Section 10(3) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(3)Subject to conditions specified in Sub-clause (2), the personal winter clothings, foot-wear and head-gear of a detenu, who continues to be under detention at any time during the period from the first day of November of any year to the last day of February of the following year may be supplemented at Government cost at an expenditure not exceeding Rs. 75 for the detenu placed in Special Division and at an expenditure not exceeding Rs. 50 in case of detenu placed in the Ordinary Division.
