714. Special guards for prisoners. [§ 12, Act V, 1861].
(a)When a notorious criminal or a notable State prisoner forms one of the party, the guard shall be special and regulated in accordance with the importance of the prisoner or prisoners being escorted.(b)European prisoners and lunatics, shall when practicable, be escorted by a European police officer.In such cases European police officers should purchase when travelling by railway or steamer tickets up to the place to which they are ordered to proceed. Necessary debits for the charges incurred by the Superintendents of other provinces for escorting the prisoner to his destination should be passed on to the Accountant-General, Bengal, for adjustment through their respective Accounts officers.(c)When British soldiers are convicted by the civil power at stations where no European police are available, application shall invariably be made to the local military authorities for a military escort to accompany them to the jail.
