- Every prisoner shall have access to a urinal and latrine at all hours, but any prisoner who uses the latrine out of hours shall be reported to the Medical Subordinate, who shall, if the visits have been frequent, place the prisoner under observation in a cell, and if there is reason to believe that he has visited the latrine unnecessarily report the irregularity. In the case of newly convicted prisoners some latitude should be allowed in the enforcement of this measure.
