Section 41(1) in Rajasthan Habitual Offenders Rules, 1955
(1)Any [registered offender] [Substituted by ibid] placed in a [corrective settlement] [Added by ibid] who commits a contravention of these rules or any pass issued thereunder or refuses to obey any reasonable order given by the [corrective settlement] [Substituted by ibid] Manager or endeavours to escape from the [corrective settlement] [Substituted by ibid], shall, without prejudice to the provisions of section 10 of the Act, be liable to any one or any more of the following penalties, to be inflicted by the [corrective settlement] [Substituted by ibid] Manager.(a)a formal warning;(b)additional or more ordos work;(c)reduced wages or loss of wages for work done;(d)with holding or cancellation of leave of absence or leave from work, granted or about to be granted.
