- The articles specified or included in any of the descriptions contained in the list annexed to this rule, shall be deemed to be prohibited articles, within the meaning of section 42 and clause (12) of section 45 of the Prisons Act, 1894, unless any such article shall be -(a)introduced into any jail,(b)removed from any jail,(c)supplied to any prisoner outside the limits of any jail, or(d)received, possessed or transferred by any prisoner, with the permission of the Superintendent or other officer empowered by him in this behalf.List of prohibited articles(1)Spirituous liquors of every description.(2)Tobacco and all other substances except cigarettes and biddies whatsoever which are or may be intended to be used for the purpose of smoking, chewing or snuffing and all instruments and appliances whatsoever, which may be used for or in connection with smoking, chewing or snuffing.(3)All explosive, poisonous, intoxicating or sedative substances whether in the form of herbs or chemicals and whether fluid or solid of whatever description.Note. - Any medicines or chemicals, which cannot be used without a competent physician's prescription and permission of Medical Officer of Prison.(4)All arms and weapons and articles which are capable of being used as weapons, of whatever description.(5)All bullion, metal, coin, jewellery, ornaments, currency notes, securities and articles of value of every description.(6)All books, paper and printed or written matter and materials and appliances for printing or writing, of whatever description; unless permitted by the Superintendent.(7)Strips, rope, chains and all materials, which are capable of being converted into string or rope or chains, of whatever description.(8)Wood, bricks, stones and earth of every description.(9)Hand tools which may be used for digging, breaking and cutting etc.
