53. Date of visit to be recorded. Copy of remarks to be sent to certain officers.
(1)Every visitors shall, after he has completed his visit to the jail, record, in the visitors' book, the date and hour of his visit and may enter therein any remarks or suggestions he may wish to make.(2)A copy of the record made by every visitor, together with the Superintendent's reply thereto or the action taken by the Superintendent thereon, shall be forwarded to the Inspector-General, and, in the case of any remark made relative to the long detention of any unconvicted prisoner a copy of such remark shall also be forwarded to the Magistrate and the Sessions Judge.
