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 13(3)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3)(a) in Conservation of Foreign Exchange and Prevention of Smuggling Activities (Rajasthan Conditions of Detention) Order, 1984

(a)Whereupon such enquiry as he thinks fit to make, the Superintendent is satisfied that detenu is guilty of a Jail offence, he may award the detenu 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, for a period not exceeding two months, of the privileges of having interviews;
(vi)cancellation of the privilege of wearing his own clothes.