(1)The Superintendent or the Jailer may demand the name and address of any visitor to an inmate, and, when he has any ground for suspicion, may search any visitor or cause him to be searched :Provided that -(a)the search shall not be made in the presence of any inmate or of any other visitor; and(b)the search of a female visitor shall be carried out by a female officer.(2)In case of any such visitor refusing to permit himself to be searched, the Superintendent or the Jailer may deny him interview with the inmate; and the grounds of such denial of interview shall be entered in such record as may be prescribed.
