Section 253 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
253.
(1)If the defaulter is detained in the civil jail the charge for his subsistence, shall be according to the scale laid down in the rules framed by the State Government under Section 57 of the Code of Civil Procedure, 1908. Such charge, if certified by the jailor to have remained unsatisfied on the release of the defaulter, shall be recovered from him by the officer who ordered the detention.(2)If the defaulter is detained in a lock-up at the tahsil, he shall be permitted to furnish and cook his own food. I f he is not willing or able to do so, he shall either be provided with food and charged for subsistence, or be given an advance of diet money by the Tahsildar. The costs in either case shall be in the scale allowed in sub-rule (1) and shall be similarly recovered.(D)Attachment and Sale of Movable Property
