(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 breach of any provision 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.
