(1)Civil prisoners who are supplied with prison diet shall unless the scale of subsistence allowance (if any) permits of a more liberal scale, be provided with diet on the ordinary scale prescribed in respect of convicts who are not subjected to labour. Their food shall be prepared in the convict cook-house, and cooked and served by convict cooks.Note. - Civil prisoners admitted into jail under rule 98 in order XXI of the First Schedule to the Code of Civil Procedure for resisting or obstructing the execution of a decree shall be provided with non-labouring prison diet but at the expense of the State.
