(a)Escort to and from subdivisions shall, where necessary, be supplied. Sub-divisional Magistrates and Munsifs requiring emergency escorts shall write or telegraph to the Superintendent and never, except in cases of immediate necessity, apply to the Sub-divisional Police Officer or the Circle Inspector, as the case may be, to supply them by withdrawal of force from the police-stations. In such cases of immediate necessity the Sub-divisional Magistrate shall give a written order to the Sub-divisional Police Officer or the Circle Inspector, as the case may be, which shall be sent in original to the Superintendent after compliance.(b)Sub-divisional Police Officers or Circle Inspectors shall issue orders to officers-in-charge of police-stations in their jurisdictions to send to the Court officer all articles they wish conveyed to the district headquarters at least one clear day before that fixed for the escort leaving the headquarters of the subdivision, or its return journey to the district headquarters.(c)On every occasion when Sub-divisional treasury guards are relieved the relieved and relieving guards shall be utilised for the escort of prisoners or treasure as far as possible. In all cases intimation shall be given to - (i) the Deputy Collector in charge of the treasury; (ii) the Superintendents of the Jails at the district and Sub-divisional headquarters; and (iii) the Sub-divisional Magistrate of the subdivision concerned, of the date fixed for the relief of the guard 48 hours in advance.
