Section 21 in The Kerala Prisons and Correctional Services (Management) Act, 2010
21. Records to be kept by the Superintendent
The Superintendent shall keep, or cause to be kept, the following records:—(i)a register of prisoners admitted;(ii)a book showing when each prisoner is to be released;(iii)a punishment book for the entry of the punishments inflicted on prisoners for prison offences;(iv)a visitors book for the entry of any observation made by the visitors touching any matters connected with the administration of the prison;(v)a record of the money and other articles taken from prisoners;(vi)Superintendent's journal; and(vii)such other records, as may be prescribed.
