(2)[ No tree on jail lands should be cut down or otherwise removed without the sanction of the Inspector-General. The wood obtained should, if the tree was grown -] [P.G. Letter No. 166 of 16.2.91.](a)in the jail garden be utilized for jail purposes or sold and the proceeds credited to the jail, or(b)in any other part of the jail land - be made over to the Public Works Department or sold and the sale-proceeds credited to Government under the head "XXX - Civil Works."
