It is desirable to encourage the use of suitable literature and, as far as practicable, facilities should be given for obtaining it. Newspapers and Magazines other than those supplied under Rule 32 at Government expense, may be allowed at the cost of the prisoner or his relative or friends, from outside sources provided they are not on the prohibited list. Prisoners may borrow books from the jail library or obtain them from outside sources provided they are not prescribed. This concession shall be withdrawn if it is found that any book has been allowed to go out of the barrack of the prisoner concerned without the specific permission of the Superintendent. If the Superintendent has any doubt whether any particular book is prescribed or not, he shall refer the matter to the District Magistrate.
