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State of Uttar Pradesh - Section

Section 5 in The U.P. Essential Services (Conditions of Detention) Order, 1979

5. Diet.

- Every Essential Services Prisoner shall be allowed diet on the scale prescribed in the Jail Manual for convicted prisoners. Such prisoners of the Superior class may, however, be allowed diet as specified in Appendix 'A'. No Essential Services Prisoner shall be allowed to cook his own food.