Section 8(1) in Rajasthan Conditions of Detention Order, 1971
(1)A detenu may, with the previous sanction of the Detaining Authority, receive from a specified relative or friend, at intervals of not less than a month, an amount not exceeding Rs. 20/ per month if he is a class I detenu and Rs. 10/ per month if he is a class II detenu and may spend the amount or a similar sum from his private funds on such object and in such manner as may be permissible under the rules. In case in which for want of funds any detenu is compelled to do without small amenities which his follow detenus enjoy, such amenities may, if considered absolutely necessary by the Superintendent, be supplied to him at Government cost.
