(1)Convicts sentenced to simple imprisonment, shall be subject to as little restriction as is consistent with the maintenance of order and discipline in the jail.(2)They shall, with the exception of such as are classed habitual (who shall be required to wear the prescribed prison outfit), be permitted to retain their private clothing, but should not be allowed to wear political symbols.(3)The Superintendent may, for any sufficient reason which he shall record in his journal, deprive any convict of this class of the privilege of being allowed to wear his private clothing or any portion of it.Note. - Ex-military convicts sentenced to simple imprisonment are not entitled to wear military uniform while in jail.
