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 the 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 the Medical Officer was first informed of the illness;(5)the day on which he was admitted to hospital;(6)the nature of the disease;(7)when the deceased was last seen before his death, by the Medical Officer or the Medical Subordinate;(8)when the prisoner died and reasons therefor; and(9)(in case 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.A copy of the particulars recorded shall be sent to the Inspector-General and the nearest relatives of the deceased prisoner as soon as may be after the record is made.Jailer.
