218. [ Deputy Superintendent to regulate interviews and communications. [Part II, Rule 136. See Chap. XVI.]
- It shall be the duty of the Deputy Superintendent to regulate all interviews and communications between prisoners and persons who are not prisoners, and to prevent all persons who are not duly authorised in that behalf by competent authority, from entering the Jail premises or having any access of any kind to, or communication with any prisoner, and to arrange that the proper officer of the Jail is present during all interviews held.]
