Section 141(g) in Police Regulations, Calcutta, 1968
(g)Diet. - No food or drink other than that prescribed in orders from time to time shall be supplied to any prisoner in the lock-up. There shall be three meals, viz., breakfast at about 6.30 a.m., lunch at about 11 a.m. (at 9.30 a.m. in case of prisoners taken to Courts) and dinner at 6 p.m. Prisoners coming into police custody after the scheduled time of a meal must wait for their meal until the next scheduled time. In cases of transfer from one lockup to another, either the former must feed the prisoners or give timely notice to the latter.
