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State of Punjab - Section

Section 822 in Punjab Jail Manual, 1996

822. Condiments and antiscorbutics.

(1)Every prisoner shall receive daily in the food supplied to him, such quantity of salt and other condiments as may be necessary to render the food wholesome and reasonably palatable or for the benefit of the health of the prisoners, and the daily scale of such condiments to be allowed, shall be specified in the scales of diet from time to time prescribed under these rules.
(2)Between the first day of April and the thirty-first day of October in each year, every prisoner shall be supplied daily with such antiscorbutics in such quantity as the Inspector-General may, from time to time, by general or special order in that behalf, prescribe. Provided that nothing herein contained shall be deemed to limit the power of the Medical Officer at any time to direct the supply to any prisoner or class of prisoners, of such antiscorbutics as may, in his opinion, be necessary.