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State of Uttar Pradesh - Section

Section 6 in The U.P. Essential Services (Conditions of Detention) Order, 1979

6. Clothing and bedding.

(1)Every Essential Services Prisoner may wear his own clothes and use his own bedding and shoes. The Superintendent shall supply to any such prisoner not provided with adequate clothes and bedding such articles as will with those already in his possession toe equal to the scale prescribed for convicts.
(2)All articles of clothing and bedding supplied by the Superintendent shall, however, remain the property of the State Government.