Section 143(g) in Police Regulations, Calcutta, 1968
(g)In non-bailable cases the amount of restraint necessary must be left to the discretion of the officer concerned. In certain circumstances the use of handcuffs may not be necessary to prevent escape but, if for instance, the prisoner is a powerful man in custody for a crime of violence, or is of notorious antecedents, or disposed to give trouble, or if the journey is long, or the number of prisoners is large, handcuffs may properly be used. Escorts should in any case be supplied with handcuffs for use, should necessity arise.
