90. Prisoners clothing, utensils and other non perishable articles.
(1)Destruction of in-sanitary clothing of prisoners etc.- Where the Medical Officer considers that there are sanitary objections to the retention of the clothing of any prisoner, or where any prisoner on admission into prison is suffering from any infectious or contagious disease, the clothing shall, under the written order of the Medical Officer in Form : XXII, be burnt.(2)Storing of prisoner's property.- Clothing of prisoners after washing or fumigation shall be made up into a bundle and shall be labelled with the prisoner's name, register number and ordinary date of release. Utensils and other non-perishable articles shall be stored in a place set apart for the purpose. These bundles shall, as far as possible, be arranged in open wooden racks, baskets or nets. They shall be arranged chronologically in groups of 50 or 100 so as to facilitate their location and distribution.(3)Preservation of jewellery belonging to prisoners.- Valuable articles of jewellery including coins of foreign country shall be put into a packet labelled with the Form No. XXIII in the presence of the prisoner concerned and carefully closed and sealed. A paper cross-band shall be stuck all round the packet and the prisoner shall put his signature or thumb impression on the joints of the slip so pasted.(4)Cash with the prisoner - Cash belonging to the prisoner shall be brought to account in Form No. VIII and the cash-book, and shall be kept either in the Treasury on a pass book or in the Prison safe.
