(1)The Jailor may demand the name and address of any visitor to a prisoner, and when the Jailor has any ground for suspicion, may search any visitor, or cause him to be searched, but the arch shall not be made in presence of any prisoner or of another visitor.(2)In case of any such visitor refusing to permit himself to be searched, the Jailor may deny him admission; and the grounds of such proceeding, with the particulars thereof, shall be entered in such record as [the Government] [In section 3(1), 5, 6, 7, 11(2), 38, 41, 46, 56, 59, 60 and 62 the words 'the Government' substituted for the words 'His Highness' by Act X of 1996.] may direct.Chapter-X Offences in relation to persons.
