Section 79 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
79. Offences connected with food supply, time and place of consumption.
(1)No prisoner shall conceal, waste or transfer to any other prisoner, any article of food or drink at any time supplied to him and every prisoner shall consume his food at the times prescribed for the purpose.(2)The time at which meals are to be served out to prisoners, and within which prisoners are to consume their food, and the manner in, and places at. which the distribution of food is to take place and the like, shall, from time to time, be prescribed by the Superintendent, subject to the directions (if any), in that behalf, of the Inspector General.(3)In the event of the refusal of food by a prisoner, the Medical Officer must adopt methods of artificial feeding, if, in his judgment, the physical condition is such that artificial feeding provides the only method of keeping the prisoner alive The actual operation of artificial feeding must be carried out by the Medical Officer or his Medical subordinate.
