Section 34(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(2)As soon as conveniently may be after the close of, but not later than the thirty first day of January, in each year, the Superintendent shall furnish the Deputy 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 particulars, and shall be accompanied by 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 reported on, and all material differences in the vital, financial and other statistics, between the year reported on and the year immediately preceding the same.
