Section 8(1) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
(1)A detenu may, with the previous sanction of [Inspector] [Now 'Director General'] General and Superintendent receive from a specified relative or friend at intervals of not less than a month, an amount not exceeding Rs. 20/ per month, if he/she is a Division I detenu and Rs. 10/ per month if he/she is a Division II detenu and may spend the amount or a similar sum from his private function such object and in such manner,as may be permissible under the rules. In cases in which for want of funds any detenu is compelled to do without small amenities which his fellow detenus enjoy, such amenities may, if considered absolutely necessary by the Superintendent be supplied to him at Government cost.
