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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of West Bengal - Subsection

Section 141(x) in Police Regulations, Calcutta, 1968

(x)Duty of lock-up Guard. - The constable on guard duty at the lockup shall be changed every 4 hours; he shall patrol in front of the lock-up and not allow any outsider to approach the lock-up or have any communication with the prisoner or permit any prisoner to be supplied with any food or drink except with the sanction of the Officer-in-charge of the police station. When it is necessary to take out any prisoner from the lock-up, either for the purpose of feeding him or for answering a call of nature, the constable on duty shall have a second constable on duty along with him over each prisoner; the two constables on this duty shall be held jointly and individually' responsible for the prisoner's safe custody until his return to the lock-up.