- Whenever the Superintendent considers it necessary (with reference either to the state of the prison or the character of the prisoners) for the safe custody of any prisoners that they should be confined in irons, he may obtain prior approval of District Magistrate or Magistrate concerned and proceed further in accordance with the rules and instructions as may be laid down by the Inspector-General with the sanction of the State Government, to confine them, subject to the provisions of para 352. [Section 56 Act IX of 1894]
