(2)The prisoners who have been convicted under Chapter XII, XVI, XVII and XVIII of the Indian Penal Code of offences punishable with three years, or of attempts to commit offences punishable under section 328, 363, 364, 365, 366, 366A, 367, 368 and 369, persons bound down under sections 109 and 110 of the code of Criminal Procedure, 1973 and under trial prisoners (not exceeding twenty in number) selected by the Superintendent of Police, whose names are contained in a list prepared under sub-rule (1), shall be paraded at the weekly parade, separately from others; and Superintendent of Police shall be permitted to hold communications with any prisoners except such as is necessary for the purpose of identification:Provided that no woman prisoner shall be paraded for the inspection of Police Officers. (3) The Superintendent shall for purpose of sub-rule (1) and (2) inform Superintendent of Police of the hour at which the Police Officer can have access to the Prison Office and of the day on which the weekly parade of prisoners will be held.
