(3)On their admission into a prison -(a)in the case of prisoner sentenced to death, immediately on arrival of such prisoner after sentence, he shall be searched by or by order of the Assistant Superintendent, and all articles which the Assistant Superintendent deems dangerous or inexpedient to be left in his possession shall be taken away from him or her;(b)in the case of prisoners sentenced to rigorous imprisonment, every article including clothing, money, jewellery and documents shall be taken from them, provided that where a prisoner is received late or after the hour of the lock-up of the prison, the clothing shall be left with him until next morning;(c)in the case of prisoners sentenced to simple imprisonment and of under-trial prisoners, money, personal ornaments, papers and letters and other property excluding their private clothing, shall be taken from them; provided that under-trial prisoners may retain their beddings, if they so desire;(d)in the case of civil prisoners, dangerous weapons, articles likely to facilitate escape, drugs and immoral books shall be taken away from them.
