Section 7 in Punjab Detenus (Conditions of Detention) Order, 1974
7. Diet.
(1)Special class and Ordinary class detenus shall be given a diet allowance of [twenty rupees and seventeen rupees] [Substituted vide Punjab Government Gazette Notification No. S.O.35/C.A. 52/74/S.5/Amd.(7)/99 dated May 12, 1999 Page 207.] per day, respectively. They will run their own kitchen with the assistance of some Jail staff. They shall be supplied articles stocked in Jail for prisons, but payment for the articles supplied will be made by the detenus out of separate account to be opened for the detenu. In addition they can get other articles through prison's canteen. They may if they so like get articles of their choice from outside though a contractor to be approved by the Superintendent. The articles so purchased shall be examined by the Superintendent.(2)The detenus lodged in the Jails of Punjab State may be allowed by the Superintendent to supplement their requirements in the matter of food by receiving fruits (both fresh and dry) in reasonable quantity and pure ghee up to five kilograms per month from relatives and friends at the time of interviews; provided that such articles of diet shall be subject to examination by the Superintendent.
