- The maximum period for which fetters may be continuously imposed shall be -(a)in the case of linked fetters, three months; and(b)in the case of bar-fetters, three months;(c)in the case of cross-bar fetters, two hundred and forty hours.A period of at least ten days must elapse after fetters of any kind have been imposed as a punishment for a prison-offence, before they can be again imposed as a punishment for another prison-offence, whether of the same kind or not.Note. - Punishment fetters should be removed when a convict wearing the same is to be produced in court.
