Section 10 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
10. Clothing.
(1)A detenu may wear his own cloths, foot wear and headgear consistent with reasonable requirement of health and decency and may, with prior permission of the Superintendent of the Jail, receive the same from private sources, if he does not have adequate personal clothings, footwear and headgear to meet his reasonable requirements.(2)Where a request in writing is made by the detenu to supplement his clothings, footwear and headgear at the cost of the Government and the Superintendent is of opinion, that the detenu is unable to provide himself with the above necessaries either from his own source or from private sources, he may be supplemented at the cost of Government in such manner as may be considered reasonable at an expenditure not exceeding rupees one hundred for the entire period of detention.(3)Subject to conditions specified in Sub-clause (2), the personal winter clothings, footwear and headgear of a detenu, who continues to be under detention at any time during the period from the first day of November of any year to the last day of February of the following year may be supplemented at Government cost at an expenditure not exceeding Rs. 50/-.(4)The clothings, footwear and headgear once supplied at Government cost under Sub-clause (2) and (3) shall not be replaced during the period of detention.
