- It shall be the duty of the Inspector-General, as far as may be, personally to visit and inspect every jail atleast once in each year, and to satisfy himself that the provisions of the Prisons Act, 1894, and all rules, regulations, directions and orders made or issued thereunder, applicable to such jail, are duly obeyed and enforced, and that the management of each jail is in all respects efficient and satisfactory. A note recording the result of each visit and inspection shall be made in a register (Visitors' Book) to be maintained by the Superintendent for the purpose or otherwise communicated.
