Section 23(1) in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
(1)All persons with mental illness shall be given the diet according to the scale laid down in the Madhya Pradesh Jail Manual. Provided that the patient would be free to receive food on a regular or ad hoc basis from family members, friends or social organisations, provided further that in the event of physical illness requiring special diet, provisions of the Jail Manual shall apply.
