Section 18 in Punjab Prisoners (Attendance In Courts) Rules, 1969
18. Conveyance of prisoners by vehicles.
- [Section 9(2) (e)(f) and (g)]. - (1) Where prisoners are situated at a distance from courts, prisoners will ordinarily be conveyed to and from courts in Government vehicles, if Government vehicles be not available, by any other mode of conveyance plying for the purpose.(2)When a prisoner is sick, suitable means of conveyance shall be provided on a certificate under the hand of the Medical Officer of the Prison from which he is removed.(3)Any prisoner who wants to travel in a separate conveyance and is willing to pay for himself as well as for his escort, may be permitted by the Officer-in-charge of the escort to do so provided suitable arrangements can conveniently be made.
