Section 22(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(1)The Inspector General of Prisons shall, from time to time, fix the scale of diet for prisoners removed under these rules, and the officer in charge of the escort shall provide that such prisoner receives diet as nearly as possible in accordance with such scale Where the court in which evidence is to be given is situated at the same station as the jail from which the prisoner is removed, the officer in charge of the jail shall supply the prisoner's food ready cooked.
