Section 10 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
10. Register of inmates.-
The manager of every institution licensed under this Act shall maintain a register in the prescribed form concerning each woman or child :-(1)showing the following facts, on her or his admission into the institution :-(a)Name of the woman or child.(b)Age, sex, religion.(c)Condition of her or his health on admission.(d)Last address.(e)Nearest of kin.(f)Names of father and mother stating whether dead or living. Name of husband in case of a married woman or girl.(g)Person responsible for her or his care.(h)Amount of money, if any, paid for care.(i)Name of person or agency seeking admission of the women or child.(j)Reasons for admission.(k)Term and conditions of admission.(l)A brief history of the case.(m)Such other date as may be prescribed from time to time and;(2)The following facts on her or his discharge therefrom :-(a)The date of discharge.(b)Reason of discharge.(c)The name, relation, signature and permanent address of the person, if any, who has taken custody of that woman or child.(d)Such other facts as may be prescribed from time to time.
