326. Use of night latrines. Prisoners taken ill at night.
- No prisoner shall use the night latrine without obtaining the permission of the night watchman on duty, who shall acquaint the patrol at the same time who shall report to the Deputy Superintendent in the morning the name of any prisoner who uses the latrine for defecation. When it appears to the night watchman that a prisoner is seriously sick, he shall at once bring the fact to the notice of the head warder on duty. When a latrine is furnished with the means of being locked it shall be kept locked and the key shall remain in the possession of the night watchman on duty within.
