(1)Except in such special circumstances as may be determined by the Superintendent, the Superintendent may, with a view to affording an opportunity of recognizing old offenders, permit, not oftener than once a week, a Police Officer duly deputed by the Superintendent of Police to have access in the prison office to the admission register and release diary; and it shall be lawful for the Police Officer on the basis of this register and diary to prepare lists of prisoners, admitted during the week immediately preceding that in which the inspection was made of prisoners, likely to be discharged in the week following such week and of any unidentified prisoners still under police enquiry, whom the Police may have to inspect on parade.(2)The prisoners who have been convicted under Chapter XII, XVI, XVII and XVIII of the Indian Penal Code of offences punishable with three years, or of attempts to commit offences punishable under section 328, 363, 364, 365, 366, 366A, 367, 368 and 369, persons bound down under sections 109 and 110 of the code of Criminal Procedure, 1973 and under trial prisoners (not exceeding twenty in number) selected by the Superintendent of Police, whose names are contained in a list prepared under sub-rule (1), shall be paraded at the weekly parade, separately from others; and Superintendent of Police shall be permitted to hold communications with any prisoners except such as is necessary for the purpose of identification:Provided that no woman prisoner shall be paraded for the inspection of Police Officers. (3) The Superintendent shall for purpose of sub-rule (1) and (2) inform Superintendent of Police of the hour at which the Police Officer can have access to the Prison Office and of the day on which the weekly parade of prisoners will be held.
