19. Superintendent and Medical Officer to pay attention to purity of water.
(1)It shall be the duty of the Superintendent and the Medical Officer to see that the water supplied to prisoners for drinking and culinary purposes is pure and whole-some or so treated with other suitable chemicals as to be potable and safe for human consumption.(2)Several sources of water. - Where there are several sources of water supply in a prison, the best of them shall be set apart for drinking purposes.(3)Purity of water. - If the purity of the water supply is at any time suspected, the Medical Officer shall at once arrange to have it chlorinated or otherwise effectively purified.(4)Cleanliness to be maintained in and around well. - Where the water supply is drawn from a well in a prison, the well shall be cleaned out once a year. Well water shall be preserved pure by the daily withdrawal of a large quantity of water, by the removal of decomposing matter, by obviating the re-entrance of water taken out, and specially by preventing the percolation of sewage. No prisoner shall be allowed to bathe or wash his clothes at the well from which the drinking water is drawn. Storage tanks and reservoirs shall be emptied and cleaned out before the rains.(5)Supply of drinking water. - Drinking water shall be supplied in sleeping wards, cells and other places of detention.
