Section 7 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
7. Lock-up and light.
(1)The Superintendent of the Jail may, at his discretion, direct that the detenus shall be locked up at night not later than one hour after the general lock-up time.(2)Unlocking of cells and association wards shall be carried out in accordance with prison routine.(3)All detenus shall be allowed to use lights at night for reading up to 10 P.M.
