(1)The Deputy Superintendent may demand the name and address of any visitor to a prisoner, and, when the Deputy Superintendent has any ground for suspicion, may search any visitor, or cause him to be searched, but the search shall not be made in the presence of any prisoner or of another visitor.(2)In case of any such visitor refusing to permit himself to be searched, the Deputy Superintendent may deny him admission, and the grounds of such proceeding, with the particulars thereof, shall be entered in such record as the State Government may direct. [Sec. 41 Act IX 1894]Note. - The record required by clause (2) shall be made in the Deputy Superintendent's journal interviews register.
