Section 92(2) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(2)No prisoner to whom any clothing or bedding is supplied under sub-rule (1) shall receive, possess or use, or be permitted to receive, possess or use, any article of clothing or bedding other than an article so supplied or an article the receipt, possession to use of which the Superintendent may at any time, sanction in respect of any such prisoner.
