(1)(i)at the time of the admission of every prisoner to the jail in the admission register and history-ticket of such prisoner;(a)the state of the prisoner's health;(b)the prisoner's age and weight;(c)if sentenced to labour, the class of labour (if any) for which the prisoner is, in the opinion of the Medical officer, fit; and(d)any other observations which the inspection of the prisoner may disclose and which should, in the opinion of the Medical Officer, be made;(ii)at the time of the discharge of every prisoner from the jail, enter in the admission register, the state of health and the weight of the convict so discharged.
