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State of Jammu-Kashmir - Section

Section 12 in The Prisons Act, 1977

12. Records to be kept by Superintendent.

- The Superintendent shall keep, or cause to be kept, the following records
(1)a register of prisoners admitted;
(2)a book showing when each prisoner is to be released;
(3)a punishment-book for the entry of the punishment inflicted on prisoners for prison-offences;
(4)a visitor's book for the entry of any observations made by the visitors touching any matters connected with the administration of the prison;
(5)a record of the money and other articles taken from prisoners;and all such other records as may be prescribed by rules under section 59 or section 60.Medical Officer.