Section 10(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(1)A detenu may wear his own clothes, foot-wear and head-gear consistent with reasonable requirements of health and decency. A detenu may, with prior permission of the Superintendent of the Jail, receive additional items of clothings, foot-wear and head-gear from private sources, if in the opinion of the Superintendent, the detenu does not have adequate personal clothings, foot-wear and head-gear to meet his reasonable requirements.
