(2)Those prisoners who were accustomed to shave their faces before admissions to jail may be shaved in jail.Provided that prisoners who are -(a)Sikhs shall not have their hair cut or removed in any way.(b)Hindus shall be allowed to retain the choti or top-knot.(c)Members of the Police force imprisoned under section 29 of the Act V of 1861, for mere departmental offences shall not have their hair cut or removed in any way.(d)Biluchis shall not, while confined in the Dera Ghazi Khan Jail, have their hair cut or removed in any way, and,(e)females shall not have their hair cut or removed in any way,(f)Muhammandans who object on religious grounds to their beards being closely clipped shall be allowed to have their beards trimmed to a length of approximately 3 inches. If, however, the beard is filthy or verminous or skin disease is present, it shall be closely clipped :Provided further, that the hair of a convict shall not, without his consent, be cut at any time within thirty days of the date on which he is entitled to be released.[Note 1 - (a) All prisoners who are permitted to grow their hair long should be allowed 11 chatak mustard oil and one chatak soapnuts per head once a week. If desired by a prisoner x chatak country washing soap may be issued in place of 1 chatak soapnuts. They shall, however, be permitted to supplement the above quantity at their own expense.] [Punjab Government No. 5459-S, dated 9th September, 1920.](b)Should they so desire, all other prisoners shall be allowed soap and oil for sanitary purposes at their own expense out of their private cash property or through their friends or relatives.
