(1)A prisoner - if introduced into or removed from any jail, or received, possessed or transferred by such prisoner, and such article has -(a)not been issued for his personal use from jail stores or supplies, under proper authority,(b)been so issued, if possessed or used at a time or place other than such as is authorised, or,(c)not been placed in his possession, for introduction, removal or use, as the case may be, by proper authority.
