(2)Every criminal prisoner shall also, as soon as possible after admission, be examined under the general or special orders of the Medical Officer, who shall enter or cause to be entered in a book to be kept by the Jailer, a record of the state of the prisoner’s health and of any wounds or marks on his person, the class of labour he is fit for if he is sentenced to rigorous imprisonment, and any observations which the Medical Officer thinks fit to add.
