Section 48 in The Kerala Prisons and Correctional Services (Management) Act, 2010
48. Search of visitors.—
(1)The Superintendent or the authorised officer shall record the name and address of all visitors to a prisoner in a register kept for the purpose at the entrance of the prison and cause a thorough search to be conducted on the visitor for the purpose of ensuring security to the prison and the prisoners. If any prohibited article is found in the possession of the visitor, the Superintendent or the authorised officer shall initiate such action as may be prescribed and such visitor shall not be allowed to meet the prisoner. The Superintendent shall ensure that the visitor does not carry prohibited articles to the prison on the pretext of meeting any prisoner. Search of visitors shall be undertaken with due regard to privacy and decency. Women visitors shall be searched only by women warders or women staff. Searching of women visitors shall be done in separate enclosures away from the view of male persons.(2)A visitor who refuses to permit to be searched may be denied admission by the Superintendent and the grounds of such denial shall be entered in a proceedings and contents there of written in such records and in such manner as may be prescribed.
