Section 13 in The U.P. Blackmarketeer Prisoners Rules, 1979
13. Deposits.
- A blackmarketeer prisoner may, with the previous sanction of the Superintendent receive funds from a relative or friend to enable him to supplement of the amenities of life in jail. The maximum that can be spent by him during any calendar month shall not exceed Rs. 15. In case of blackmarketeer prisoners of the superior class the District Magistrate may permit such expenditure ordinarily up to Rs. 50 and with the prior sanction of the State Government up to Rs. 100.
