Section 27 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
27. Exercise and games.
- Detenus shall be allowed to have walks inside the jail in the morning and in the evening where there are facilities to allow them to do so. Detenus shall also be permitted to play outdoor as well as indoor games, depending upon the facilities available in the concerned jail.. Sports materials for such games shall be provided at the expense of the Government. Relatives and friends if permitted to do so by the Superintendent, may supply the detenus with sports materials.
