- All visitors may, as far as possible -(a)inspect the barracks, cells, wards, work sheds and other buildings of the prisoners,(b)ascertain whether -(i)considerations of health, cleanliness and security are attended to,(ii)proper management and discipline are maintained in every respect,(c)examine -(i)the registers of convicted and under trial prisoners,(ii)the punishment book,(iii)other prisoner registers containing entries relating to prisoners, and(iv)the prison accounts containing entries relating to prisoners,(d)hear and attend to all representations and petitions made by prisoners and see and question any prisoner out of hearing, but not out of sight, of the jail officer,(e)direct, if deemed advisable, that any such representations or petitions including appeal and mercy petitions withheld by the Superintendent under rules in force be forwarded to the Government,(f)enter in the Visitors' Book -(i)the date and hour of the visit,(ii)any remarks as to the result of the inspection,(g)call for from the jail record any book wherein entries relating to prisoners are made and inspect it unless the Superintendent, for reasons to be recorded in writing, refuses to allow such inspection on the ground that it is not desirable so to do in the public interest.
