767. Occupation of cell-yard. Precautions to be taken.
(1)A condemned prisoner should (unless there are any special reasons against it, which reasons should be recorded by the Superintendent in his journal), be permitted to occupy the court-yard of his cell for half an hour each morning and evening, but only one such prisoner at a time should be allowed to do so.(2)During the time a condemned prisoner occupies his cell-yard, both the cell and yard doors should be kept locked and on each occasion before opening the cell-door to admit the prisoner to the yard.(3)A condemned prisoner shall not be removed from his cell to the cell-yard or vice versa for any purpose, except in the presence of the head-warder.(4)A convict sweeper or other prisoner allowed to enter the cell of a condemned prisoner to perform any duty, shall first be carefully searched and while carrying out his work, shall be kept under close observation by the warders on duty.
