Section 9 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
9. Smoking.
- A detenu may be permitted to smoke at his own cost and may receive reasonable supplies of tobacco, cigars, cigarettes or bidis from private sources. Such supplies shall be received through the Superintendent and may be restricted at the discretion of the Superintendent of the Jail in the interest of health of the detenu.
