Section 17 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
17.
When the Court passes an order, other than an order of detention, with regard to any person, and his clothing have been destroyed under sub-rule (c) of Rule 12, he shall be provided with fresh clothing standard under Section 18-(1)Pajama or Dhoti;(2)Sari (if female);(3)Kurta or Blouse;(4)Baniyan or Brassier;(5)Chaddi;(6)Angocha.
