Section 21 in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
21. Miscellaneous.
(1)All particulars relating to a detenu shall be entered (without serial number) in the register of civil prisoners and all statistics of detenu shall be shown separately in Jail returns.(2)A copy of the Order shall be shown to the detenus on their arrival in a Jail.(3)Such other local instructions, as may be necessary for the guidance of Jail officers, may be issued by the [Inspector] [Now Director] General in consultation with the Government.
