Section 30 in The Kerala Prisons and Correctional Services (Management) Act, 2010
30. Admission of Prisoners.—
(1)No person shall be admitted into a prison for detention unless a warrant, writ or order authorising his detention signed by a competent authority and duly sealed, is produced before the officer who, for the time being, remains in charge of the prison.(2)Every person received in a prison for detention shall be searched and the officer conducting the search shall take into custody all weapons and prohibited articles, if any, in the possession of the prisoner. The search shall be made in such manner as may not subject the prisoner or the person to unnecessary harassment, humiliation or ignominy. A female prisoner shall be searched by the matron or by a female warder only. When a female is admitted into a prison and if there is no other female prisoner, a female warder be deputed to remain inside the ward where such female prisoner is accommodated.(3)All money and other valuable articles in respect whereof no order of a competent court has been made and which may with proper authority be brought into the prison by any criminal prisoner or brought to the prison for his use, shall be placed in the custody of Superintendent or an officer authorised by the Superintendent in that behalf.(4)Every prisoner after being searched and before being taken into his accommodation shall be photographed at the gate itself and bio metric measurements including finger prints should be taken for establishment of his correct identification.(5)Every prisoner shall also, after admission, be examined on the same day or the next day under the general or special orders of the Medical. Officer, who shall enter or cause to be entered in a book, to be kept by the Medical Officer, a record of the state of prisoner's health including blood group, whether he is an HIV positive and of any wounds or marks on his person, the class of labour he is fit for, if sentenced to rigorous imprisonment and any observations which- the Medical Officer considers fit to add.(6)During examination under sub-section (5), if it is found that any prisoner is suffering from any infectious disease, mental ailment, addiction to drugs, serious sickness, pregnancy, injury or any other serious ailment as may be discernible on examination by the Medical Officer, the prisoner shall be referred to a Government Hospital or Mental Health Centre, as the case may be: Provided that examination regarding the infectious diseases referred in sub-section (6) shall be conducted within two weeks and a report regarding this shall be submitted to the Superintendent: Provided further that orders of the competent administrative authority shall be obtained before referring a prisoner to Mental Health Centre.(7)Every prisoner after returning from leave shall be subjected to medical examination in the same way as specified in sub-section (5) by the Medical Officer.
