(6)The Deputy Superintendent shall be allowed to keep two cows, with their two calves or a horse in lieu of one of the cows; and Assistant Supdt., or a Sub-Assistant Superintendent posted at a Sub-Jail shall also be allowed to keep a milch cattle with its calf where cow sheds are provided. No other subordinate shall be permitted to keep private cattle on the Jail premises. Private cattle shall on no account be kept with jail cattle nor shall any of the fodder etc. belonging to the jail be allowed for them.
