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State of Madhya Pradesh - Section

Section 724 in Criminal Courts - Rules and Orders

724. The naib-nazir, or such other ministerial officer as may be appointed by the District Magistrate in this behalf, shall keep a daily nominal roll register in Form No. 219-Hindi/22-Marathi XII-Jail-Vernacular of all under-trial convicted prisoners kept in the lock-up. He shall also keep a register in Form No. 269-Hindi XII-Jail-Vernacular showing the daily statement of prisoners in the lock-up. The police guard shall inform him whenever a prisoner is brought in or discharged.

Note. - When these registers are full they shall be deposited in the criminal record room of the district office and preserved for a period of three years.