Section 10 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
10. Diet.
- Subject to the approval of the Superintendent and the Medical Officer of the Jail, a security prisoner may be allowed to receive food from outside. Any security prisoner of the special division or ordinary division not so receiving food shall be dieted at Government expenses on the scale laid down in the State Jail Manual for non-labouring Division-I prisoners and non-labouring Division-III prisoners, respectively.Any security prisoner who wishes to add to or modify his diet on the grounds of health but who is unable to do so at,his own expense may apply to the Superintendent of the Jail. After security prisoner has been medically examined, the Superintendent of the Jail may order such addition or modification to his diet as he may consider necessary on medical grounds.
