- How to be dealt with - Property delivered with, or found on the person of a prisoner on admission, or afterwards sent to him openly and through the Superintendent or Jailor, shall be dealt with as follows:-(i)Where the property consists of obscene pictures or literature, opium, or any other drug or liquor or when it consists of ragged or worthless clothing, it may be destroyed and the prisoner to whom such property belongs shall not be entitled to any compensation. The fact of such destruction shall be recorded in the Register concerned.(ii)Where the property consists of perishable articles of any value, it may be sold and the proceeds shall be dealt with under Rule 91.(iii)(a)Where the property consists of clothing, cash, jewellery and; other property received with or found on the person of a prisoner on admission, the Jailor shall enter it in Forms Nos. VIII, IX, and X, as the case may be, and shall read over to the prisoner the entry which specifies in detail the nature of the property, the number or quantity and the estimated value of each item and obtain signature or thumb impression of the prisoner against such entry and the Jailor himself shall also sign against that entry in the column for that purpose.(b)The list of property shall be read over to the prisoner in the presence of the Superintendent who shall also sign the Register after satisfying himself that the entries are correct.(c)In describing the articles and stating their value so much description of an article shall be mentioned as will facilitate identification and prevent pilferage thereof (e.g. whether a coat is woolen or cotton, its colour, design and condition etc.) and the genuine value of each article shall be shown; and(d)When any counterfeit coin is found with the prisoner, it shall be cut and handed over to him on release.(iv)Where the property consists of animals or cattle or unwieldy articles such as charpoys, the Jailor may hand it over to the relation or friend who is willing to take charge of the same on behalf of the prisoner or may sell the same by public auction and the money received shall be credited to the prisoner's account by a red ink entry initialled by the Superintendent in Form No. VIII.(v)Where the property found with a prisoner before his admission to a prison consists of reptile or any other dangerous animals it shall, if the prisoner concerned is not able to make immediate arrangement for their disposal, be destroyed.
