Section 14 in National Security (Rajasthan Condition of Detention) Order, 1980
14. Offence and punishments.
(1)A detenu:-(i)shall reside in the accommodation allotted by the Superintendent whether in an association ward or a cell;(ii)shall not proceed beyond the limits of the Jail save with permission of the Superintendent given by general or special order in this behalf;(iii)shall obey the order of the Superintendent issued from time to time for the comfort, safety and health, or for the discipline, orderly conduct and control of detenus;(iv)shall attend roll-call and answer to his name in person at such time and place within the Jail as may be appointed by the Superintendent;(v)shall conform to the standards of cleanliness and dress laid down by the Superintendent;(vi)shall not do anything wilfully with the object of affecting his own bodily welfare;(vii)shall not have in his possession any coin, currency note or negotiable instrument, any weapon, stick, razor, other than a safety razor, piece of iron or any other article which may be used as a weapon;(vii)shall not exchange or sell any of his kit, equipment, cloths, furniture or other possession; and(ix)shall not refuse to take the prescribed diet.(2)Any detenue who contravenes any of the provisions of sub-clause (1) or refuses to obey any order issued thereunder, or does any of the following act namely:-(i)assaults, insults, threatens, or obstructs any prisoner, or detenue or any officer of the Jail or any other Government servant or any person employed in or visiting the Jail, or(ii)quarrels with any person in the Jail, or(iii)is guilty of indecent immoral or disorderly conduct, or(iv)communicates or attempts to communicate with any person outside the Jail in any unauthorised manner, or(v)bribes or attempts to bribe any Government servant or any person employed in or visiting the Jail, or(vi)commits any nuisance or wilfully befouls any well, latrine washing, bathing places, or(vii)disobey the orders of, or shows disrespect to any officer of the Jail, or(viii)wilfully damages any property belonging to Government or tampers with any locks, lamps or lights in the Jail, or(ix)receives, possesses or transfers any article in contravention of an order of the Superintendent, or(x)feigns illness, or(xi)wilfully brings a false accusation against any officer of the Jail or prisoner or detenu, or(xii)omits or refuses to report, as soon as it comes to his knowledge, the occurrence of any fire any plot or conspiracy, any escape, attempt or preparation to escape, and any attack or preparation for attack upon any officer of the Jail, or(xiii)abets the commission by a prisoner or detenu of any of the foregoing acts, or(xiv)omits or refuses to help any officer of the Jail in the case of an attempted escape on the part of any of the prisoner or detenu; shall be deemed to have committed a Jail offence.(3)(a)Whereupon such an enquiry as he thinks fit to make, the Superintendent is satisfied that a 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 k 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 interviews;(vi)Cancellation of the privilege of wearing his own cloths.(b)If any detenu is guilty of a Jail offence which, by reason of having frequently been committed or otherwise, is in the opinion of the Superintendent not adequately punishable by him under the provisions of sub-clause (3)(a) he may forward such detenu to the court of a judicial Magistrate of the first class having jurisdiction and such Magistrate shall thereupon inquire into and try the charges so brought against the detenu and upon conviction shall sentence him to imprisonment for a term not exceeding one year :Provided that where the act constituting the offence constitutes an offence punishable under the Indian Penal Code or under any other law for the time being in force with imprisonment for a term exceeding one year, nothing in this clause shall preclude the detenu from being tried and sentenced for such offence in accordance with the provisions of the Indian Penal Code.(4)The Superintendent may use or require to be used such force as may in his opinion be necessary to compel obedience on the part of any detenu to any lawful order by him.
