199. Prohibition against communicating with prisoners, relatives and friends.
- No subordinate officer shall otherwise than with the special permission of the Superintendent at any time -(a)correspond or hold any intercourse or communication of any kind whatever with any relative or friend of any prisoner;(b)hold any unauthorized communication of any kind whatsoever with any prisoner;(c)correspond or hold any intercourse whatever with any discharged prisoner; or(d)permit any discharged prisoner or any relative or friend of any such prisoner to visit or remain at his quarters.(2)No subordinate officer shall at any time -(a)hold any unnecessary conversation with any prisoner;(b)treat any prisoner with familiarity; or(c)discuss any matter relating to the discipline or regulations of the jail with or within the hearing of any prisoner.
