Section 151(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(2)The key of any ward, cell, compartment, godown under any circumstances or on any pretext, be at any time made over to any prisoner.Note 1: If any key is lost or mislaid, the lock or locks to which it belongs shall at once be put out of use and the officer responsible for the loss shall be liable to replace both lock and key at his own expense. Keys should ordinarily be slung on a chain which should be worn round the neck or secured to the waist-belt.Note 2: Superintendent of a jail requiring a duplicate key to replace the original which has become worn or unserviceable may obtain it from the Superintendent of the Central Jail by whom all duplicate keys of locks in use in jails are remained, on his furnishing that officer with a certificate to the effect that the original has been destroyed in his presence.
