902. Provision for custody of prisoners in excess of accommodation.
(1)All prisoners in a jail in excess of the accommodation shall be provided with temporary shelter in huts or tents pitched outside or inside the main enclosure walls.(2)The safe custody of prisoners accommodated outside the jail shall be entrusted to the Police.(3)The Superintendent shall apply to the Inspector-General for sanction to the entertainment of such temporary establishment as may be necessary.(4)In cases of emergency and before arrangements can be made to have tents or huts erected, the workshops may be utilized to afford the necessary shelter, provided that all articles likely to facilitate escape or to be used as dangerous weapons are first removed.
