Section 118(2) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(2)The manner in which articles of clothing, bedding and other equipment, as the case may be, supplied to prisoners, are to be kept or used by such prisoners shall be prescribed by the Superintendent subject to the directions (if any) in that behalf of the Inspector General.
