Section 37 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
37. Procedure when property is missing.
- If it be found on the arrival of the prisoners at their destination that the property received does not correspond with the lists, immediate notice of the fact shall be given to the Superintendent of the dispatching jail, who shall institute an enquiry into the matter.II. Labour and Jail Industry
