(1)Except in such special circumstances as may be determined by the Superintendent, the Superintendent may, with a view to affording an opportunity of recognizing old offenders, permit, not oftener than once a week, a Police Officer duly deputed by the Superintendent of Police to have access in the prison office to the admission register and release diary; and it shall be lawful for the Police Officer on the basis of this register and diary to prepare lists of prisoners, admitted during the week immediately preceding that in which the inspection was made of prisoners, likely to be discharged in the week following such week and of any unidentified prisoners still under police enquiry, whom the Police may have to inspect on parade.
