1126. Register of prisoners admitted and record of property.
(1)The register of prisoners admitted prescribed in Section 12 of the Prisons Act, 1894, shall be maintained in three parts, namely, -(a)register of unconvicted criminal prisoners;(b)register of convicted prisoners;(c)register of civil prisoners.(2)The record of money and other property taken from prisoners, prescribed by Section 12 of the same Act shall be kept in appropriate columns of the registers referred to in clause (1).
