Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3)(a) in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980

(a)Whereupon such enquiry as he thinks fit to make, the Superintendent is satisfied that a detenue is guilty to a jail offence, he may award the detenue one or more of the following punishments :-
(i)Confinement in a cell for a period not exceeding fourteen days;
(ii)Reduction or alteration of diet for a period not exceeding fourteen days;
(iii)Cancellation or reduction, for a period not exceeding two months, of the concession of receiving funds from outside;
(iv)Cancellation or reduction, for a period not exceeding two months, of the privileges of writing and receiving letters or of receiving newspapers and books;
(v)Cancellation or reduction, for a period not exceeding two months of the privileges of having interview;
(vi)Cancellation of the privilege of wearing his own cloths.