(3)a visitor. - if introduced into or removed from any prison or supplied to any prisoner, and such article -(a)is not required for his personal use while within the prison and has not been declared by him before entering the prison and the introduction into, or removal from, the prison or possession of which while in the prison 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 prison premises.(c)comes into his possession while within the prison and is subsequently removed by him from the prison;
