(1)A list of all money, clothing or other property removed from each convict on admission to jail (Form No. 170), shall be attached in each case with the prisoner's warrant.(2)The property of civil prisoners shall be entered in the civil prisoner's admission register.(3)All additions, erasures or alterations to the list of any prisoner's property shall be initialled by the Superintendent.(4)Reasonable amount may be deposited by friends/relatives of an under-trial prisoner with the Superintendent for meeting expenditure in connection with engaging counsels for defence of an under-trial or to enable him to travel on his release from the place of his detention to his home place.
