- Ordinarily, photographs shall not be allowed to be taken inside the prison. The Inspector General may, however, by written order, permit the cameraman of the Directorate of Information or any named Gazetted Officer of the Jail Department to take such photographs. The permission may be subject to such security conditions as the Inspector General may deem fit to impose. Any such photographs taken, shall along with their negatives, be forwarded to the Inspector General and shall not be published without the express permission granted by the Inspector General.
