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State of Madhya Pradesh - Section

Section 732 in Criminal Courts - Rules and Orders

732.

The sanitary conveniences and health of the prisoners shall be supervised by the medical officer in charge of the nearest dispensary, who shall visit the lock-up once a week. He shall record his suggestions and remarks in the visitors book, and the officer in charge of the lock-up shall be responsible for carrying out all reasonable suggestions after taking the orders of the District Magistrate if necessary. The officer in charge of the lock-up shall record a note against any suggestion which has not been accepted, giving his reason for not carrying it out. The Civil Surgeon of the district shad inspect the lock-ups in his jurisdiction when he is on tour and shall supervise the work of his subordinates.