269. Number and type of books which prisoners may keep in their possession.
(1)In addition to the books which may be issued from the prison library, a convicted criminal prisoner shall be permitted to have in his possession at a time not more than two religious books and ten non-religious books of his own:Provided that the non-religious books are not, in the opinion of the Superintendent, vulgar, obscene, of an objectionable nature, or prohibited by Government.(2)A convicted criminal prisoner desiring to prosecute higher studies may possess any number of textbooks, with the permission of the Superintendent.
