Section 8 in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980
8. Supply of funds
(1)A detenue may, with the previous sanction of the detaining Authority, receive from a specified relative or relative or friend, at intervals of not less than a month, an amount not exceeding Rs. 30/- per month and may spend the amount or a similar sum from his private funds on such object and in such manner as may be permissible under the rules. In a case in which for want of funds any detenue is compelled to do without small amenities which his fellow detenues enjoy, such amenities may, if considered absolutely necessary by the superintendent be supplied to him at Government cost.(2)All funds so received shall be kept by the Superintendent and spent by him on behalf of the detenue.(3)Amounts in excess of those prescribed in sub-clause (1) may be received by the Superintendent on behalf of detenues but they shall not be spent in any month beyond the limits laid down in the said sub-clause.
