263. Restrictions on privilege of interviews and communications or any condition relating thereto.
(1)A prisoner who abuses any privilege or infringes any condition in relation to interviews, or letters or communication to any person outside the prison, shall be excluded from such privileges for such period as the Superintendent may determine and shall be subjected to such further restrictions as the Superintendent may direct.(2)The Superintendent may if he considers it sufficient, merely cautions the prisoner concerned against the withdrawal of the privileges in case of further abuse or infringement.
