Section 11 in Punjab Prisoners (Attendance In Courts) Rules, 1969
11. Intimation by Superintendent of Prison to Police for carrying prisoner to court.
- [Section 9(2)(e)]. - (1) A notice of intended production of prisoner before a court shall be given in writing by the Superintendent of Prison to the police authorities one day in advance (excluding Sundays and holidays), if required for duty within the district, and of four days in advance if required to proceed beyond the district. The requisition shall be in writing, however, telephonic message may be sent as advance intimation of the written requisition.(2)The requisition for the police guard shall state the number and the class of prisoners to be escorted, whether male or female and whether there are any violent and dangerous characters amongst them or not.Note. - Dacoits and prisoners sentenced to transportation for life or long term imprisonment shall be classified as "Dangerous prisoners" for the purpose of sub-rule (2).
