(1)Interviews and letters - All the facilities admissible to the under-trail prisoners or convicts shall be available to them but the interviews shall be held in the presence of Jail officer. Interview shall be allowed to only blood relations and authorized lawyers. The interviews shall be held near the entrance lobby within the high security enclosure and shall not be allowed at the place where the interviews of other prisoners are conducted. All letters shall be properly censored.(2)Food, Toilet, Clothing and Bedding. - No food from outside shall be allowed for the high security prisoners. The prisoners lodged in cellular confinement under sub-rule (2) of rule 157 shall not be allowed to cook for themselves. The other high security prisoners may have a common kitchen. No under-trial, detenu or convict shall be allowed to enter the high security enclosure. Admissibility to toilet articles, clothing and bedding shall be the same as that given to other undertrial and convict prisoners.(3)Medical Care. - Medical care shall be the same as for other inmates but within the enclosure. In case of an emergency, with the permission of the Inspector General, they shall be shifted to the local hospital for treatment but under proper police escort and guard.(4)Sports, Games and Recreation. - All facilities like book, newspaper, Journals duly censored and writing material shall be provided as and when required. All other facilities TV/Radio set may be provided outside the cells if possible with such restrictions as may be necessary from the view point of security. Facilities for indoor games and of radio and television in the barracks may be provided for high security prisoners other than those under sub-rule (2) of rule 157. All such facilities shall be within the enclosures.(5)Canteen Facility. - No canteen facility shall be provided for high security prisoners.(6)Receiving Money. - No money shall be received by the high security prisoners from their families or friends.
