92. Discretionary powers of Superintendents to sell by auction certain articles belonging to long-term prisoners.
(1)Where the term of imprisonment is for two years and upward, clothing and other perishable articles legitimately received with a convicted prisoner may at the discretion of the Superintendent, be sold by auction at the Mamlatdar's Court, and the money received shall be carried to the prisoner's credit by a red ink entry initiated by the Superintendent in Form No. VIII:Provided that, where an appeal is made by the prisoner against his conviction or sentence, clothing other than prescribed articles, should not be disposed of until the appeal is decided.(2)No property of a prisoner shall be auctioned without informing the prisoner and where the prisoner requests that, this may not be done, his wishes shall be complied with, provided that there is room in the godown and the property is worth keeping.(3)The prisoner shall always be informed of the amount realised by the sale of his property and the fact shall be noted on his History Ticket in Form No. XXV.
