Section 91(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988
(2)The sufficient description of every article means the name, number or weight, as the case may be, and such other particulars as may be necessary; of all goods, tools, stores or other articles passed into or out of the jail.Note: The name of the officer in whose charge authorised articles are passed in, or out, with the hour and minute of their passage should be recorded. All entries of persons or articles should be made at the time of their passage and in consecutive order.
