Section 8(3) in Rajasthan Conditions of Detention Order, 1971
(3)Amounts in excess of those prescribed in sub-clause (1)may be received by the Superintendent on behalf of detenus but they shall not be spent in any month beyond the limits laid down in the said sub-clause."8(A) If the State Government after enquiry, as it may be deemed necessary,is satisfied that the detenu is sole bread winner and his detention has substantially affected the means of subsistence of his family, it may grant an ex-gratia payment to the detenus family @ 33'A percent of the ascertained income of the persons so detained:Provided that the amount of such grant shall not be less than Rs. 50/ and not more than Rs 100/ per month in any case."This amendment will come into force with effect from 25.6.1975.
