Section 103 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
103. Supply of prison clothing and c. of to certain prisoners.
- All clothing and bedding supplied to any civil or un-convicted criminal prisoner under the provisions of section 33 (1) of the Prisons Act, 1894, shall be of the same description as that supplied to convicts.
