55. Admission of Police Officers and the interrogation of prisoner by them.
(1)The Superintendent of Police or any Assistant Superintendent of Police, may, for any purpose connected with the discharge of his duty as such Police Officer, be permitted to enter the Jail at any time.(2)Police officers of subordinate rank to those specified in clause (1), who may be detained for the duty, shall be permitted to enter the jail -(a)for the purpose of recognising old offenders, at the time of the Superintendent's weekly parade, and.(b)for the purpose of conducting operations for the identification of prisoners during working hours on any week day.(3)No Police Officer shall, at any time, upon any pretext whatsoever, be allowed to enter any female ward or any cell or compartment in which any female is for the time being confined or present, without the permission in writing, of the Superintendent.(4)No Police Officer shall be permitted to interrogate any prisoner, except in so-far-as may be necessary for the identification of such prisoner, without an order, in writing, from the District Magistrate, addressed to the Superintendent.(5)Any interview, permitted under an order from the District Magistrate, shall take place in the presence of the Deputy Superintendent or other proper officer of the jail, who shall keep at such a distance that he may not hear the conversation that takes place.Note. - For the purposes of clause (2), Jail officers should give every assistance by parading separately, if required, any prisoners whom the police may desire to inspect for purposes of identification.
