Section 12 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
12. Funds and allowances.
(1)A detenu may receive from a relative or friend, at intervals, funds not exceeding Rs. 50/- per month to enable him to supplement the amenities of life in jail.(2)All funds so received shall be kept by the Superintendent and spent by him on behalf of the detenu. No part of the funds so received or the unspent balance shall be paid to the detenu except at the time of his release from the detention.
