Section 10 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
10. Officers not to be interested in prison contracts
No officer of a prison shall, nor shall any person in trust for or employed by him, have any interest, direct or indirect, in any contract for the supply of prison; nor shall he drive any benefit, directly or indirectly, from the sale or purchase of any article on behalf of the prison or belonging to the prisoner.
