On the death of any prisoner, the Medical Officer shall forthwith record in a register the following particulars, so far as they can be ascertained, namely: -(i)the day on which the deceased first complained of illness or was observed to be ill;(ii)the day on which he was admitted to hospital;(iii)the day on which the Medical Officer was informed of the illness;(iv)the nature of the disease;(v)when the deceased was last seen before his death by the Medical Officer;(vi)when the prisoner died, and(vii)in case where a post mortem examination is made on account of the appearances after death, together with any special remarks that appear to the Medical Officer to be required.
