- An application fora copy by a prisoner Civil or Criminal, may be made through the Superintendent of the Jail or through a friend acting on the prisoner's behalf, in the later case the application shall be sent to the Superintendent of the Jail, to be attested by the prisoner, and if it is so attested it shall thereafter be treated as the prisoner's own application and the Superintendent of the Jail shall put a note on the application whether the prisoner wishes the copy to be sent to the Jail or to be delivered to the friend, if any who applied for it.B. Persons entitled to copies
