Section 34 in The Kerala Prisons and Correctional Services (Management) Act, 2010
34. Maintenance of under trial prisoners and detenues—
(1)Under trial prisoners and detenues shall be permitted to bring along with them or obtain from private sources their requirement of clothing and other necessities, subject to rules.(2)No part of any clothing and other necessities belonging to any under trial prisoner or detenue shall be given, hired or sold to any other prisoner by him and any under trial prisoner or detenue transgressing the provisions of this sub-section shall lose the privilege of obtaining from private sources the above mentioned items for such time as the Superintendent thinks proper.(3)Under trial prisoners and detenues unable to provide themselves with sufficient clothing and other necessities shall be supplied with such clothing and other necessities, as may be prescribed.(4)Under trial prisoners and detenues shall be supplied such food by the Superintendent subject to examination and conditions, as may be prescribed.(5)No money shall be demanded from under trial prisoners and detenues for any food, bedding and other necessities provided to them in the prisons.
