(1)An inmate other than a convicted inmate, if he so desires, shall be permitted to procure or receive from private sources, minimum items of clothing (but not bedding) as necessary, subject to examination and subject to rules made under this Act and also such direction as may be given by the Inspector General.(2)No part of any clothing procured or received as aforesaid by an inmate shall be given, hired or sold to any other inmate, and any inmate transgressing the provisions of this sub-section shall be debarred from procuring or receiving as aforesaid any clothing for such time as the Superintendent thinks proper.
