34. Districts Magistrate to visit and inspect jails.
(1)It shall be the duty of the Magistrate of the district from time to time to visit and inspect every jail situated within the limits of his district and to satisfy himself that the provisions of the Prisons Act, 1894, and of all rules regulations, directions and orders made or issued thereunder, applicable to j such jail, are duly observed and enforced.(2)In all matters relating to the discipline maintained in and the management of jails, the District Magistrate or other Magistrate visiting and inspecting any jail under the provisions of these rules shall discharge his duties subject to the general control of the Inspector-General.(3)A record of the result of each visit and inspection made, shall be entered in a register I (Visitors' Book) to be maintained by the Superintendent for the purpose or otherwise I communicated in the form of a note.
