(1)For the purpose of identification, a full personal description of every prisoner, giving a general account of his physiognomy, complexion and built of body, and a note of any special marks on his person shall be recorded in the admission register. If there is no such record, the personal description shall be entered by the Medical Officer. Any police officer deputed to take a prisoner's finger impressions shall be allowed to do so.(2)At least three identification marks shall be clearly and fully recorded in the case of each prisoner when he is first admitted. If the prisoner had originally come in as under-trial prisoner and was subsequently convicted, his description shall be copied from the Register of Undertrial Prisoners to the Admission Register in Form No. VI.(3)The description shall not be altered except by the Medical Officer for minor corrections and amplifications during the whole term for which the prisoner remains in prison. Every such correction shall be signed and dated by the officer who makes it.
