Section 135 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
135. Duty of all officers to prevent and report escapes and breaches of discipline.
(1)It shall be the duty of every officer of a jail at all times to do all lawful acts which may be necessary, and to exercise the utmost vigilance, for the purpose of preventing any prisoner from breaking out of jail or escaping or attempting to break out of jail or escape or from creating or attempting to create any disturbance or riot or from doing or attempting to do any other violent or disorderly act.(2)Every officer of a jail is required to :(a)take all lawful measures which may be possible to prevent the commission of any prison-offence;(b)enforce the provisions of the Prisons Act, 1894, and all rules, regulations, directions and orders for the time being in force in, or in any way applicable to the jail, in regard to the conduct and discipline of the prisoners and the administration of the jail; and(c)at the earliest opportunity to report to superior authority every breach or attempted breach or design to commit any breach of any provisions of any law, rule, regulation, direction or order for the time being in force, or in any way applicable to the jail or any prisoner confined therein.(L)Subordinate Officers
