(2)No tree on jail lands should be cut down or otherwise removed without the sanction of the Inspector-General. The wood obtained should, if the tree was grown -(a)in the jail garden - be utilized for jail purposes or sold and the proceeds credited to the jail, or(b)in any other part of the jail land - be made over to the Public Works Department or sold and the sale-proceeds credit to Government under head "XXX-Civil Works."
