Section 33 in The Kerala Prisons and Correctional Services (Management) Act, 2010
33. Maintenance of civil prisoners.—
(1)A civil prisoner shall be permitted to maintain himself and to obtain from private sources his requirement of clothing and other necessities, subject to examination and to such rules as may be prescribed. The subsistence allowance to be paid by the decree older to the Prison Department for the detention of a Civil prisoner or a civil debtor may be enhanced periodically and suitably.(2)No part of any clothing and other necessities belonging to any civil prisoner shall be given, hired or sold to any other prisoner and any civil prisoner transgressing the provisions of this section shall lose the privilege of obtaining from private sources the above mentioned items for such time as the Superintendent thinks proper.(3)Every civil prisoner unable to provide himself with sufficient clothing and other necessities shall be supplied with such clothing and other necessities as may be prescribed.(4)Every civil prisoner shall be supplied such food by the Superintendent subject to examination and conditions, as may be prescribed.
