Section 13 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
13. Smoking.
- A detenu may be allowed to smoke at his own cost and may receive reasonable supplies of tobacco, cigars, cigarettes or bidies from his friends and relatives. Supplies may be restricted at the discretion of the Superintendent of Jail in the interest of the detenu's health.
