Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 726 in Criminal Courts - Rules and Orders

726.

A food ration shall be supplied to each prisoner daily on a scale fixed by the District Magistrate. Each prisoner shall be supplied with cooked or uncooked food at his option. If uncooked, it shall be cooled at the prescribed cooking place under the supervision of the police guard, provided that the District Superintendent of Police considers that there are sufficient precautions for the safety of the prisoner.