491. Property to be received, when exception may be made.
(1)All property received with or found on the person of a prisoner on his admission to jail, or subsequently sent by the Magistrate on his account, shall be received by the jail authorities.(2)Property tendered by the friends or relatives of any prisoner, on his behalf, either at the time of such prisoner's admission to the jail or subsequently, may, in the discretion of the Superintendent, be either received or refused.
