(1)Daily newspapers which are in the list approved by the Government shall be supplied free of charge to convicted criminal prisoners in the following manner-(a)One copy of such newspaper in English or in one of the regional languages or in Hindi at the discretion of the Superintendent for every 15 prisoners or less in Class I, and(b)One copy of such newspaper in English or in one of the regional languages at the discretion of the Superintendent for every 20 prisoners or less in Class II.
