(1)On the occasion of the release of a prisoner, the property shall be made over to him in the presence of the Assistant Superintendent or Superintendent. The prisoner concerned shall duly pass a receipt by signing the relevant registers in Forms No. VIII, IX and X, as the case may be, and such signature shall be attested by the Assistant Superintendent or Superintendent. The Superintendent shall also attest such entries at the time of checking daily Cash Books. The same procedure shall also be adopted whenever the property of a prisoner is disposed of under rule 96.
