53. [ Duties of all visitors. [Part II, Rule 271.]
- All visitors shall be afforded every facility for observing the state of the jail, and the management thereof, and shall be allowed access under proper regulations, to all parts of the jail and to every prisoner confined therein.][Every visitor should have the power to call for and inspect any book or other record in the jail unless the Superintendent, for reasons to be recorded in writing, declines on the ground that its production is undesirable. Similarly, every visitor should have the right to see any prisoner and to put any questions to him out of the hearing of any jail officer. There should be one visitors' book for both classes of visitors, their remarks should in both cases be forwarded to the Inspector-General who should pass such orders as he thinks necessary, and a copy of the Inspector- General's order should be sent to the visitor concerned.] [P.G. letter No. 22896 (Jails), dated 8th September, 1922.]
