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State of Goa - Section

Section 196 in Goa Prisons Rules, 2006

196. Mustering of prisoners before lock-up.

(1)The counting of all prisoners in the Jail shall be done under the direct supervision of the Jailor or in his absence, the Assistant Jailor, and if the number of prisoners is found to be correct, they shall be locked up in barracks or cells for the night.
(2)Similarly, the Matron or Lady Warden, if there is no Matron, shall be present at the locking up of the women's wards. She shall attend mustering of women prisoners. She shall see that all the women prisoners are counted and that number is correct before they are locked up for the night.Note. - The provisions of this rule do not in any way absolve the Jailors in charge of the respective circles or yards, as the case may be, of their individual responsibility for correct and proper locking up for the night of the prisons put in their charge.