Section 11 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
11. Diet.
(1)(a)The Superintendent may permit an internee, if he so desires, to make arrangements for his own food. Such food when provided shall be subject to search by such Officer as may be authorised by the Superintendent in this behalf.(b)Permission may be given for the supply of nonperishable ration articles required for seven to thirty days at a time, for perishable ration articles once a day and for cooked food twice a day. The variety of such cooked food or articles or ration, their quality and quantity as also the time for acceptance at the jail shall be fixed at the discretion of the Superintendent.(2)Class I internee shall be entitled to the diet of superior class 'B' prisoner and Class II internee shall get diet as per scale prescribed for ordinary class or Class 'C' prisoners as laid down in the Jail Manual for the time being in force.(3)Class II internees shall be given a cup of tea in the morning as per scale given below :-Tea..........4 gmMilk.........60 mlSugar........8 gm.
