328. Examination of prisoners before admission to lock-ups. [§ 12, Act V, 1861].
(a)The officer-in-charge of a police-station or post shall be responsible for the safe custody of all prisoners brought to the station or post.(b)Before admitting prisoners to a police lock-up, he shall carefully examine the person of the prisoner for any signs of injury, and record in the general diary a full description of any marks of injury found on him, if necessary calling independent witnesses from the neighbourhood to witness the existence of the injuries at the time of admission to the lockup.Note. - The object of this regulation is to protect police officers against charges of torture founded on injuries received before the prisoner came into the hands of the police.(c)He shall also search the prisoner and remove everything from his possession, except articles of wearing apparel, and shall give the prisoner a receipt for all articles taken from his possession. (See regulation 322.) Glass, conch-shell or iron bangles shall not be removed from the person of female prisoners. He shall allow the prisoner to take only strictly necessary clothing into the lock-up.(d)He shall then enter and examine the lock-up and see that no weapons or articles that can facilitate escape or suicide, such as bamboos, ropes, tools, etc., are in or within reach of the lock-up.
