728. Conveyance of unconvicted prisoners to court.
(1)On the date fixed on the warrant of a prisoner committed to trial, or on the receipt of an order in the form of the first or second Schedules annexed to Act III of 1900 properly drawn up, the unconvicted prisoner concerned shall be placed in the custody of the police for conveyance to court.(2)Money or other property found on the person or belonging to an unconvicted prisoner, other than necessary wearing apparel, is taken charge of by the Court Inspector, who is required to enter on the back of the prisoner's warrant a list of all such articles. In the case of a prisoner sentenced to imprisonment the articles should be forwarded to the jail to which he is committed.Articles of clothing brought to jail by an unconvicted prisoner shall be entered into the appropriate column of Register No. 1.The use of handcuffs is allowed only with the permission of the concerned court.
