Section 149 in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
149. Procedure as to the making of complaints.
(1)Any subordinate officer, desiring to make any complaint of any kind shall do so, in writing, to the Superintendent, within twenty-four hours of the concurrence of the cause of complaint.(2)The making of frivolous, vexations or false complaints is prohibited,
