(1)The outer walls of every jail should be rounded on top corners, projections of any sort or broken glass, only afford a hold for a blanket or cloth. At every junction of a partition wall with the outer wall and at every angle in the outer wall, a sufficient addition should be made in the height to prevent the possibility of any prisoner scaling the wall at these places. The main enclosure wall of a jail shall ordinarily not be less than 4.60 meters high and a clear space of 5 meters should be left between it and any building on either side of it.(2)The Superintendent should ensure that no device such as (a) branches of trees, (b) logs of timber, (c) articles of furniture under process, and (d) any other article which is likely to be used by the prisoner for escape is allowed to remain scattered in any open compound.(3)The Superintendent should ensure that there is no structural defect in the enclosure wall, gratings or in any other part of the building which can be source of support to any convict who intends to escape.
