(1)(a)The performance of dramas by prisoners within the Jail walls is permitted on occasions like the 26th January, 15th August, 19th December and other suitable occasions of National importance. The dramas selected should be without objectionable scenes, and should as far as possible, attempt to impress on the minds of prisoners noble ideas such as brotherhood, co-operation, settlement of dispute by compromise, evils of creating family feuds, etc. No female roles should be enacted in the dramas to be performed in the section of a Jail. The Superintendent need not make any reference to the Inspector General where the drama fulfils the above requirements. In matters of doubt where the above requirements are proposed to be relaxed, prior approval of the Inspector General shall be taken.(b)No outsider should be allowed to take any part in any capacity in any such dramatic performance or other entertainment on the Jail premises, except with the specific permission of the Inspector General.(2)Expenditure on Dramatic Performance. - Sundry expenses for dramatic performance including cost of make-up, etc., may be incurred upto an amount fixed by the Superintendent which may not exceed the limits fixed by the Inspector General.(3)Report on Drama. - A short report on the performance shall be sent to the Inspector General after each performance.
