Section 12 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
12. Private funds.
(1)A detenu may spend from private funds a sum not exceeding Rs. 20 per month to supplement his diet. Money spent on purchases other than those for supplementing diet shall not count against that sum. The diet so supplemented shall be of simple nature. Cooked food shall, in no case be allowed to be imported from outside the jail.(2)Any amount received on behalf of a detenu shall be kept by the Superintendent and spent by him on behalf of the detenu. Amounts so received shall be held by the Superintendent in deposit on behalf of the detenu or may, at the discretion of the Superintendent, be paid to a nominee of the detenu.Explanation - The term 'nominee' shall not include a co-detenu.(3)Amount sent to a detenu in discharge of liability of the sender to the detenu shall be received by the Superintendent and treated in the manner laid down in Sub-clauses (1) and (2) for the disposal of the amounts referred to therein.
