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State of Odisha - Section

Section 11 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

11. Smoking.

- A security prisoner may be permitted to smoke at his own cost and may receive reasonable supplies of tobacco, cigars, cigarettes or bidis from private sources. Such supplies shall be received through the Superintendent and may be restricted at the discretion of the Superintendent of the Jail in the interest of the security prisoner.