Section 34(1) in The West Bengal Correctional Services Act, 1992
(1)Every prisoner shall be supplied with clothings of such quality, type and quantity as may be prescribed. The Superintendent may permit a political prisoner or political detenue or civil prisoner or undertrial criminal prisoner to be supplied with traditional items of clothings at his own cost or with clothings supplied by his friends or relatives but such clothings shall not be used by any other prisoner except with the permission of the Superintendent.
