(1)No undue interference with the religion or caste prejudices of prisoners shall be permitted.(2)Every prisoner shall be allowed to perform his devotions, in a quiet and orderly manner during the mid-day rest and when locked up for the night.(3)The Superintendent may, in his discretion, permit gathering to gether of prisoners for the purpose of holding any religious or national functions which has been declared as a jail holiday.(4)Mohammedan prisoners, other than those admitted in hospital or in any convalescent or special groups, who may express a desire to be allowed to keep the fast of Ramzan, shall be permitted to do so.Provided that the Medical Officer may, in the case of any prisoner, if he is of opinion that the continuance of the fast by such prisoner is likely to be injurious or dangerous to health direct its discontinuance.Note. - Prisoners shall, who wish to keep fast, be provided with morning meal at appropriate time in the morning to start the fast. They shall be permitted to take evening meal and to retain the whole or any portion thereof in wards, cells or other compartments, for consumption after they break the fast.(5)When a Superintendent feels any doubt as to the validity of any plea advanced by a prisoner on grounds of caste or religion he should refer the matter for the orders of the Inspector-General whose decision shall be final.
