- In respect of all female prisoners at any time confined in the jail and of all such wards, cells and other compartments and portions of the jail as may at any time be allotted to or set apart for use and occupation by such prisoners, the provisions of paragraphs 96,97,99,100, 104,105, 106, 107,108, as to the duties of Deputy Superintendents, shall, as far as may be, be deemed to apply also to female warders and every such female warder shall discharge the duties therein prescribed accordingly.
