Section 38(xii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(xii)omits or refuses to report, as soon as it comes to his knowledge any damage done or attempted to be done to any property belonging to the Government, the occurrence of any fire, any plot or conspiracy to escape, attempt or preparation to escape, and any attack or preparation for attack upon any of the jail, or fails to render all the assistance in his power to discover the culprit any of the aforesaid cases; or
