443A. Procedure when a prisoner has not been identified.
- On receipt of information from the police that a prisoner has not been identified, the Superintendent of Jail will, cause the word "Unidentified" to be entered prominently in red ink on the prisoner's history-ticket, warrant and, in the admission register. When such a prisoner receives or dispatches a letter the Deputy Superintendent who is required by paragraph 556 to open and inspect all such correspondence, shall make a note of the name and address of the sender, or addressee as the case may be, and if any facts mentioned in the communication which may afford a clue to the identity of the prisoner and shall forward the same through the Superintendent of the Jail to the Superintendent of Police of the district from which the prisoner was received.The Deputy Superintendent shall similarly communicate to the Superintendent of Police the names and addresses of relatives or friends who visit the prisoner in Jail.
