(1)No prisoner shall be admitted into any prison except according to the exigency of any writ, warrant or order signed by a competent authority. Before admitting a prisoner, the Assistant Superintendent or the Jailor so authorised shall question him and ascertain that his name and other particulars correspond with those entered in the writ, warrant or as the case may be, of the order.(2)Under-trial prisoners shall be admitted into a prison on separate writs, warrants or orders, signed by a competent authority. On admission, they shall be examined by the Medical Officer for marks of violence, if any. On their conviction or discharges, their warrants shall be retained in the prison office.
