Section 8(1) in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
(1)A detenue may, with the previous sanction of the detaining Authority, receive from a specified relative or relative or friend, at intervals of not less than a month, an amount not exceeding Rs. 30/- per month and may spend the amount or a similar sum from his private funds on such object and in such manner as may be permissible under the rules. In a case in which for want of funds any detenue is compelled to do without small amenities which his fellow detenues enjoy, such amenities may, if considered absolutely necessary by the superintendent be supplied to him at Government cost.
