- All visitors, official and non-official, at every visit shall -(a)examine the cooked food;(b)inspect the barracks, cells, wards, workshed and other buildings of the jail generally;(c)ascertain whether considerations of health, cleanliness and security are attended to, whether proper management and discipline are maintained in every respect, and whether any prisoner is illegally detained, or is detained for an undue length of time, while awaiting trial;(d)examine jail registers and records except secret records;(e)direct, if deemed advisable, that any such representations or petitions be forwarded to Government.Note 1. - The visitors should record their remarks in visitors' book (Register No. 6) after every visit. A copy of the remarks in both cases be forwarded to the Inspector-General who should pass such orders as he thinks necessary, and a copy of the 1 .G.s' order should be sent to the visitor concerned.Note 2. - All visitors shall be afforded every facility for observing the state of the jail and the management thereof, and shall be allowed access under proper regulations to all parts of the jail and every prisoner confined therein.
