Section 36 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
36. Receipts for prisoners etc—Government property to be returned.
- The Superintendent or Deputy Superintendent of the receiving jail, shall duly acknowledge the receipt of the prisoners and of the documents and property relating to them which are detained by him. Simultaneously, the Police and the dispatching jail shall be informed identical articles of clothing and other Government property sent with the prisoners shall be returned to the jail of dispatch after being thoroughly washed and properly wrapped in gunny cloth.Note 1: The fetters actually received with the prisoners, need not be returned but an equivalent number of these articles in good condition and up to standard should be returned instead.Note 2: If it is necessary to detain any of the property in the receiving jail, a report of the fact shall be made to the Inspector General and to the Superintendent of the transferring jail. Property so detained must be accounted for in the register of both jails and in the indents for such articles subsequently submitted.
