(1)Every inmate shall on admission be required to declare the money and other articles in his possession and also be searched by, or by order of, the Jailer in a manner consistent with decency and reasonable privacy:Provided that the search of a female inmate shall be carried out by a female officer by order of the Jailer.(2)All money, jewellery and other valuables, prohibited articles, weapons and other articles found in the possession of the inmate on admission which the Jailer finds it contrary to the rules as may be prescribed, or deems it dangerous or inexpedient, to leave in the possession of the inmate shall be taken from him and placed in the custody of the Jailer to be dealt with in the manner prescribed.
