41. [ District Magistrate to visit and inspect jails. [Part II, Rule 23.]
(1)It shall be duty of the Magistrate of the District from time to time to visit and inspect jails situated within the limits of his district and to satisfy himself that provisions of the Prisons Act, 1894, and of all rules, regulations, directions and orders made or issued thereunder, applicable to such jails, are duly observed and enforced.](2)In all matters relating to the discipline maintained in and the management of Jails, the Magistrate of the district or other Magistrate visiting and inspecting any Jail under the provisions of these rules shall discharge his duties subject to the general control of the Inspector-General.(3)A record of the result of each visit and inspection made, shall be entered in a [register] [Visitors book.] to be maintained by the Superintendent for the purpose.
