719. Diet of prisoners in transit from one jail to another.
- All convicts in transit from one jail to another shall ordinarily be provided by the Superintendent of the Jail with cooked food. When the journey is likely to extend for more than one day an allowance in cash shall be given by the Superintendent of the Jail to the escort commander to enable him to purchase food according to the prescribed scale, (See rule 864 of the Bengal Jail Code.) In the case of under-trial prisoners who refuse to carry the food for the journey or are unfit to carry the load, an allowance in cash shall be given to the escort commander. Convicted prisoners who refuse to carry their food shall likewise be given an allowance in cash (see rule 865 of the Bengal Jail Code).During road journeys prisoners shall not be allowed to drink from pools by the way.Note. - For instructions regarding the accommodation of prisoners when travelling in custody, see rules 1053 and 1062 of the Bengal Jail Code.
