(1)In the punishment-book prescribed in section 12 of the Prisons Act, 1894, there shall be recorded, in respect of every punishment inflicted, the prisoner's name, register number and the class (whether habitual or not) to which he belongs, the prison offence of which he was guilty, the date on which such prison-offence was committed, the number of previous prison-offences recorded against the prisoner, and the date of his last prison-offence, the punishment awarded, and the date of infliction.(2)In the case of every serious prison-offence, the names of the witnesses proving the offence and, the findings with reasons therefor should be recorded by the Superintendent.(3)Against the entries relating to each punishment, the Deputy Superintendent and Superintendent shall affix their initials as evidence of the correctness of the entries. [Sec. 51 of Act IX of 1894]
