473. Persons granted an interview may be searched.
- Every person desiring to hold an interview with any prisoner shall, before such interview is allowed to take place or he is allowed to enter the jail, is called upon by the Deputy Superintendent so to do, give his name and address and submit to be searched.Provided that no such search shall be made in the presence of any prisoner or person other than the proper officer of the jail, and, in the case of a female visitor, that such search shall be conducted by the female head warder or a female warder. If the visitor refuses to submit to be searched or to give his name or address, he shall not be permitted to enter the jail or to interview any prisoner.
