Section 12(1) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(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.
