(1)Daily newspapers which are in the list approved by the Government shall be supplied free of charge to convicted criminal prisoners in the following manner-(a)One copy of such newspaper in English or in one of the regional languages or in Hindi at the discretion of the Superintendent for every 15 prisoners or less in Class I, and(b)One copy of such newspaper in English or in one of the regional languages at the discretion of the Superintendent for every 20 prisoners or less in Class II.(2)No newspapers shall be supplied to unconvicted criminal prisoners and civil prisoners at Government cost.(3)The Superintendent may allow a prisoner to have at his own cost any newspaper or a periodical, which is on the list approved by the Government.(4)A newspaper or a periodical which is not on the list approved by the Government shall not be supplied to a prisoner except with the permission of the Government.
