493. Conditions under which a religious preacher may be admitted.
- On the application of a group of prisoners, a well known religious preacher as requested by them may be admitted to jail for religious ministration only, on any of the religious festivals provided that:(a)the Superintendent may, in his discretion, refuse to admit any minister whose admission to the jail he considers, for any sufficient reason, to be inconsistent with the maintenance of discipline therein;(b)no such religious preacher shall be permitted to have access to any prisoner of a different religious persuasion to himself, unless at the voluntarily expressed desire of such prisoner, and(c)the religious ministration shall be subject to such conditions as to time, place, duration and the like, as the Superintendent may at any time deem fit to prescribe.
