(1)On the death of any prisoner, the Medical Officer in-charge shall forthwith record in a register the following particulars, so far as they can be ascertained. namely:(a)the day on which the deceased first complained of illness or injury or he was observed to be ill or injured;(b)the labour, if any, on which he was engaged on that day;(c)the scale of his diet on that day;(d)the day on which he was admitted to hospital;(e)the day on which the Medical Officer was first informed of the illness or injury;(f)the nature of the disease and or injury;(g)when the deceased was last seen before his death by the Medical Officer or medical subordinate;(h)when the prisoner died; and(i)an account of the appearances after death, together with any special remarks that appear to the Medical Officer to be required.
