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State of Punjab - Section

Section 983 in Punjab Jail Manual, 1996

983. List of registers prescribed by the Prisons Act and rules thereunder.

- In addition to any registers which the Inspector-General, may, at any time by executive order, require to be maintained in any jail or class following registers shall be maintained in the jails, specified in each case namely : -
No. of register Description of register Jails in which to be maintained Prescribed remarks.
1 Register of unconvicted prisoners admitted All Jails Prescribed by section 12, Prisons Act, 1894
2 Register of convicted prisoners Ditto Ditto
3 Register of civil prisoners admitted All civil Jails and Jail in which any civilprisoners may be confined Ditto
4 Register of release of convicted criminal andcivil prisoners (Release Diary) All Jails Ditto
5 Register of punishment inflicted on prisonersfor prison offences Ditto Ditto
6 Register of remarks of visitors Ditto Ditto
7 Register for the entry of the names of allvisitors Ditto Prescribed under section 60(5), Prisons Act,1894.
8 Medical Officer's journal Ditto Ditto
9 Superintendent's journal Ditto Ditto
10 Factory Manager's report book In jails having a Deputy Superintendent Ditto
11 Factors Manager's report book. All jails Ditto.
  Sub-Assistant Surgeon's report book. Ditto Ditto
12 European Warder's report book. In jails having such warder Ditto
13 Hospital register All jails Ditto
14 Lock-up register of all classes of prisoners inthe jail Ditto Ditto
16 Register of persns passed in or out of jail Ditto Ditto
17 Register of articles passed in or out of thegate Ditto Ditto
18 General cash-book Ditto Ditto
19 Cash ledger Ditto Ditto
21 Diary of termination of jail punishments. Ditto Ditto
List of registers prescribed by the Inspector General.