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State of Jammu-Kashmir - Section

Section 12 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]

12. Records to be kept by Superintendent

The Superintendent shall keep, or cause to be kept, the following records:-
(1)a register of prisoners admitted;
(2)a book showing when each prisoner is to be released;
(3)a punishment book for the entry of the punishments inflicted on prisoners for prison offences.
(4)a visitor's book for the entry of any observations made by the visitors touching any matters connected with the administration of the prison;
(5)a record of the money and other articles taken from prisoners; and all such other records as may be prescribed by rules under section 59 or section 60.