332. Visits by officials at night; report to be made.
- Every Deputy Superintendent and Assistant Superintendent shall, in the case of a Central jail, ordinarily visit all parts of the Jail at night at least once a week and of a District Jail twice a week each on different nights, and see that the officers on duty are on the alert and moving on their beats, that the lamps are showing sufficient light. The time of the visit should not be made known before hand. The date of the visit, the hour of entering and leaving the jail and a report of any unusual occurrence that comes under observation, shall be recorded in a book which shall be provided for the purpose at the main gate. This book shall remain in the custody of the gate-keeper during the day and the sentry incharge main gate during the night. The gatekeeper should produce it before the Superintendent on his arrival at the jail in the morning.Note. - In the District Jails the Chief Head Warder 'Chakker' may also be required to visit the Jail at night.
