(1)In the punishment-book prescribed in section 11, there shall be recorded in respect of every punishment inflicted, the prisoner’s name, register number and the class (whether habitual or not) to which he belongs, the prison offence of which he was guilty, the date on which such prison offence was committed, the number of previous prison offences recorded against the prisoner, and the date of his last prison offence, the punishment awarded and the date of infliction.(2)In the case of every serious prison offence names of the witnesses proving the offence shall be recorded.(3)Against the entries relating to each punishment, the Jailer and the Superintendent shall affix their initials as evidence of the correctness of the entries.
