Section 38 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
38. Record of directions of Medical officers
All directions given by the Medical officer or Medical Subordinate in relation to any prisoner, with the exception of orders for the supply of medicines or directions relating to such matters as are carried into effect by the Medical officer himself or under his superintendence, shall be entered day by day in the prisoner's history-ticket or in such other record as the Government may be rule direct, and the Jailor shall make an entry in its proper place stating in respect of each direction the fact of its having been or not having been complied with, accompanied by such observations, if any, as the Jailor thinks fit to make, and the date of entry.
