Section 56 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
56. Duty of Deputy Superintendent on admission of prisoner.
- Upon the admission of every prisoner, the Deputy Superintendent shall:(a)examine the warrant or order under which such prisoner is committed to the jail and satisfy himself that it is in all respects complete, in order and valid;(b)remove, or cause to be removed, from such prisoner all money or other articles found on him, including (if such prisoner is not, by law, entitled to retain it) his wearing appeal and in such case shall provide him with a complete jail outfit.(c)take measures to preserve and protect all property taken from or belonging to, the prisoners which may come into his hands; and shall;(d)satisfy himself that the provisions of chapter IV of the Prisons Act, 1894, and these rules, as to the admission of prisoners, are duly complied with.
