- No person shall except in accordance with these rules and with permission of the Inspector General, the Superintendent, the Assistant Superintendent, the Jailor or the Medical Officer, introduce or remove or attempt to introduce or remove into or out of a prison or supply or attempt to supply to a prisoner outside the limits of a prison any of the following articles:-(1)Alcohol and spirits of every description;(2)Bhang, Ganja, Opium and other intoxicants;(3)Betel nuts and leaves;(4)Bank notes and cash;(5)Bamboos, ladders, clubs, sticks and any implements capable of being used to assist in the escape of a prisoner or as implements for causing hurt;(6)Books;(7)Clothing;(8)Food, fruit, eatables, condiments;(9)Anything whatever for eating and drinking;(10)Fire arms, explosive materials, weapons, knives and cutting implements of every kind;(11)Matches and materials for producing fire;(12)Gold, silver copper or any metal in any form;(13)Letters, and writing materials of every description;(14)Playing cards or other implements for gambling;(15)Postage stamps;(16)Rope string or anything capable of being used to facilitate escape;(17)Snuff;(18)Tobacco and appliances for smoking it;(19)Mobile phone.(20)Any other article deemed to be a prohibited article under this rule.
