644. Disposal of proceeds of employment of prisoners.
- No officer of any jail shall at any time retain in his possession, or otherwise than under proper authority, dispose of:(a)any article at any time supplied for use in any industry carried on in any jail or manufactured by any prisoner;(b)any sum of money realised from or received on account of the sale of any such article or of the earning of prisoners.and the whole amount of every sum of money so realised or received shall, as soon as may be paid to the credit of the Government in the nearest public treasury.Note. - No expenditure is to be met from, or payment made out of, any sum of money realised by the sale of articles or received on account of the earnings of prisoners. All sums of money so realised or received are to be credited, as soon as possible, in the public treasury; expenditure being met from sums supplied, under proper authority, by the public treasury for the purpose. All jail earnings are to pass intact into the public treasury and accounts, so that every item of receipt and disbursement shall appear in those accounts and be subjected to proper scrutiny and control.
