716. Supply of food etc. to unconvicted criminal prisoners.
(1)Every unconvicted criminal prisoner may, unless in any case the Superintendent otherwise directs, be supplied with food, clothing, bedding and other necessaries by his friends at such hours as the Superintendent may, from time to time, fix in that behalf.(2)Every article supplied under clause (1) shall -(a)be delivered to the Deputy Superintendent or other officer appointed by the Superintendent for that purpose, and(b)be examined, before it is made over to such prisoner, either by the medical officer or the Medical Subordinate.
