Section 5 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
5. Diet.
- The detenus of Division I and II shall be entitled to the same diet as is prescribed for prisoners of class B and C respectivelyProvided that the detenus of these two divisions, may, with the permission of the District Magistrate, be permitted to receive food from private sources to the same extent and in the same manner as Civil prisoners.
