20. Supply of articles to jails. Sale of manufactured articles.
- Subject to the general control of the State Government and to the provisions of these rules, the Inspector-General may enter into all such arrangements as be necessary for the construction of all works relating to, and the supply of all articles for use in, or in any way relating or incidental to or connected with, jails and for the sale of all articles manufactured in jails.Note 1. - Superintendent Jail is empowered to execute contracts for the supply of articles and grinding of wheat etc. (if no arrangements for grinding wheat exists in the jails) where the requirement does not exceed 6 weeks.Note 2. - The Inspector-General is empowered to execute contract for the supply of articles for use in jails, grinding of wheat etc. and sale of articles manufactured in jails; sale of produce from fruit trees; surplus vegetables and fodder from the jail gardens; sale of surplus or unserviceable articles; viz. clothing, trees and implements and miscellaneous articles; lease of jail lands, jail shops and grazing sites and contracts for sawing of timber etc. for use in jail manufactory.Note 3. - Rules for the supply of jail-made articles to the officials of the Punjab Jail Department and to Departments of Government are contained in appendices XVIII and XIX.
