66. Superintendent to visit jail daily. First duty at each visit.
(1)The Superintendent shall visit the jail atleast once in the forenoon and once in the afternoon of every working day, and on Sundays and holidays also whenever special circumstances render it desirable that he should do so. If from any cause, the Superintendent is prevented from or is unable to visit the jail on any day on which he is by this rule, required so to do, he shall record the fact and cause of his absence in his journal.(2)The first duty of the Superintendent, on the occasion of his daily visit to the jail, shall be to release time-expired convicts, in accordance with the provisions of the law and these rules in that behalf, and shall in discharging this duty, in particular, observe the rules relating to the return of their private property and the grant of proper subsistence allowance to such convicts.
