- Handcuffs may be imposed -(a)on the wrists in front, by day or night for a period of not more than twelve hours at a time, with intervals of not less than twelve hours between each period, and for not more than four consecutive days or nights;(b)on the wrists behind, by day only for a period of not more than six hours in any day of twenty-four hours, and for not more than four consecutive days;(c)by attaching the handcuffs affixed on the prisoner's wrists to a staple in front of the prisoner by day for not more than four consecutive days and for not more than six hours on each day with an interval of at least one hour after the handcuffs have been so attached for three hours:Provided that such staples shall not be higher than the prisoner's shoulders, nor lower than his waist, and that no prisoner shall be attached by handcuffs to a staple except in the presence of other prisoners.Provided further that the punishment referred to in clause (c) shall not be executed until the prisoner to whom the punishment has been awarded has been examined by the Medical Officer and pronounced to be fit to undergo the punishment:Provided also that this punishment shall be restricted to cases where the prisoner has been guilty of repeated and wilful violations of any prison rule, and where, in fact, his conduct is evidently due to contumacy.No handcuffing while transit. - Handcuffing of prisoners or under trials while in transit from one place to another and while the prisoner is being medically examined or when he is working outside prison. The prisoner should not be handcuffed except in rare cases - Prisons Act [(9 of 1894), Sections 55, 56 and 58] [Philip John v. State of Himachal Pradesh, 1985(1) Recent CR 529 (HP) (DB).].
