Section 12(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
(1)A detenu may spend from private funds a sum not exceeding Rs. 20 per month to supplement his diet. Money spent on purchases other than those for supplementing diet shall not count against that sum. The diet so supplemented shall be of simple nature. Cooked food shall, in no case be allowed to be imported from outside the jail.
