(1)Where the term of imprisonment is for two years and upward, clothing and other perishable articles legitimately received with a convicted prisoner may at the discretion of the Superintendent, be sold by auction at the Mamlatdar's Court, and the money received shall be carried to the prisoner's credit by a red ink entry initiated by the Superintendent in Form No. VIII:Provided that, where an appeal is made by the prisoner against his conviction or sentence, clothing other than prescribed articles, should not be disposed of until the appeal is decided.
