Section 253(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)If the defaulter is detained in a lock-up at the tahsil, he shall be permitted to furnish and cook his own food. I f 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 Tahsildar. The costs in either case shall be in the scale allowed in sub-rule (1) and shall be similarly recovered.(D)Attachment and Sale of Movable Property
