- If, in the opinion of the Medical Officer, of the Jail, a security prisoner requires dental treatment, the Superintendent shall make arrangements for such treatment, the cost of such treatment shall not exceed the rates prescribed in Paragraph 104 of the Medical Manual, except that in the case of visits, a Dental Surgeon may be allowed a fee up to Rs. 8 per visit exclusive of conveyance charges for attending on such security prisoner. If more elaborate treatment is required, such as the supply of artificial teeth, the Superintendent shall refer the case to the Inspector-General of Prisons for the orders of the State Government.
