(2)All articles such as utensils, clothing, bedding and other necessaries supplied by or at the cost of the decreeholder, for the use of the judgment debtor, while detained in prison, shall in the event of the decree-holder failing to take them back on the judgment debtor's release from prison, be sent to the Registrar of the Civil Court concerned. The Superintendent shall certify with each lot of property as to who paid for it and why it is sent to the civil court.
