In the event of a disturbance occurring in the jail which is likely to develop into a serious riot, the Superintendent of Jail shall send a message to the District Magistrate or in his absence the next Senior Magistrate present in the station on the telephone or by a fast messenger, informing him about the situation and if he (Superintendent, Jail) considers that the presence of the District Magistrate or in his absence the next Senior Magistrate is necessary, he will at the same time request him to come to the jail. On receipt of such a message, the above-mentioned officer will immediately proceed to the Jail and it will be open to him to take all such measures as may be necessary in the special circumstances of the case, to restore order, - vide Clause (b) of the general directions under sub-section (2) of Section 11, of the Prisons Act, 1894 and directions issued by the State Government, as embodied in Paragraphs 38 and 39. All action taken will be promptly reported by him to the higher authorities.
