Section 82 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
82. Food of prisoners on transfer.
(1)Prisoners on transfer or about to be sent to Court shall receive a meal of cooked rations before starting.(2)If a journey exceeds 12 hours but is less than 18 hours, each prisoner shall receive 460 gms. of perched gram and 115 gms. of gur to eat in transit.(3)Should a journey exceed 18 hours, the warder in charge, or the officer in command of the Police escort, as the case may be, shall receive subsistence allowance for each prisoner at the rate of five rupees per diet.(4)It is the duty of the Police escort to see that prisoners who have not been in jail previously have their food before they are taken to the jail if they are likely to arrive there too late for a meal. Unfed prisoners shall not be admitted into a jail after :(i)3 P.M. during winter from 1st October to 31st March,(ii)4 P.M. during summer from 1st April to 30th September.
