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State of Madhya Pradesh - Section

Section 728 in Criminal Courts - Rules and Orders

728. Unless the District Magistrate directs otherwise, all food for under-trial prisoners shall be supplied by an authorized contractor. The contractor shall be paid on the 1st and 16th of each month on presenting a certificate, signed either by the station officer or the officer in charge as the District Magistrate may require, that the food supplied was of the prescribed quality.