(1)A Police Officer may use appropriate restrictive measures to ensure that the person arrested by him does not escape from custody unlawfully and may use necessary force against such person who is trying to escape.(2)Handcuffs shall not be used on an arrested person unless the Police Officer arresting the person has sufficient ground to believe that the arrested person shall escape from custody or injure himself or others if not handcuffed or the Police Officer has not recorded such grounds in writing.(3)Where any person is arrested and kept in the custody of the Police, he shall be permitted to wear the dress which is decent and appropriate under the circumstances and which he is used to wear.
