Section 141(f) in Police Regulations, Calcutta, 1968
(f)Divisional lock-ups. - (i) An Assistant Sub-Inspector shall be in charge of the Divisional lock-up under the immediate direction of the Officer-in-charge of the police station where the lock-up is situated.(ii)Each prisoner shall be carefully searched by the Officer-in-charge of the lock-up in the presence of the escort that brings him in, the provisions of section 52 of the Code of Criminal Procedure, 1898 (Act V of 1898), being strictly observed in regard to female prisoners. Any property beyond necessary clothing found in the possession of the prisoner shall be taken charge of and entered in the Malkhana Register. A special note shall be made in the register of property which cannot be removed from the person of a prisoner.(iii)Illeness or injury. - Any prisoner found dangerously ill or suffering from a serious injury shall be removed to the nearest hospital to which police cases are admitted.(iv)All marks of injury on a prisoner shall be noted in the lock-up register.(v)The key of the lock-up shall always remain with the Officer-in-charge of the lock-up and the cells shall not be opened except in his presence.(vi)Maximum period of detention. - No prisoner shall be kept in the lock-up for a period exceeding 24 hours at a time including Sunday's and holidays except on a remand order. The Subdivisional Assistant Commissioner concerned shall be informed when a period of 23 hours has been exceeded and if no remand is obtained, the man shall be released on personal recognizance if he cannot be produced before a Magistrate.(vii)Requisition. - No prisoner from Divisional lock-up shall be made over to any police officer for the purpose of investigation without a written requisition from the Officer-in-charge of the police-station concerned or the officer investigating the case. Every officer signing such a requisition shall clearly note his rank and the date against his signature. The officer shall also note his full name in block letters below his signature. Any requisition that is not in accordance with these instructions shall not be complied with and the officer receiving it shall make it over to the Officer-in-charge to be forwarded to Divisional Deputy Commissioner.
