Section 6 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
6. Clothing, bedding and utensils.
(1)Each detenu may wear his own clothes and his relations may, if permitted by the Superintendent to do so, send him extra clothing and bedding. Each detenu who is unable to provide sufficient clothing and bedding shall be supplied with clothing and bedding according to the scale prescribed for the Civil prisoners of corresponding class[Provided that Pakistani nationals who were arrested and detained and are classified Division II detenus, will be provided with a charpai and may also be allowed to sleep in the open outside the barracks by the Superintendent of Jail in which they are lodged, wherever it is administratively possible to do so.] [Inserted by Notification No. F. 12(1) HE'66. Part II, dated 17.9.1966 (Published in Rajasthan Gazette, Extraordinary.Part 4(C), dated 6.4.1967).](2)A detenu shall be allowed to bring his own feeding utensils, but if for any reason he is unable to do so, the Superintendent shall allow him such utensils as are admissible to B and C class Civil prisoners according to his Division i.e. I and II respectively, as the case may be.
