(3)A visitor - if introduced into or removed from any jail, or supplied to any prisoner and such article -(a)is not required for his personal use while within the jail and has not been declared by him before entering the jail, and the introduction into or removal from the jail, or possession, of which while in the jail, has not been permitted by proper authority,(b)is introduced, with or without authority, and is not retained in his possession until he has left the jail premises; or(c)comes into his possession while within the jail, and is subsequently removed by him from the jail,
