Section 92 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
92. Supply of clothing, bedding and Prisoners not to use or possess any other.
(1)Subject to the provisions of sections 31 and section 33 of the Prisoners Act, 1894, and the rules made thereunder as to civil prisoners and un-convicted criminal prisoners who are permitted and able to provide themselves with clothing and bedding under the provisions of section 33 of the Act, shall wear such clothing and use such bedding as is supplied to h 1 by or under the orders of the Superintendent and no other.(2)No prisoner to whom any clothing or bedding is supplied under sub-rule (1) shall receive, possess or use, or be permitted to receive, possess or use, any article of clothing or bedding other than an article so supplied or an article the receipt, possession to use of which the Superintendent may at any time, sanction in respect of any such prisoner.
