(5)Opening prison gates. - (i) The gatekeeper shall see that on no occasion, both the gates (main-gate and the inner-gate of the prison) are unlocked simultaneously. One gate shall be kept necessarily locked before the other is opened:Provided that where there are prisoners other than outfile of prisoners between the two gates, the main gate shall not be opened. On such occasion only the wicket gate shall be opened.(ii)Subject to the provisions of sub-rule (5) (i), the main gate of the prison shall, be opened during the day time for any visitor and any prison official of and above the rank of Assistant Superintendent. On other occasions all activities shall be carried out through the wicket gates.(iii)The main gate shall not be opened at night except in case of emergency and all communications after lock-up shall be done through the wicket gate only.(iv)No prisoner shall be employed for work between the two main gates without first obtaining the specific sanction of the Assistant Superintendent or Superintendent, in writing.
