Report No. 187

"Para 85.- Diet. Precautions to be take.- (1) A prisoner under sentence of death shall be allowed the ordinary diet of a labouring convict.

(2) All food intended for consumption by a condemned prisoners shall be examined by the Deputy Superintendent, Assistant Superintendent or Medical Subordinate, who may withhold any article he regards with suspicion and report the circumstances to the Superintendent. The food shall be delivered to the prisoner in the presence of one or other of these officers.

The provisions regarding the execution of a pregnant woman, exceptions in cases of female, allowing the prisoner to make use of books etc. are elaborately discussed in Paragraphs 859 to 864. The elaborate description of the rope to be used for the purpose of hanging, its testing etc. is provided in Paragraph 866.