62. Registration of admission entries of prisoners in jail Registers.
(1)Every prisoner shall receive serial number corresponding with the entry relating to him in the admission register as in Form No. VI, and this register number shall be his distinguishing mark whilst in the jail. The series shall run from 1 to 1000 in Central Jail and from 1 to 200 in the Sub-Jails.(2)The prisoner's number and the letter 'H' signifying his category, if he is classed as a 'habitual' criminal, shall invariably precede his name when he is referred to in any official communication.Explanation. - Thus, Rup Ram, a 'habitual' criminal, would be described as 'prisoner No. 606-H, Rup Ram', while Bagh Khan, non-habitual prisoner would be described as 'prisoner No. 666, Bagh Khan'(3)If a prisoner belongs to class I, that class shall be indicated placing his class after his name.Explanation. - Thus, if Bagh Khan was class I prisoner, he shall be described as 'prisoner No. 662, Bagh Khan, I Class'.(4)In nominal rolls the father's name shall invariably be added. A prisoner's nominal roll in Form No. XVII shall always be sent to the Inspector General with any reference concerning him.(5)(i)A register shall be maintained in every place of imprisonment with numbered pages where the following details of women prisoners shall be entered:-(a)Information concerning their identity;(b)The reasons for their imprisonment and the authority ordering such imprisonment with full details of such order;(c)The day and hour of their admission and release.(ii)In all registers and returns, the numbers and names of women prisoners shall be written in red ink.(6)The names of en-route prisoners, both convicted and under-trials shall be entered in Admission Register as in Form No. VI and Register of Under-trial Prisoners as in Form No.VII of the prison in which they stop en route.
