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State of Punjab - Section

Section 8 in Punjab Detenus (Conditions of Detention) Order, 1974

8. Clothing and Bedding.

- Each detenu may wear his own clothes and his relations may, if so permitted by the Superintendent, send in extra clothes and bedding. A detenu who is unable to provide himself with clothing and bedding, shall be supplied the same by the Superintendent, on the scale given below, on the condition that the he will not be permitted to use private bedding and clothes:-
Name of Clothes   Special Class Ordinary Class
For all seasons      
Kurtas ... 4 4
Pyjama or Dhotis ... 4 4
Chadars or bed-sheets ... 2 2
Towels ... 2 2
Covering sheets ... 2 2
Cotton duries (7' x 4') ... 1 1
Tulai ... 1 1
Kachhas or Janghias ... 3 3
Bunians ... 3 [3] [Vide Punjab Govt Gazette Legislative Supplement Part III, dated 24.12.1976]
Purgees or caps ... 2 2
Pillow with two covers ... 1 1
Country-made shoes ... 1 pair 1 pair
Blanket ... 1 1
For Winter      
(In addition to clothing andbedding provided for all seasons)    
Sweater ... 1 1
Quilt ... 1 1
Woollen Coat ... 1 1
Quilt cover ... 1 1
Woollen socks ... 2 pairs 2 pairs
Note. - (i) All detenus may be provided with English pattern shoes instead of country made shoes, if they so wish.
(ii)The Superintendent shall make arrangements at Government expense for repairing shoes of the detenus.
(iii)The Superintendent may issue necessary clothes to such deserving detenus as have no clothes of their own at the time of their release.
(iv)In case the detenu does not wish to wear Jail clothes and cannot get clothes of his own, clothes can be made according to his specifications; provided the cost of clothing for summer and winter wear does not exceed the scale of clothing laid down for the class to which the detenu belongs.