(1)The Local Government may fix scales graduated according to rank, race and nationality of monthly allowances payable for the subsistence of judgment-debtors.Cooking utensils for civil prisoners. - (2) Civil prisoners provided with prison diet, shall be permitted to use their own cooking utensils. If they have no cooking utensils, they shall be supplied with the use of cooking vessels by the Jail.Note - If the subsistence allowance fixed by the court is too small, it is open to the Inspector-General to apply to the Local Government to raise the scale. Cooking utensils must not be purchased from the allowance.
