- The following acts and omissions on the part of any inmate shall be deemed as prison offences: -(i)conspiring or assisting to escape;(ii)assault or attack upon any officer or inmate;(iii)orgainsing or conspiring to organise a riot, mutiny or any other act of violence and/or participating or instigating other inmates to participate in such act of violence;(iv)omitting or refusing to report, as soon as it comes to his knowledge, any occurrence of fire, any escape, attempt or preparation to escape, any attack or preparation for attack upon officer or inmate, and any violence or preparation for violence;(v)omitting or refusing to help an officer of the prison when called upon to do so in dousing fire or preventing escape, violence, suppressing assault, attack, violence, riot or mutiny, or in any other emergencies;(vi)doing any act likely to create unnecessary alarm in the minds of other inmates;(vii)causing or attempting to cause disturbance of law and order and discipline in the prison;(viii)wilfully tampering in any way with walls, buildings, bars, locks and keys, lights or lamps, handcuffs, fetters or irons of any other description, or any other security and custody measures of the prison;(ix)communicating or attempting to communicate with outsiders otherwise than through authorized channels;(x)receiving, possessing or transferring any prohibited article;(xi)wilfully tampering with or defacing history tickets, records or documents;(xii)wilfully causing damage to prison property;(xiii)stealing any prison property or any article of any other inmate; receiving, possessing or transferring any such stolen property or article;(xiv)wilfully bringing any false accusation against any officer or inmate;(xv)using indecent, abusive, insulting or threatening language;(xvi)doing or making any immoral, indecent, vulgar or disorderly acts or gestures;(xvii)wilfully hurting religious feelings, beliefs or faiths of any inmate, or attempting to convert any inmate to a different religious faith;(xviii)refusing to eat the food prescribed by prison rules, or going on hunger-strike;(xix)willfully or negligently destroying or spoiling food;(xx)feigning, illness, or wilfully causing to himself any illness, injury or disability;(xxi)omitting or refusing to perform work, or wilful idleness or negligence at work, as assigned to him in the manner prescribed;(xxii)such willful disobedience to any rule or regulation of the prison as may be declared by rules made under this Act to be a prison offence;(xxiii)instigating, abetting or assisting, directly or indirectly, any inmate to commit any of the aforesaid offences.
