Section 15 in U.P. Prisoners Attendance in Courts Rules, 1956
15.
Convicted prisoners and undertrial prisoners in the court of a Magistrate in camp shall be kept at night in the lock up of a police station, if there is any such station within five miles. When they are kept at night elsewhere other than in a lock-up they shall be fastened to each other by chains which should be procured by the escort commander from the jail before departure. When prisoners in a weak state of health have to be provided with conveyance, a doli may or ordinarily be provided for such prisoners.The escort commander in charge of the prisoners shall be responsible subject to the orders of the Magistrate, for their protection from the weather and for their transport and food.
