Section 12 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
12. Funds.
(1)An internee may, subject to any orders of the Government to the contrary receive from a specified relative or friend, at intervals of not less than a month, funds not exceeding Rs. 30 per month in the case of a class I internee, and Rs. 15 per month in the case of class II internee, to enable him to supplement the amenities of life in Jail.(2)All funds so received shall be kept by the Superintendent and may be spent by him on behalf of the internee for any of the following purposes, namely :-(a)Purchase of articles of food approved by the Superintendent and Medical Officer of the prison.(b)Purchase of clothing, bedding, tooth brush, tooth paste, comb, mirror, hair oil, soap, approved newspapers and books and the like :Provided that in any place the internees of the same class express a desire that the funds they receive under sub-paragraph (1) may be pooled for their common benefit, the Superintendent may, subject to the concurrence of the Medical Officer of the prison spends the funds for improving the diet of the said internees.(3)The Superintendent may refuse to allow the purchase or delivery to an internee of anything which he considers unnecessary or unsuitable.(4)Funds in excess of the amount prescribed under sub-paragraph (1) may be received by the Superintendent on behalf of the internees, but they shall not be spent in any month beyond the limit laid down under this paragraph.
