(1)Handcuffs may be either bar hand cuffs weighing not more than 907 grams, swivel-handcuffs weighing not more than 567 grams or chain handcuffs weighing not more than 454 grams.(2)Subject to the provisions of sub-rules (3), (4) and (5), handcuffs may be imposed, by day or night, in front of the body -(a)for a period of not more than twelve hours at a time with an interval of not less than twelve hours between each imposition and for not more than four consecutive days or nights.(b)attached to a staple fixed not higher than the prisoner's shoulders or lower than his waist, for a period of not more than six hours continuously, in any day and for more than four consecutive days.(3)The handcuffs shall be removed for an interval of at least one hour after they have been imposed for three hours.(4)Handcuffs shall be imposed in the presence of other prisoners, and only in cases where a prisoner is repeatedly found guilty of committing a prison offence, or of wilful violation of any regulation or rule and is evidently contumacious.(5)Prisoners undergoing the punishment of handcuffs shall be sheltered from the sun and rain.
