(1)Whenever a prisoner is admitted into prison, he shall be searched, and all weapons and prohibited articles shall be taken from him.(a)When a prisoner with injuries on his body is admitted into a prison from Police custody, he shall be examined immediately by the Medical Officer. If the examination reveals unexplained injuries not already recorded in the medico-legal report accompanying the prisoner, a report shall at once be made to the District Magistrate and Superintendent of Police.(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 (admission register), to be kept by the Assistant Superintendent/Deputy Superintendent, a record of the state of the 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 observations 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 warder under the general or special orders of the Medical Officer. [Section 24 Act IX of 1894]
