On the 1st of each month the officer in charge shall submit to the District Magistrate a list of under-trial prisoners who have been in the lock-up for over a month with reasons for their detention. The list shall be sent through the magistrates concerned, who shall note thereon the reasons for the delay in the progress of the case. The District Magistrate shall send to the Inspector-General of Prisons a similar list of those who have been in the lock-ups of his district for over three months.
