(1)The eyes of a security prisoner will, ordinarily be examined by the Medical Officer of the Jail if that officer considers it advisible to do so, the Superintendent may secure the services of an outside oculist without reference to the State Government. A fee not exceeding Rs. 8 per visit in the case of an oculist not below the rank of Civil Surgeon and Rs. 4 in the case of others, exclusive of conveyance charges, shall be admissible for such visits.(2)If, upon such examination, it is recommended that the prisoner requires spectacles, either for the first time, or according to a new prescription these shall be supplied to him at the following rates at Government cost.For new spectacles not more than Rs. 12 per pair; and new lenses of a different power when the prisoner already has spectacles not more than Rs. 4 per pair.(3)A prisoner who desires spectacles or lenses costing more than the maximum prescribed in sub-rule (2) shall himself pay the difference in cost.(4)The cost of repairs or replacement of cracked or broken lenses shall be borne by the prisoner.
