(2)As soon as convenient, may be after the close of but not later than the thirtieth day of April, in each year, the Superintendent shall furnish the Inspector-General with a report on the administration of the jail during the preceding year. Every such report shall be in such form and shall contain such statistical, and other statements and returns as the Inspector-General may, from time to time prescribe in that behalf:Provided that every such report shall notice and explain all events of importance which have occurred in the jail during the year under-report, and all material differences in the vital, financial and other statistics, between the year reported on and the year immediately preceding the same.
