Report No. 187

"Paragraph 855 : Management of keys, Conditions under which the door may be opened (1) The keys of the cell in which a condemned prisoner is confined shall be kept by the head warder on duty who, on hearing the alarm, shall proceed to such cell which, in case of emergency such as attempt by the prisoner to commit suicide, he shall enter and with the help of the sentry fregrate it.

(2) At no other time shall the door of the cell in which a condemned prisoner is confined, be opened without first handcuffing the prisoner and so 25securing him against the possibility of using violence or, if he declines to be handcuffed, unless at least three members of the establishment are present.

(3) The locks in use in a condemned cell shall be such as cannot be opened by any keys in use in the jail, other than those properly belonging to them.

The condemned prisoner and the cell in which he is residing are required to be searched twice a day by Deputy Superintendent. The paragraph also provides for maintenance of a journal of such searches and results thereof.