Section 10(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(2)If the Superintendent is of the opinion that the personal clothings, foot-wear and head-gear of the detenu are inadequate to meet his reasonable requirements or the detenu is unable to declines to provide himself with necessary additional clothings, foot-wear or head-gear from private sources and requests the Superintendent in writing to supplement his clothings, foot-wear or head-gear at Government cost, the clothings, foot-wear and head-gear of a detenu may be supplemented at Government cost in such a manner as may be considered reasonable by the Superintendent at an expenditure not exceeding Rs. 75 per detenu for each block period of six months commencing from the date of detention of the detenu concerned.
