809. Prisoners not to possess, receive or consume any article not prescribed.
- Subject to the provisions of Section 31 of the Prisons Act, 1894, and the rules made thereunder, as to civil prisoners and unconvicted criminal prisoners, who are permitted to maintain themselves, no criminal or civil prisoner shall at any time receive or possess, or be permitted to receive, consume or possess, any article of food or drink not provided for or supplied to him in the manner hereinafter in these rules provided in that behalf.
