Section 4 in The Bengal State Prisoners Regulation, 1818
4. State prisoners in custody of Zila Magistrate, by whom to be visited.
- First - When any State prisoner is in the custody of a Zila [ - ] [Omited by Act 1 of 1903.] Magistrate, the Judge [-] [Omitted by Act 16 of 1874, section 1.] are to visit such Stat-prisoner on the occasion of the periodical session, and they are to issue any orders concerning the treatment of the State-prisoner which may appear to them advisable, provided they do not inconsistent with the orders of the [Government] issued on that head.State prisoners in custody of public officer not being Zila Magistrate, by whom to be visited - Second - When any State prisoner is placed in the custody of any public officer not being a Zila [ - ] [Omitted by Act 1 of 1903.] Magistrate, the [Government] [Substituted by Adaptation of Laws Orders, 1937.] will instruct either the Zila [ - ] [Omitted by Act 1 of 1903.] Magistrate, or the Judge or any public officer not being the person in whose custody the prisoner may be placed, to visit such prisoner at stated periods, and to submit a report to Government regarding the health and treatment of such prisoner.
