Section 8 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
8. Diet.
(1)Subject to the approval of the Superintendent and the Medical Officer of the Jail, a detenu may be allowed to receive food from outside. Any detenu not so receiving food shall be dieted at Government expenses on the scale laid down in the State Jail Manual.(2)Any detenu who wishes to add or modify his diet on the ground of health but who is unable to do so at his own expense may apply to the Superintendent of the Jail. After Medical Examination the Superintendent of the Jail may order such addition or modification to his diet as he may consider necessary on medical grounds.
