Section 3 in The Bengal State Prisoners Regulation, 1818
3. Officers having custody of State prisoners to submit periodical reports.
- Every officer in whose custody any State prisoner may be placed shall, on the Ist of January and the Ist of July of each year submit a report to the [Government] [Substituted by Adaptation of Laws Order, 1937.][ -] [Omitted by Adaptation of Laws Order, 1937.] on the conduct, the health and the comfort of such State prisoner, that the [Government] [Substituted by Adaptation of Laws Order, 1937.] may determine whether the order for his detention shall continue in force or shall be modified.
