257. Supply of writing material, post cards etc. to prisoners for writing communications.
(1)Writing materials shall be supplied at Government cost, subject to the provisions of rule 255, to any convicted criminal prisoner who is entitled to write a letter. All letters shall be written at such time and place as the Superintendent may appoint on a fixed day of the week, preferably Sunday. All letters written by or for a prisoner shall be immediately censored, recorded in the History Ticket and posted or delivered without delay.(2)The Superintendent may allow a convicted criminal prisoner under sentence of simple imprisonment to use his own writing materials.
