Section 12 — Records to be kept by Superintendent.
The Prisons Act, 1894
The Superintendent shall keep, or cause to be kept, the following records :— (1) a register of prisoners admitted; (2) a book showing when each prisoner is to be released; (3) a punishment-book for the entry of the punishments inflicted on prisoners for prison-offences; (4) a visitors book for the entry of any observation made by the visitors touching any matters connected with the administration of the prison; (5) a record of the money and other articles taken from prisoners; and all such other records as may be prescribed by rules under section 59 1 ***.Open in Lexace · Ask the AI about this section
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