Section 116 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
116. Supervision of supply of clothing and bedding.
- It shall be the duty of the Superintendent, the Medical Officer and the Deputy Superintendent of all times to satisfy themselves, respectively that :(a)every prisoner is provided with sufficient clothing and bedding, to secure his health ;(b)every prisoner entitled to prison clothing and bedding is duly supplied therewith according to the prescribed scale applicable to the class to which such prisoner belongs ;(c)all clothing and bedding supplied is of the prescribed description and quality, clean in good condition and in all respects suitable for use by prisoners ;(d)all articles of clothing or bedding at any time obtained and stored in the jail are frequently inspected, and that all articles which are in respect unsuitable or inferior to the prescribed description and quality are forthwith rejected and are not issued for the use of prisoners.
