Section 49 in The U.P. Blackmarketeer Prisoners Rules, 1979
49. Eye-treatment.
(1)The eyes of a blackmarketeer prisoner will, ordinarily be examined by the Medical Officer of the Jail, if that officer considers it advisable to do so, the Superintendent may secure the services of an outside oculist without reference to the State Government. A fee not exceeding Rs. 8 per visit in the case of others, exclusive of conveyance charges, shall be admissible for such visits.(2)If, upon such examination, it is recommended that the prisoners requires spectacles, either for the first time, or according to a new prescription, these shall be supplied to him at the following rates at Government costFor new spectacles not more than Rs.12 per pairs and for new lenses of a different power when the prisoner already has spectacles not more than Rs. 6 per pair.(3)A prisoner who desires spectacles lenses costing more than the maxima prescribed in sub-rule (2) shall himself pay the difference in cost.(4)The cost of repairs or replacement of cracked or broken lenses shall be borne by the prisoner.
