- An application for a copy by a prisoner, civil or criminal, may be made through the Superintendent of the Jail or through a friend acting on the prisoner's behalf, in the latter case the application shall be sent to the Superintendent of the Jail, to be attested by the prisoner, and if it be so attested, shall thereafter be treated as the prisoner's own application. The Superintendent of the Jail shall note on the application whether the prisoner wishes the copy to be sent to the jail or to be delivered to the friend, if any, who applied for it.Persons entitled to copies
