- The articles specified or included in paragraph 606 of the Punjab Jail Manual, shall be prohibited articles unless any such article has been -(a)introduced into any institution;(b)removed from any institution;(c)supplied to any inmate inside or outside the limits of any institution; or(d)received, possessed or transferred by any inmate;with the permission of the Superintendent or other officer empowered by him in this behalf or of the Visiting Medical Officer, provided that no article shall be deemed to be a prohibited article if it is an article of clothing necessary for the personal wear of an inmate; provided also that if the tobacco is lawfully introduced it shall not be used without the express sanction of the Superintendent or the Visiting Medical Officer or in the presence of any other inmate.
