(1)The Inspector General shall lay down clear guidelines and policy for the purchase of raw material, consumable articles, tools and equipments etc., to eliminate chances of misappropriation, over-storing or waste.(2)Fixing of selling price of articles. - (i) The selling prices of articles manufactured in a prison shall be fixed at par with the market prices of such articles, after taking into account the cost of raw material, wages paid to prisoners, the expenditure on the depreciation charges and the cost of technical staff. The percentage of charging expenditure on account of depreciation and cost of technical staff shall be fixed by the Superintendent with the previous sanction of the Inspector General.(ii)The Government may ensure that the government departments, semi-government departments, co-operatives and public undertaking etc., purchase articles produced in prison industries and avail the services available in the prisons as per their requirements.
