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[Cites 0, Cited by 0] [Section 790] [Entire Act]

State of Haryana - Subsection

Section 790(2) in Punjab Jail Manual

(2)When any civil prisoner has been committed to prison in execution of a decree in favour of a private person, such person, or his representative, shall, within forty-eight hours after the receipt by him of a demand in writing, pay to the Superintendent the cost of the clothing and bedding so supplied to the prisoner and in default of such payment the prisoner may be released.Note 1 - The name and address of the decree-holder or his representative, may be obtained from the Civil Court which issued the decree. When received, the demand in writing for payment shall be delivered to him.Note 2 - Instead of paying for the cost of clothing and bedding the decree-holder may supply the same to the Superintendent.Note 3 - The following scales of clothing, bedding and other necessaries are prescribed for the use of civil prisoners :-For All Seasons
    Rs. A. P.
Kurtas two at Re. 0-10-0 each ___ 1 4 0
Pyjamas two at Re. 0-8-0 each ___ 1 0 0
Pugrees two at Re. 1-0-0 each ___ 2 0 0
Chaddar one ___ 1 0 0
Cotton durrie one ___ 1 0 0
Towel one ___ 0 4 0
Munj mat one ___ 1 0 0
Cup and platter one each ___ 1 0 0
  Total 8 8 0
Additional During Winter
    Rs. A P.
Quilt one ___ 4 0 0
Blanket one ___ 4 0 0
Woollen coat one ___ 3 0 0
Straw mat one ___ 0 1 0
  Total 11 1 0
In jails where the cold is intense a second blanket at Rs. 4 may be added at the Superintendent's direction to the winter scale given above.Cooking utensils and water vessels will be supplied free of charge from jail stock.Clothing, etc., on the person of and with the civil prisoner shall be regarded as a part of the above scales. The decree-holder will be required to deposit or pay for those articles only in respect of which the civil prisoner is found to be deficient.The above prices are subject to market fluctuations, but will not be altered without the Inspector-General's previous sanction.