- Every article, of whatever description, shall be deemed to be a prohibited article within the meaning of section 42 and clause (12) of section 45 in the case of(1)a prisoner. - if introduced into or removed from any prison, or received, possessed or transferred by such prisoner, and such article -(a)had not been issued for his personal use from prison stores or supplies, under proper authority;(b)had been so issued, is possessed or used at a time or place other than such as is authorized; or(c)had not been placed in his possession for introduction, removal or use, as the case may be, by proper authority.(2)an officer of prison. - if introduced into or removed from any prison, or supplied to any prisoner, and such article -(a)has not been issued or sanctioned, for his personal use by proper authority,(b)is not an article of clothing necessary for his personal wear, or(c)has not been placed in his possession by proper authority for introduction into, or removal from, prison or for the purpose of being supplied to any prisoner;(3)a visitor. - if introduced into or removed from any prison or supplied to any prisoner, and such article -(a)is not required for his personal use while within the prison and has not been declared by him before entering the prison and the introduction into, or removal from, the prison or possession of which while in the prison has not been permitted by proper authority;(b)is introduced, with or without authority, and is not retained in his possession until he has left the prison premises.(c)comes into his possession while within the prison and is subsequently removed by him from the prison;(4)any other person. - if introduced into or removed, from the prison or supplied to any prisoner, whether within or without the person.
