(1)Every inmate shall be provided, in accordance with the scale prescribed with -(a)food, which shall be wholesome, palatable and hygenic ;(b)clothing, which shall be suitable for the climate and adequate for personal hygiene, and which may be conspicuous for each category of inmates, but shall not be humiliating or degrading;(c)bedding, which shall be suitable and sufficient for the climate; and(d)other equipment as may be necessary.(2)Except as provided under section 45, no inmate shall be permitted to procure or receive any item of food, clothing, bedding or other equipment from private sources.
