(1)On the death of any prisoner, the Medical Officer in-charge shall forthwith record in a register the following particulars, so far as they can be ascertained. namely:(a)the day on which the deceased first complained of illness or injury or he was observed to be ill or injured;(b)the labour, if any, on which he was engaged on that day;(c)the scale of his diet on that day;(d)the day on which he was admitted to hospital;(e)the day on which the Medical Officer was first informed of the illness or injury;(f)the nature of the disease and or injury;(g)when the deceased was last seen before his death by the Medical Officer or medical subordinate;(h)when the prisoner died; and(i)an account of the appearances after death, together with any special remarks that appear to the Medical Officer to be required.(2)The report of such death shall forthwith be sent to the Superintendent and the Inspector General by the Medical Officer.(3)When the Superintendent or Inspector General receives information that a person has committed suicide, or has been killed by another, or by an accident, or has died under circumstances raising a reasonable suspicion that some other person has committed an offence, he shall immediately give information thereof to the nearest Executive Magistrate empowered to hold inquests, in accordance with sub-section (4) of Section 174 and Section 176 of the Code of Criminal Procedure, 1973 (2 of 1974) and such Magistrate shall hold an inquiry into the cause of death.Deputy Superintendent
