- It shall be the duty of Inspector-General, as far as may be, personally to visit and inspect every Jail at least once in each year, and to satisfy himself that the provisions of the Prisons Act, 1894, and all rules, regulations, directions and orders made or issued thereunder, applicable to such jail, are duly obeyed and enforced, and that the management of such jail is in all respects efficient and satisfactory. A note recording the result of each visit and inspection shall be made in a [register] [Part II, Rule 37.] to be maintained by the Superintendent for the purpose.
