541. Further rule defining and regulating prohibited articles.
- Every article, of whatever description, shall be deemed to be a prohibited article within the meaning of section 42 and clause (12) of section 45 of the Prisons Act, in the case of -(1)A prisoner - if introduced into or removed from any jail, or received, possessed or transferred by such prisoner, and such article has -(a)not been issued for his personal use from jail stores or supplies, under proper authority,(b)been so issued, if possessed or used at a time or place other than such as is authorised; or(c)not been placed in his possession for introduction, removal or use, as the case may be, by proper authority.(2)A jail official - if introduced into or removed from any jail or supplied to any prisoner and such article -(a)has not been issued or sanctioned, for his personal use by proper authority;(b)is not an article of clothing necessary for his personal wear; or(c)has not been placed in his possession by proper authority for introduction into or removal from the jail or for the purpose of being supplied to any prisoner;(3)A visitor - if introduced into or removed from any jail, or supplied to any prisoner and such article -(a)is not required for his personal use while within the jail and has not been declared by him before entering the jail, and the introduction into or removal from the jail, or possession, of which while in the jail, has not been permitted by proper authority,(b)is introduced, with or without authority, and is not retained in his possession until he has left the jail premises; or(c)comes into his possession while within the jail, and is subsequently removed by him from the jail,(4)Any other person - if introduced into or removed from any jail, or supplied to any prisoner, whether within or without the jail.
