Section 11 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
11. Bedding.
- Each detenu may use his own bedding consistent with reasonable requirements of health and decency and may, with the prior permission of the Superintendent of the Jail receive the same from private sources if, his personal items of beddings are inadequate to meet his reasonable requirements. Where in the opinion of the Superintendent, a detenu does not have adequate items of beddings from private sources those may be supplemented at Government cost on a scale not exceeding the scale laid down in the State Jail Manual for Prisoners of Divisions III.
