681. Prisoners travelling by road to walk. Exceptions. Precautions to be taken.
(1)Prisoners who have to travel by road when on transfer shall be required to walk. Carriage hire shall however be allowed for the conveyance of prisoners when the distance to be travelled by road exceeds five miles, and in the case of any prisoner, conveyance or conveyance allowance shall be provided, irrespective of distance, if the Medical Officer certifies that it is necessary.(2)Prisoners should not ordinarily be required to march in very hot weather between the hours of 9 a.m. and 4 p.m., when circumstances require that they should do so, they must be provided with sun caps and a plentiful supply of water. Neither should they be required to march when it is raining or likely to rain heavily. Prisoners obliged to camp out at night must be provided with proper shelter in serais or tents.(3)The female prisoners shall be provided with a conveyance and shall travel during daylight.
