j)tampering with or defacing history tickets, records, documents or tools.(k)receiving, possessing or transferring any prohibited article,(l)feigning illness.(m)wilfully bringing a false accusation against any officer or inmate,(n)omitting or refusing to report, as soon as it comes to her knowledge, the occurrence of any fire, any plot or conspiracy, any escape, or any attack or preparation for attack upon any inmate or official of the home.(o)conspiring to escape or to assist in escaping,(p)answering untruthfully any question put by an officer of the home or a visitor,(q)refusing to eat food or wilfully destroying food.(r)committing a nuisance in any part of the home.
