(1)If the defaulter is detained in Civil Prison, the allowance for his subsistence shall be according to the rate fixed under section 57 of the Code of Civil Procedure 1908. The amount of such allowance if certified by the Jailor to have remained unpaid, may also be recovered as arrears of land revenue.(2)If the defaulter is detained in the Tahsil lock-up, he shall be permitted to cook his own food. If he is not willing or is unable to do so, he shall be provided with necessary food, and the cost thereof shall also be recovered as arrears of land revenue.Attachment of Movable Properties
