442. Conditions under which clothing may be supplied to a released prisoner.
- Every prisoner whose clothing has been sold or destroyed or is insufficient for purposes of health or decency, shall, upon release, be supplied, at the expense of the Government, with such clothing as the Superintendent may consider necessary and suitable :Provider that, if any prisoner possess sufficient means, over and above the sum of Rs. 100/- (exclusive of any amount he may have been awarded while confined in jail) he shall, if so desires, be supplied with clothing at cost price, on payment.
