Section 50(3) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(3)Every visitor, after he has completed his visit to prison, shall record in the visitor's book the date and hour of his visit and remarks or suggestions which he may like to make. Entries in the visitor's book shall be made in the visitor's own handwriting. The Superintendent shall forward a copy of the remarks recorded by the visitor together with a report on action taken by him to the Director General, who may take appropriate further action in the matter.
