(1)The Assistant Superintendent shall see that every newly admitted convicted prisoner is brought on the day of his admission or within a week next after his admission, fully equipped according to rules for examination before the Medical Officer who shall examine him thoroughly and enter in the Health Register in Form No. XII the details of prisoner's health. Such relevant details shall also be recorded at the time of his release.(i)his weight (both actual and physical equivalent), height and state of health, and (in the case of prisoners sentenced to rigorous imprisonment) the class of labour for which the prisoner is fit, and any other observations that may be considered necessary. If a prisoner is not in good health or is not fit for hard labour, the reason shall be clearly stated in the Health Register and also on the prisoner's History Ticket.(ii)whether the prisoner has been vaccinated or has had smallpox;
