Section 9 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
9. Diet.
(1)Each detenu shall be dieted at Government expense on the scale of diet as laid down in the Orissa Jail Manual for Prisoners of Division III for non-labouring class provided that a detenu may be allowed to receive food from outside subject to the approval of the Superintendent and Medical Officer.(2)Any detenu who wishes to add to or modify to his diet on the ground of health but is unable to do so at his own expenses, may apply to the Superintendent of the Jail. After the applicant has been medically examined, the Superintendent of the jail may order such addition or modification to his diet as he may consider necessary on medical grounds.
