(1)Tents shall be kept in serviceable condition and used only for jail purposes. They should be frequently pitched and aired. Every tent should be marked with (a) date of manufacture and (b) date of receipt by the jail concerned.(2)Annual Statement - On the 15th April each year a statement (Form No. 147) shall be submitted to the Inspector-General.(3)Despatch of Tents - Whenever tents are despatched from one jail to another, an inventory showing the number of tents, their condition and the number of mallets, ropes, tat covers etc., accompanying them should be forwarded with the Railway receipt and invoice of despatch. Before tents are returned, they should be repaired and all missing articles replaced.
