(2)Prisoner not to leave work for making representation.- No prisoners shall leave his work or his line to make any representation to the Assistant Superintendent or Jailor. The Jailor shall, at least once during the day, visit all the prisoners and give them an opportunity of making representations and complaints on any urgent matter such as appeals, assault or ill treatment. Any prisoner wishing to appeal or making such a complaint shall be brought before the Assistant Superintendent or Superintendent by the Jailor.
