413. Disposal of money, the property of prisoners.
(1)The cash property of the prisoners to be made over to them on release, or which for other reasons is disposed of, shall, during any month, be paid by the Deputy Superintendent from the cash property of prisoners received during the same month.(2)Should the cash received be in excess of that disbursed the balance shall be remitted into the treasury at the close of the month, but if the disbursements are in excess of the receipts at any time, the difference shall be paid from permanent advance, which shall be recouped by the withdrawal of a similar sum, when the month closes from the prisoner's cash amount in the treasury.(3)The receipt and disposal of all money belonging to prisoners shall be entered by the Deputy Superintendent in the cash-book and when articles belonging to prisoners have been sold the amount realized by the sale shall also be entered on the memorandum of property attached to each prisoner's warrant with the date of entry.(4)The Superintendent shall occasionally satisfy himself that the amount of cash lodged in the treasury to the credit of prisoners, corresponds with the amount shown in the Deputy Superintendent's cash book, under the same head.
