(1)On the death of an inmate, whether inside a prison or while undergoing treatment in a hospital outside the prison, the Medical Officer of the prison shall forthwith draw up a report stating the following particulars, so far as they can be ascertained, namely : -(i)the day on which the deceased first complained of illness or was observed to be ill;(ii)the day on which the Medical Officer was first informed of his illness;(iii)the day on which he was admitted to hospital;(iv)the nature of his illness;(v)the treatment given;(vi)when the deceased was last seen before his death by the Medical Officer;(vii)when the inmate died;(viii)any special remarks that appear to the Medical Officer to be required.
