Section 10(4) in U.P. Prisoners Attendance in Courts Rules, 1956
(4)Female prisoners shall not be handcuffed unless it is essential to prevent escape, violence or suicide; where handcuffs are imposed on such prisoners, reasons therefor shall be recorded in writing by the Senior Police Officer at headquarters :Provided that any general or special order issued by State Government from time to time in regard to the handcuffing of any particular prisoner or class of prisoners shall be followed.(b)Fetters. - (1) Convicts in the superior class who have been sentenced to not more than two years rigorous imprisonment, shall, when travelling by rail or road, wear neither fetters nor cross-bars unless the Superintendent of Police for special reasons, to be recorded in writing, requires the imposition of the either or the both. Such prisoners may be allowed to wear their own clothes in transit if they so desire.
