(1)Whenever a prisoner is admitted into prison, he shall be searched, and all weapons and prohibited articles shall be taken from him.(a)When a prisoner with injuries on his body is admitted into a prison from Police custody, he shall be examined immediately by the Medical Officer. If the examination reveals unexplained injuries not already recorded in the medico-legal report accompanying the prisoner, a report shall at once be made to the District Magistrate and Superintendent of Police.
