Section 10(1) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
(1)A detenu may wear his own cloths, foot wear and headgear consistent with reasonable requirement of health and decency and may, with prior permission of the Superintendent of the Jail, receive the same from private sources, if he does not have adequate personal clothings, footwear and headgear to meet his reasonable requirements.
