422. History tickets, their preparations and maintenance.
(1)Every prisoner shall immediately on his reception into jail be provided with a history-ticket which shall be maintained in the manner here-in-after provided throughout the period during which such prisoner remains in confinement.(2)Every history-ticket shall contain the following particulars namely :-(a)the name, prison number and other particulars necessary for the identification of the prisoner;(b)a brief entry of every order passed and direction given relating to, and punishment inflicted, on the prisoner; and(c)a brief record of every other occurrence of any importance, affecting the prisoner which takes place while he remains in confinement.(3)The history-ticket of every convict shall contain the following further particulars, namely :-(a)the nature of the offence of which he has been convicted and the provision of the law applicable thereto; and(b)the date, nature and extent of the sentence passed.(4)Every entry made on the history-ticket shall be so made at the time of, or as soon as possible after, the occurrence of the event to which it relates and shall be dated and initialled by the officer who makes it.(5)Subject to the requirements of this rule the Inspector-General may, from time to time, prescribe the form of history-tickets.
