(1)There may be a canteen run on self-supporting basis in Central Jail or any sub-Jail wherever possible.(2)The following articles may be stocked in every such canteen, namely: -(a)tea, coffee, milk;(b)such eatables and articles as the Inspector General may, from time to time, approve;(c)soap, oil, combs and the like;(d)fruits, like bananas, mangoes;(e)tooth paste, tooth powder, tooth brush; and(f)stationery articles like pencil, exercise books, and paper.(3)No prisoner other than one working in the canteen shall have access to the canteen. Arrangements shall be made to sell the articles from there to prisoners by means of trolleys kept outside the canteen at the places selected by the Superintendent during such hours as may be fixed by the Superintendent.(4)No short-term prisoner with sentence of less than three months and no long-term prisoner who has not completed the first three months of his Sentence shall work in the canteen.(5)Subject to the provisions of this sub-rule, prisoners shall be permitted to purchase the articles referred to in sub-rule (2) from the canteen, either from the amount available at their disposal or from their private cash or both in accordance with following provisions: -(a)Prisoners under substantive sentence of rigorous imprisonment or simple imprisonment for a term of three months or more and who have completed the first three months of their sentence may purchase any of the articles specified in sub-rule (2) from the amount available at their disposal on account of wages earned by them.(b)All prisoners during the first three months of their sentence may purchase only soap and other articles of toilet from their private cash;(c)Prisoners who have volunteered to do and actually do conservancy work shall be permitted to purchase any of the articles referred to in sub-rule (2) from the canteen either from the amount available at their disposal or from their private cash or from both.Explanation. - For the purpose of this clause, conservancy work means the work of cleaning latrines and removing night soil and cesspool water.(d)The Superintendent may permit the following prisoners to purchase tea, coffee and eatables from their private cash:-(i)though entitled to work cannot be suitably employed; or(ii)is unable to work due to physical or other disability; or(iii)does work, but does not earn sufficient wages for reasons beyond his control; to purchase tea, coffee and eatables from his private cash:(e)An unconvicted criminal prisoner or a Civil Prisoner may be permitted to purchase any of the articles specified in sub-rule (2) either from the amount available at his disposal, or from his private cash;Provided that no prisoner shall be in possession of more than one cake of soap or any other article of toilet at any one time.(6)The Superintendent shall maintain a record of the reasons for which he has granted permission under clause (d) of sub-rule (5) and shall keep or cause to be kept such record in the canteen. He shall also make or cause to be made a note of such reasons and restrictions in the wage sheet of the prisoner concerned.
