Section 34(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(2)No part of any clothing and other necessities belonging to any under trial prisoner or detenue shall be given, hired or sold to any other prisoner by him and any under trial prisoner or detenue transgressing the provisions of this sub-section shall lose the privilege of obtaining from private sources the above mentioned items for such time as the Superintendent thinks proper.
