704. Supply of clothing and bedding to civil and unconvicted criminal prisoners.
(1)Every civil prisoner and unconvicted criminal prisoner unable to provide himself with sufficient clothing and bedding shall be supplied by the Superintendent with such clothing and bedding as may be necessary.(2)When any civil prisoner has been committed to prison in execution of a decree in favour of a private person, such person, or his representative, shall, within forty-eight hours after the receipt by him of a demand in writing, pay to the Superintendent the cost of the clothing and bedding so supplied to the prisoner, and in default of such payment the prisoner may be released. [Section 33 of Act IX of 1894]Note 1. - The name and address of the decree-holder or his representative, may be obtained from the Civil Court which issued the decree. When received, the demand in writing for payment shall be delivered to him.Note 2. - Instead of paying for the cost of clothing and bedding the decree-holder may supply the same to the Superintendent.Note 3. - The cost of clothing will be calculated at the prevalent rates.
