Section 85(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(1)In the punishment book mentioned under section 21, there shall be recorded, in respect of every punishment inflicted, the prisoner's name, register number and the class to which he belongs, namely, whether habitual or not, the prison offence of which he was guilty, the date on which such prison offence was committed, the number of previous prison offences recorded against the prisoner and the date of his last prison offence, the punishment awarded, and the date of infliction of punishment.
