854. Supply of clothing and bedding. Prisoners not to use or possess any other.
(1)Subject to the provisions of section 31 and section 33 of the Prisons Act, 1894, and the rules made under the former section, as to civil prisoners and unconvicted criminal prisoners who are permitted and able to provide themselves with clothing, bedding or other necessaries, every convicted criminal prisoner, and every civil prisoner and unconvicted criminal prisoner who is supplied with clothing and bedding under the provisions of Section 33 of the said Act, shall wear such clothing and use such bedding as is supplied to him by or under the orders of the Superintendent and no other.(2)No prisoner to whom any clothing or bedding is supplied under clause (1), shall receive, possess or use, or be permitted to receive, possess or use, any article of clothing or bedding other than an article so supplied or an article the receipt, possession or use of which the Superintendent may, at any time, sanction in respect of any such prisoner.
