770. Duties of the warder or Police Officer incharge of prisoners.
- 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 -(a)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;(b)to preserve carefully and be responsible for the safe custody and safe delivery of the documents and property of all sorts sent with the gang;(c)to return safely to the jail from which the gang was despatched, the clothing and other Government property sent with the prisoners;(d)to take receipt from the Deputy Superintendent of the receiving jail for the prisoner's property and documents made over; and(e)to use every endeavour to secure the immunity of the prisoners from sickness and injury;(f)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 journeys;(g)to provide (a) 1 zinc pail full of water for every 10 prisoners or fraction thereof if the van does not possess its own water tank, (b) 1 lota full of water to each prisoner, and (c) 1 zinc pail full of water in the latrine for cleaning purposes;(h)[ to allow only authorized food on the journey.] [P.G. No. 31089 (H. Jails), dated 1.11.1928.]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.
