26. [ Supply of articles to jails. Sale of manufactured articles. [G.I. No. 121 dated 14th March, 1900 & P.G. No. 143 dated 31st March, 1900. See Paras 1118 & 1114.]
- Subject to the general control of the Local Government and the provisions of these rules, the Inspector-General may enter into all such arrangements as be necessary for the construction of all works relating to, and the supply to all articles for use in, or in any way relating or incidental to or connected with, jails and for the sale of all articles manufactured in jails.]Note 1 - Part N, VII of the resolution of the Government of India under 33 and 34 Vict.,
