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State of Kerala - Section

Section 35 in The Kerala Prisons and Correctional Services (Management) Act, 2010

35. Maintenance of criminal prisoners.—

(1)Criminal prisoners shall be supplied such food, clothing, bedding and other necessities by the Superintendent, as may be prescribed.
(2)No money shall be demanded from criminal prisoners for any food bedding and other necessities provided to them in the prisons.