223. [ Responsibility of Deputy Superintendent for records, warrants, money, etc. [Section 18 Act IX, 1894. - See paras 474, 493, 495 and 1125.]
- The Deputy Superintendent shall be responsible for the safe custody of the records to be kept under Section 12 of the Prisons Act for the commitment warrants and all other documents confided to his care, and for the money and other articles taken from prisoners.]
