Section 26 in The Assam Criminal Law (Amendment) Act, 1934
26. Allowances to persons under restraint and their dependence.
- The appropriate Government shall make on every person who is placed under restraint by reason of an order under sub-section (1) of Section 16 a monthly allowance for his support of such amount as is, in the opinion of the appropriate Government, adequate for the supply of his wants and may also make to any members of his family or near relatives who are dependent on him for support, such allowances as may seem to the appropriate Government appropriate to all the circumstances of the case.Explanation. - In this section the expression "under restraint" has the same meaning as in Section 25.
