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State of Haryana - Section

Section 403 in Punjab Jail Manual

403. Visits by officials at night, report to be made.

- Every Deputy Superintendent, Senior Assistant Superintendent and Assistant Superintendent, [Sub Assistant Superintendent] [Haryana Correction slip No. 32 dated 9.2.1984.] shall, in the case of a Central Jail, ordinarily visit all parts of the Jail at night at least once a week and of a District Jail twice a week each on different nights, and see that the officers on duty are on the alert and moving on their beats, that the prisoners are quiet and on their berths and the lamps are showing sufficient light. The time of the visit should not be made known before hand. The date of the visit, the hour of entering and leaving the Jail and a report of any unusual occurrence that comes under observation, shall be recorded in a book which shall be provided for the purpose at the main gate. This book shall remain in the custody of the gatekeeper during the day and the sentry during the night. The gate-keeper should produce it before the Superintendent on this arrival at the Jail in the morning.Note - In the District Jails the Chief Head Warder may also be required to visit the Jail at night.