(6)Before forwarding a prisoner's appeal or application, the Superintendent shall himself ascertain, after verifying all the information in the Register of Petitions as mentioned in sub-rule (2) (b) and after questioning the prisoner or obtaining information from the prison in which he was confined prior to his transfer to the prison in which he is confined at the time of the application, whether any appeal or application has previously been filed by the prisoner in the same matter either through the prison authorities or independently thereof (through some agent or lawyer acting on his behalf), and if he has made any such appeal or application, how it has been disposed of and how the present appeal or application is competent. The Superintendent shall after ascertaining these facts, make an endorsement to that effect on the petition of appeal or application in his own hand and record the result of the inquiry and shall also mention the number of the case on the Magistrate's file, if quoted on the warrant.
