- The Inspector-General, with the previous sanction of the State Government, shall fix the scale of prison diet to be provided in respect of each class of prisoners and, with the like sanction may, from time to time -(a)vary the scale of prison diet generally, or that prescribed in respect of prisoners of any class,(b)prescribe a special scale of prison diet in respect of the prisoners confined in any jail or in the jails situated within any specified local area, and(c)prescribe a special scale of prison diet in respect of any period or periods of time during any season of the year.
