28. Maintenance of certain prisoners from private sources.
A civil prisoner or an un-convicted criminal prisoner shall be permitted to maintain himself, and to purchase, or receive from private sources at proper hours, food, clothing, bedding or other necessaries, but subject to examination and such other rules as may be prescribed by the Deputy Inspector General / Sr. Superintendent of Prisons. However in case of convicted criminal prisoners the prison authorities shall provide adequate clothing including uniforms and beddings prescribed under this act or rule framed thereunder.
