408. List of property to be read over and every entry to be attested.
(1)Every prisoner shall, as soon as possible after his first admission to jail, have read over to him, in the presence of the Superintendent, a list of all property of whatever description which was removed from his person or received with such prisoner at the time of his admission.(2)If the prisoner acknowledges the correctness of the list the fact that he does so, and if the prisoner makes any objection of any entry in or to the omission of any article from the list, the nature of the objection shall be noted on the list.(3)If the prisoner can write, he shall be required to sign the list in token of the correctness thereof and of the objections (if any) noted thereon.(4)The Superintendent shall attest every entry in the list by initialling the same.Note. - When such property is made over by an official receiving it to another official, the receipt of the latter official will betaken in Register No. 1,2 or 3, as the case may be, and all such property shall, with the exception of clothing, be kept in charge of the Deputy Superintendent.
