98. Prisoner's private property to be sent with him on his transfer.
(1)Where a prisoner is transferred from one prison to another, the whole of his property of every description shall be sent with him, with a full and correct statement of the description and the estimated value of each article.(2)Where after the transfer of a prisoner, any property is received on his behalf, it shall be forwarded to the prison to which he has been sent.(3)In either case, proper receipt shall be obtained from the Jailor in token of the receipt of the prisoner's property.
