(2)The Superintendent on receipt of a letter addressed to him under sub-rule (1) shall permit the officer specified in the letter to interrogate the prisoner in the presence but not within the hearing of the Jailor or some other officer approved by him and also witnesses and informers to be brought in the prison for the purpose aforesaid:Provided that no prisoner or prisoners shall be paraded by any Jailor before such witnesses or informers for identification except along with a number of prisoners clad in a similar manner.
