Section 30 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
30. Duties of the warder or Police officer in-charge of prisoner.
- The presence of a warder with prisoners on transfer in no degree affects the responsibility of the Police officer charged with their escort and safe custody. The duties of the warder shall be:-(1)to provide the daily rations required, arrange when necessary for the cooking of the same, and see that the prisoners are plentifully supplied with drinking water ;(2)to preserve carefully and the responsibly for the safe custody and safe delivery of the documents and property of all sorts sent with the gang;(3)to return safely to the jail from which the gang was dispatched, the clothing and other Government property sent with the prisoners;(4)to take receipts from the Deputy Superintendent of the receiving at jail for the prisoners' property and documents made over; and(5)to use every endeavour to secure the immunity of the prisoners from sickness and injury ;(6)to inform Station masters of important stations on the route in advance of any requirements in the way of water, food etc. that may be needed on the journey ;(7)to provide (a) one pail full of water for every 10 prisoners or friction thereof if the van does not possess its own water tank, (b) one Iota full of water to each prisoner, and (c) one pail full of water in the latrine for cleaning purposes ;(8)to allow only authorised food on the journey.When prisoners are not accompanied by a Warder, these additional duties devolve on the officer in charge of the escort who should see that handcuffs are removed from a prisoner while he is eating, drinking or going to the latrine, provided that the number without handcuffs at any one time should not exceed one-half of the number of constables in the escort.
