(1)Prisoners sentenced to rigorous imprisonment and prisoners sentenced to simple imprisonment if classed as habituals, shall have every article of private property other than those permitted in paragraph 493(h), removed from them. The clothing of military prisoners shall be returned to the escort.[Note :- When a convict is required to appear before a court either as a witness or as an accused person, he sham be dressed in his private clothes provided they have not been disposed of in accordance with clauses a, b, c and d of paragraph 493 of the Jail Manual.] [P.G. No. 22956-Jails dated 9.9.22.](2)Prisoners sentenced to simple imprisonment shall have all articles other than a necessary supply of clothing removed from them.(3)Under-trial prisoners shall have all articles removed from them, other than necessary and suitable articles of clothing and bedding, and if allowed to cook, the requisite cooking utensils.(4)Civil prisoners shall have only dangerous weapons, articles likely to facilitate escape, drugs, spirits and immoral books taken from them.(5)Civil prisoners shall not be searched in the presence of any other prisoner and European prisoners shall be searched by the European warder, or if there be no European warder, by the Deputy Superintendent.(6)Female prisoners shall be searched by a female warder.Note :- The search must be thorough, as prisoners not infrequently conceal articles in their hair and other parts of their persons. For the disposal of property removed from prisoners, See Chapter 12.
