Section 7(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
(ii)Where in the opinion of the Superintendent the personal clothings, foot-wear and head-gear of the security prisoner are inadequate to meet his reasonable requirement, the security prisoner is unable or declines to provide himself with necessary additional clothings, foot-wear or head-gear from private sources and requests the Superintendent in writing to supplement his clothings, foot-wear or head-gear at Government cost, the clothings, foot-wear and head-gear of a security prisoner may be supplemented at Government cost in such a manner as may he considered reasonable by the Superintendent at an expenditure not exceeding Rs. 75 for security prisoners placed in the special division and at an expenditure not exceeding Rs. 50 for security prisoners placed in the ordinary division or each block period of six month commencing from the date of detention of security prisoner concerned.
