- On the death of any prisoner, the Medical Officer shall forthwith record in a register the following particulars, so far as they can be ascertained, namely :-(1)the day on which deceased first complained of illness or was observed to be ill;(2)the labour, if any, on which he was engaged on that day;(3)the scale of his diet on that day;(4)the day on which he was admitted to hospital;(5)the day on which the Medical Officer was first informed of the illness;(6)the nature of the disease;(7)when the deceased was last seen before his death by the Medical Officer or Additional Medical Officer;(8)when the prisoner died; and(9)(in cases where a post-mortem examination is made) an account of the appearances after death, together with any special remarks that appear to the Medical Officer to be required. [Section 15 Act IX of 1894]Note. - The necessary record shall be made in Medical Officer's journal.
