721. Carriage of clothing and bedding of prisoners. [§ 12, Act V, 1861].
- When the clothing and bedding of prisoners are returned to the jail from which they were received, in charge of the returning escort, a coolie shall be employed by the returning escort to carry them, and under no circumstances shall the escort be asked to carry them. The cost of conveyance shall be paid by the jail which returns the clothing. In cases where escorts are returning with prisoners, the latter shall, if the load fee not excessive, carry the clothing and bedding, and a coolie need not be engaged.Note. - The load which a prisoner is to carry shall not exceed 12 to 13 seers.
