All money, jewellery, and articles of clothing, received with or found on the person of a woman prisoner on her admission to the prison, or sent subsequently by the police, or tendered by her relatives or friends on her behalf prior to her release, shall be received and taken over by the Jailer or other officer on duty. A list of all such articles shall be entered in the Admission Register and in the convict’s warrant and read over to the convict in the presence of the Jailer who shall countersign the entries in the register and in the warrant. Method of storing the prisoner’s money or valuables, shall be according to the general rules laid down in the Prison Manual.
