Section 8 in The Orissa Security Prisoners (Conditions of Detention) Order, 1981
8.
Each security prisoner may use his own bedding consistent with reasonable requirement of health and decency. A security prisoner may, with the prior permission of the Superintendent receive extra items of bedding from private sources. If in the opinion of the Superintendent, his personal items of beddings are inadequate to meet his reasonable requirement. Where, in the opinion of the Superintendent a security prisoner does not have adequate items of bedding and is unable or declines to provide himself with necessary bedding from private sources, these may be supplemented at Government cost on a scale not exceeding the scale laid down in the State Jail Manual for prisoners of Division irrespective of the classification of the security prisoners.
