Section 32 in The Maharashtra Borstal Schools Rules, 1965
32. Canteen for inmates.
(1)There shall be a canteen in every Borstal school run on self-supporting basis.(2)The following articles may be stocked in every such canteen, namely :-(a)Tea, coffee, milk:(b)such eatables and articles as the Inspector-General may, from time to time, approve:(c)soap, oil, combs, and the like:(d)fruits like bananas and mangoes;(e)tooth paste, tooth powder, tooth brushes; and(f)stationery articles like pencils, exercise books and papers.(3)No inmate other than one working in the canteen shall have access to the canteen stores. .Arrangements shall be made to sell the articles therefrom to the inmates by means of trolleys kept outside the canteen at such places and during such hours as may be fixed by the Principal.(4)The inmates shall be permitted to purchase the articles referred to in sub-rule (2) from the canteen either from the amount of wages standing to their credit or from their private cash or both.
