(1)The warder on duty over a condemned prisoner shall be armed with a baton and provided with a rattle to give the alarm when necessary.(2)He shall be posted in, or immediately outside the door of the cell-yard, according as the prisoner is in the cell or cell-yard respectively, and shall keep him constantly in view.(3)He shall allow no person except authorized jail visitors, the Superintendent, the Medical Officer, the Deputy Superintendent, the Senior Assistant and Assistant Superintendents, the Medical Subordinate, the head warder on duty, and the authorised menials of the jail under proper guard, to go near or communicate with the prisoner, without an order in writing from, or accompanied by the Superintendent.
