Section 10(6) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(6)Each detenu may use his own bedding consistent with reasonable requirements of health and decency. A detenu may, with prior permission of the Superintendent receive extra items of bedding from private sources if in the opinion of the Superintendent his personal items of bedding are inadequate to meet his requirement. If in the opinion of the Superintendent a detenu does not have adequate items of bedding and is unable or declines to provide himself with necessary bedding from private sources, these may be supplemented at Government cost on a scale not exceeding the scale laid down in the State Jail Manual for Prisoners irrespective of classification of the detenu.
