720. Prisoner or convict under escort not to possess prohibited articles. [§ 12, Act V, 1861].
- No prisoner or convict may have in his possession any of the following articles which the prohibited within the meaning of section 42 of the Prisons Act, 1894 (IX of 1894) :-(i)alcohol or spirituous liquors of any kind;(ii)materials for smoking, chewing or taking snuff, such as tobacco, pipes, chillums, etc.;(iii)ganja, opium or any other drug or poisonous article;(iv)poisonous materials, materials for making fire, or materials which would cause disfiguration;(v)bullion, metal, money, currency notes, valuable securities, jewellery or ornaments of any kind and articles of value of every description;(vi)books, printed matter, letters or writing materials of any kind not authorized by the Superintendent;(vii)knives, arms, ropes, string, bamboos, ladders, sticks, any article likely to facilitate escape or implements of any kind, except those issued for use in the performance of work, and these excepted only during work hours and at such places as they are required for jail work; or(viii)any article which has not been issued for the use of prisoners from jail stores and supplies.(See rule 660 of the Bengal Jail Code.)
