115. Concession regarding shaving etc., to prisoners.
(1)(a)Class I prisoners shall be allowed the concession of shaving themselves with their own safety razors and other shaving material except mirror. The mirror shall be provided at Government cost. It shall not be more than 0.230 x 0.300 metres in size and shall be fixed to a wall in a frame so as not to be readily movable.(b)Class I prisoners shall, if they so desire, be allowed to utilise the services of a prison barber for shaving or clipping at Government cost once a week and those who wish to do this oftener or to have their hair fashionably cut may be allowed to do so at their cost if a convict barber knowing the art of such hair cut is available.(2)Class II prisoners whether undergoing rigorous or simple imprisonment and criminal prisoners shall not be allowed the concession of shaving themselves but the services of a convict barber shall be utilised for this purpose. Shaving or clipping shall be done at Government cost, once a week.(3)Soap for shaving purposes and brushes for lathering purposes may be provided at Government cost.(4)No male prisoner except a Sikh shall be allowed to wear his hair unduly long. Hindus shall, however, be allowed to maintain a Shendi and Muslims a beared of reasonable length.
