(1)Whenever a prisoner is admitted into prison, he shall be searched, and all weapons and prohibited articles shall be taken from him.(2)Every criminal prisoner shall also, as soon as possible after admission, be examined under the general or special orders of the Medical Officer, who shall enter or cause to be entered in a book, to be kept by the Jailer, a record of the state of prisoner's health, and of any wounds or marks on his person, the class of labour he is fit for if sentenced to rigorous imprisonment, and any observation which the Medical Officer thinks fit to add.(3)In the case of female prisoners the search and examination shall be carried out by the Female Jail Warder and in absence of Female Jail Warder any female on the special orders of the Officer on Duty.(4)No prisoners shall be admitted or released between sunset and sunrise except those prisoners who have been taken to courts.
