Section 151 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
151. Care and management of keys.
(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.(2)The key of any ward, cell, compartment, godown under any circumstances or on any pretext, be at any time made over to any prisoner.Note 1: If any key is lost or mislaid, the lock or locks to which it belongs shall at once be put out of use and the officer responsible for the loss shall be liable to replace both lock and key at his own expense. Keys should ordinarily be slung on a chain which should be worn round the neck or secured to the waist-belt.Note 2: Superintendent of a jail requiring a duplicate key to replace the original which has become worn or unserviceable may obtain it from the Superintendent of the Central Jail by whom all duplicate keys of locks in use in jails are remained, on his furnishing that officer with a certificate to the effect that the original has been destroyed in his presence.
