487. Drinking water and food for prisoners. [§ 12, Act V, 1861].
- Prisoners shall be supplied with drinking water, whenever required, but no food shall be given to a prisoner without the Magistrate's permission. All articles of food shall be carefully examined before they are passed on to prisoners, and no article the introduction of which into a prison is prohibited by any rule under the Prisons Act, 1894, shall be given to prisoners or allowed into the lock-up (see regulation 720).
