(1)The State Government may fix scales graduated according to rank, race and nationality of monthly allowances payable for the subsistence of judgment debtors.Cooking utensils for civils prisoners. - (2) Civil prisoners not provided with prison diet, shall be permitted to use their own cooking utensils. If they have no cooking utensils, they shall be supplied with the use of cooking vessels by the jail. [Section 57 of Act IX of 1894]Note. - If the subsistence allowance fixed by the court is too small, it is open to the Inspector-General to apply to the State Government to raise the scale. Cooking utensils must not be purchased from the allowance.
