(1)Prisoners sentenced to rigorous imprisonment and prisoners sentenced to simple imprisonment if classed as habituals, shall have every article of private property other than those permitted in paragraph 411, removed from them. The clothing of military prisoners shall be returned to the escort.Note. - When a convict is required to appear before a court either as a witness or as an accused person, he shall be dressed in his private clothes provided they have not been disposed of in accordance with clauses a, b, c and d of paragraph 411 of the Jail Manual.
