Section 88 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
88. Responsibility for purchase and storage.
- The Superintendent and Deputy Superintendent shall be held responsible for proper arrangements that are made in due time for the purchase and storage of grain, subject to the limits of (with the stock in hand), 15 months' supply and of the storage room available.
