Section 28 in The Maharashtra Habitual Offenders Rules, 1960
28.
Every settler be provided at Government cost a set of clothings and beddings once only on admission according to the sanctioned scale. At the discretion of the [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] a settler may be supplied clothing and bedding a second time if the settler is unable to purchase them on account of his physical or mental disability.
