124. Relaxation in discipline on grounds of sickness.
- Whenever the Medical officer shall have reason to believe that either the mind or the body of a prisoner is likely to be injuriously affected by any part of the discipline or treatment given in the prison, he shall, after careful scrutiny, report the case in writing, to the Superintendent accompanied by such suggestions as he may think the case requires. The Superintendent shall thereupon, in regard to such prisoner alter or suspend the discipline and regulate the prisoner's work accordingly.
