(1)Under no circumstances, shall be two or more male prisoners be confined in one cell.(2)Every prisoner before being confined in a cell shall be thoroughly searched and any implement or appliance likely to facilitate escape shall be removed. Every cell and the prisoner therein shall also be searched daily at the time of lockup and oftener, if necessary.(i)Every prisoner who is punished with cellular confinement for more than twenty-four hours shall be visited daily by the Superintendent or, as the case may be, by the Assistant Superintending, and the Medical Officer in charge of the hospital and every two hours during the day and night by the Jailor. The relieving and relieved head jail guards and head guards of the night watches, shall also visit the cells together and ascertain that the prisoner confined in the cell is the correct prisoner and that all is well.(4)A ticket showing the nature of confinement, the date on which the prisoner was confined in the cell, and the date on which he is due to be discharged from the cell shall be caused by the Superintendent to be placed outside the cell.
