Section 92(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(1)Subject to the provisions of sections 31 and section 33 of the Prisoners Act, 1894, and the rules made thereunder as to civil prisoners and un-convicted criminal prisoners who are permitted and able to provide themselves with clothing and bedding under the provisions of section 33 of the Act, shall wear such clothing and use such bedding as is supplied to h 1 by or under the orders of the Superintendent and no other.
