Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 13 in U.P. Security Prisoners Rules, 1972

13. Deposits.

- A security prisoner may, with the previous sanction of the Superintendent receive funds from a relative or friend to enable him to supplement the amenities of life in jail. The maximum that can be spent by him during any calendar month shall not exceed Rs. 15. In case of security prisoners of the superior class the District Magistrate may permit such expenditure ordinarily up to Rs. 50 and with the State Government up to Rs. 100.