Section 78 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
78. Supervision of foodstuffs and water supply.
- It shall be the duty of the Superintendent, the Medical Officer and the Deputy Superintendent at all times to satisfy themselves, respectively, that(a)pure and wholesome water is provided for consumption by the prisoners, and that a supply of such water is at all times freely available to every prisoner for drinking purposes ;(b)every article at any time issued, or intended to be issued, for the food of any prisoner is, of the prescribed quantity and quality and is good, wholesome and fit for human consumption ;(c)every article of food supplied to any prisoner in a cooked state or which requires to be cooked before being so supplied, is properly and cleanly cooked in such manner as to be wholesome and reasonably palatable ;(d)every article of food, whether cooked or uncooked, is subjected to proper examination and inspection before it is issued for consumption by any prisoner;(e)all food-stuffs at any time obtained and stored in the jail are frequently inspected, and that all articles which are unwholesome or in any respect unfit for human consumption, are forthwith rejected and are not issued for the use of prisoner ; and that(f)proper places for the convenient and orderly distribution and suitable utensils and other appliances for the consumption of food, are duly provided.
