(1)Prisoners on transfer or about to be sent to Court shall receive a meal of cooked rations before starting.(2)If a journey exceeds 12 hours but is less than 18 hours, each prisoner shall receive 240 gms. of parched gram and 120 gms. of gur to eat in transit.(3)Should a journey exceed 18 hours and the transfer is from or to a Sub Jail in the hills, the warder in charge, or the officer-in-command of the Police escort, as the case may be, shall receive subsistence allowance for each prisoner at the rate of normal diet expenses of food per prisoner for the purchase of food, similarly when the transfer is from any other jail the subsistence allowance shall be at normal diet expenses on food per prisoner for the purchase of food. All advances for subsistence allowance or for contingent requirements shall be accounted for by the officer to whom the money is entrusted.(4)It is the duty of the police escort to see that prisoners who have not been in jail previously have their food before they are taken to the jail if they are likely to arrive there too late for a meal. Unfed prisoners shall not be admitted into a jail after -(i)3 p.m. during winter from 1st October to 31 st March.(ii)4 p.m. during summer from 1st April to 30th September.Preparation of Food
