Section 12(2) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(2)All funds so received shall be kept by the Superintendent and may be spent by him on behalf of the internee for any of the following purposes, namely :-(a)Purchase of articles of food approved by the Superintendent and Medical Officer of the prison.(b)Purchase of clothing, bedding, tooth brush, tooth paste, comb, mirror, hair oil, soap, approved newspapers and books and the like :Provided that in any place the internees of the same class express a desire that the funds they receive under sub-paragraph (1) may be pooled for their common benefit, the Superintendent may, subject to the concurrence of the Medical Officer of the prison spends the funds for improving the diet of the said internees.
