(vii)Any wages which the inmate receives over and above the amount required to cover the cost of his clothing and [maintenance of such sum as has been fixed by the Inspector General of Prisons under condition No. (vi) of the licence] [Substituted by Notification No. 2224-1462-(62)-III-Jail, published in Madhya Pradesh Rajpatra Part IV(Ga) dated 18-10-1963.] shall be remitted to the Superintendent of Borstal Institution every month. The amount shall be credited to the inmate's account and the total amount shall be remitted to the inmate on the expiration of his period of detention. The Superintendent is empowered to give to the inmate monthly such pocket money as he may consider sufficient from the wages received.
