(1)No subordinate officer, who is at any time entrusted with any key shall, under any circumstances or on any pretext whatsoever :-(a)take any key belonging to a lock in use, for securing the custody of any prisoner, out of the jail,(b)leave any such key lying about,(c)deliver any such key to any person other than to an officer of the jail duly authorised to receive such key or to have the care or custody thereof; or(d)leave his post or duty or the jail without delivering such key to the officer duly authorised to receive the same from him.
