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State of Madhya Pradesh - Section

Section 15 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977

15. Persons detained in certified institution or receiving centre forbidden to do certain acts.

- A person remanded to or detained under Section 19 in a certified institution or receiving centre shall not-
(i)refuse to receive any training arranged or ordered for him or to do the work allotted to him;
(ii)manufacture any articles without the knowledge or permission of the officer-in-charge of the various industries or the Superintendent;
(iii)misbehave or quarrel with any other inmate;
(iv)omit to assist in the maintenance of discipline or give an assistance to an officer of the receiving centre/certified institution when called upon to do so;
(v)do or omit to do any act with intent to cause to himself any illness, injury or disability;
(vi)answer untruthfully any question or refuse to give a true account of his movements;
(vii)cause any disturbance or violence or omit to assist in suppressing any disturbance;
(viii)do any act or use any language calculated to hurt or offend the feelings and prejudices of a fellow inmate;
(ix)commit a nuisance or any act of indecency in any part of the institution or centre or refuse to obey any orders issued for proper sanitation;
(x)disobey any orders regulating the cleanliness of his person, clothing, bedding utensils or any articles;
(xi)secret any article whatsoever or damage any part of the kit of any other inmate or any property or implements of the institution or centre;
(xii)refuse without reasonable excuse to eat food prescribed by the diet scale or wilfully destroy any food or render it unpalatable or unwholesome;
(xiii)leave without permission the working parts to which he is assigned or the part of the premises or grounds in or at which he may be required to be present at any particular time;
(xiv)receive or possess or partake of any of the prohibited articles mentioned in Rule 16;
(xv)resist or obstruct an officer of the institution/centre in the execution of his duty or refuse or omit to obey any lawful order of such an officer or refuse to perform or omit to perform work or duties in the manner indicated for that purpose.