96. Delivery of prisoner's property to friends etc. or sale thereof, with the prisoner's consent.
(1)Any property or money belonging to a prisoner may, at any time during his imprisonment with the consent of the prisoner and the approval of the Superintendent be delivered to the prisoner's friend or sold, and the proceeds of the sale of such property may be disposed of in such manner as the prisoner may direct, provided that they shall not be applied to the personal use of the prisoner during his confinement, nor so disposed of with the object of escaping payment there-from of any fine imposed on him by court. When the prisoner's sentence is below two years, sufficient clothing must also be retained to enable to leave the prison decently clothed.(2)Where permission to remit or hand over money or property is given, the Superintendent shall enter the same on the History Ticket of the prisoner.(3)The Superintendent shall satisfy as far as possible that the person to whom the cash or property is to be delivered is a relative of the prisoner or has a legal claim on him.(4)Money or property shall not be sent by post to an address within 32 kilometers of the prison. In such a case the addressee shall be asked to take delivery of the money or property personally in the presence of the Superintendent and the prisoner.(5)Cash shall be remitted by money order only and signed by the Superintendent. The Post Office receipt and addressee's acknowledgement shall first be shown to the prisoner concerned, and, thereafter be attached to the prisoner's warrant for delivery to him on release.(6)Other property shall be packed, sealed and addressed in the presence of the Superintendent and the prisoner and dispatched by registered post, the receipt being dealt with as in the case of a money-order acknowledgement. The prisoner shall pay all postal charges.(7)An entry recording the method of disposal of money or property shall be made in Form Nos. VIII, IX and X, as the case may be, and in the prisoners History- Ticket and, signed by the Superintendent.
