1011. Tents to be kept serviceable. Annual statement. Despatch of tents.
(1)Tents shall be kept in serviceable condition and used only for jail purposes. They should be frequently pitched and aired. Every tent should be marked with (a) date of manufacture, and (b) date of receipt by the jail concerned.(2)On the 15th April each year a statement (Form No. 147) shall be submitted to the Inspector-General.(3)Whenever tents are despatched from one jail to another, an inventory showing the number of tents, their condition, and the number of mallets, ropes, tat covers, &c., &c., accompanying them, should be forwarded with the Railway receipt and advice of despatch. Before tents are returned they should be repaired, and all missing articles replaced.
