Section 117 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
117. Duty of Inspector General with regard to clothing and c..
- It shall be the duty of the Inspector General from time to time to take all such measures as may be necessary to ensure that every prisoner in all times is supplied with clothing and bedding as to preserve him in reasonable comfort and good health.
