151. Medical Officer to inspect the jail and jail garden.
(1)The Medical Officer while visiting the jail shall satisfy himself that nothing exists therein which is likely to be injurious to the health of the prisoners; that the system of drainage is satisfactory and in good working order; that the water-supply is pure and unpolluted, and it not liable to pollution from any source; that adequate precautions are being taken against over-crowding in wards, cells and other compartments, and that the ventilation and cleanliness of barracks, wards, cells and other compartments, workshops, latrines and the like, are duly provided for and attended to. He shall also frequently inspect the cook houses and test the weight and quality of the rations both before and after cooking. He shall report to the Superintendent any matter which, in his opinion, demands attention, provided that in any case in which the Superintendent considers it inexpedient to accept the recommendation and the Superintendent's objections should be forwarded to the Inspector-General for final orders.(2)The Medical Officer shall see that the food for the sick is properly prepared and distributed.(3)The Medical Officer shall frequently visit and supervise the management of the jail garden and shall satisfy himself that the provisions of paragraphs 72, in regard thereto, are duly attended to, and shall bring any defect or deficiency to the notice of the Superintendent.
