Section 16 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
16. Conduct, offence and punishment.
- A detenu -(i)shall reside in the accommodation allotted to him by the Superintendent of the Jail whether in an association ward or a cell;(ii)shall not proceed beyond the limits of the jail without the general or special permission of the Superintendent of the Jail in this behalf;(iii)shall obey the orders of the Superintendent of the Jail issued from time to time for the comfort, safety and health or for the discipline, orderly conduct and control of detenus;(iv)shall attend the roll call and answer to his name in person at such time and places within the jail as may be appointed in this behalf;(v)shall conform to the standards of cleanliness and dress laid down by the Superintendent of the Jail;(vi)shall not do anything wilfully with the object of effecting his own bodily welfare.(vii)shall not have in his possession any coin, currency notes or negotiable instruments, any weapons, sticks, razors other than safety razors, pieces of iron or any other article which can be used as a weapon;(viii)shall not exchange or sell any of his kit, equipments, clothes or other possessions;(ix)shall not refuse to take the prescribed diet; and(x)shall not refuse to place himself in specified position of photographs and to register his finger prints as may be required under Clause 14.
