608. Acts declared to be prison offences by Act IX, 1894.
- The following acts are declared to be prison-offences when committed by a prisoner -(1)such wilful disobedience to any regulation of the prison, as shall have been declared by rules made under section 59 to be a prison offence,(2)any assault or use of criminal force,(3)the use of insulting or threatening language,(4)immoral or indecent or disorderly behaviour,(5)wilfully disabling himself from labour,(6)contumaciously refusing to work,(7)filing, cutting, altering or removing handcuffs, fetters or bars without due authority,(8)wilful idleness or negligence at work by any prisoner sentenced to rigorous imprisonment,(9)wilful mismanagement of work by any prisoner sentenced to rigorous imprisonment,(10)wilful damage to prison-property,(11)tampering with or defacing history-tickets, records or documents,(12)receiving, possessing or transferring any prohibited article,(13)feigning illness,(14)wilfully bringing a false accusation against any officer or prisoner,(15)omitting or refusing to report, as soon as it comes to his knowledge, the occurrence of any fire, and plot or conspiracy, any escape, attempt or preparation to escape, and any attack or preparation for attack upon any prisoner or prison official and,(16)conspiring to escape, or to assist in escaping, or to commit any other of the offences aforesaid.
