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State of Goa - Section

Section 197 in Goa Prisons Rules, 2006

197. Regulation of locks and keys.

(1)Custody of keys of barracks etc.- After the prisoners are counted and the prison is locked up in the evening, the keys of the barracks and cells shall be collected, verified and counted by the Jailor. They shall then be kept in the key box affixed to the wall between the main gates of the prison. The key box shall be locked and sealed with the Superintendent's seal. The key of the box together with the keys of the wickets of the inner and outer gates shall be entrusted to the Head Guard on night duty.
(2)Custody and deposit of keys of women's barracks. - The keys of the women's barracks and cells shall be deposited by the Matron or Lady Warden in a separate key box which shall have a glass front. The key box shall be locked and sealed by the Matron with the Superintendent's seal. The Matron shall keep key of the key box.
(3)Power of Orderly Officer to break open glass of key box of women's barracks in emergency. - In case of an emergency, the Jailor on duty at the time shall break the glass of the key box of the women's barracks or cells, take out keys of the women's ward and proceed to the Women's Section along with other guards after having sent an urgent message to the Superintendent, if necessary.
(4)Custody of keys of Treasure chests. - The keys of the treasure chests in the Jail Office shall at all time be in the possession of the Superintendent or any other Jail officials who have been empowered by the Inspector General in that behalf.
(5)Withdrawal of locks when keys are lost or mislaid. - In the event of any one of the keys being lost or mislaid, the Superintendent shall immediately withdraw the lock from use.