- The defaulter shall be detained in the Tehsil lock up and shall be permitted to furnish and cook his own food. If he is not willing or able to do so, he shall either be provided with food and charged for subsistence or be given an advance of diet money by the Tehsildar. The costs in either case shall be according to the scale laid down in the rules framed by the State Government under Section 57 of the Code of Civil Procedure, 1908. Such charges, if they remain unsatisfied on the release of the defaulter, shall be recovered from him by the officer who ordered the detention.(d)Attachment and Sale of Movable Property
