(1)Subject to the provisions of section 31 and section 33 of the Prisons Act, 1894, and the rules made under the former section, as to civil prisoners and unconvicted criminal prisoners who are permitted and able to provide themselves with clothing, bedding or other necessaries, every convicted criminal prisoner, and every civil prisoner and unconvicted criminal prisoner who is supplied with clothing and bedding under the provisions of Section 33 of the said Act, shall wear such clothing and use such bedding as is supplied to him by or under the orders of the Superintendent and no other.
