Section 71 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
71. Prisoners not to possess, receive or consume any article not prescribed.
- Subject to the provisions of section 31 of the Prisons Act, 1894. and the rules made thereunder, as to civil prisoners and un-convicted criminal prisoners, who are permitted to maintain themselves, no criminal or civil prisoner shall at any time receive, consume or possess. any article of food or drink not provided for or supplied to him in the mariner hereinafter in these rules provided in that behalf.
