Section 33(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(1)A civil prisoner shall be permitted to maintain himself and to obtain from private sources his requirement of clothing and other necessities, subject to examination and to such rules as may be prescribed. The subsistence allowance to be paid by the decree older to the Prison Department for the detention of a Civil prisoner or a civil debtor may be enhanced periodically and suitably.
