Section 11(1) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(1)(a)The Superintendent may permit an internee, if he so desires, to make arrangements for his own food. Such food when provided shall be subject to search by such Officer as may be authorised by the Superintendent in this behalf.(b)Permission may be given for the supply of nonperishable ration articles required for seven to thirty days at a time, for perishable ration articles once a day and for cooked food twice a day. The variety of such cooked food or articles or ration, their quality and quantity as also the time for acceptance at the jail shall be fixed at the discretion of the Superintendent.
