Section 44 in The Kerala Prisons and Correctional Services (Management) Act, 2010
44. Confinement in iron bars with the permission of the court.—
Whenever the Superintendent has reason to believe that a prisoner is likely to jump out of prison or break out of the custody in view of his proneness to violence or his tendency to escape of his being so dangerous or desperate that no other practicable way of preventing his escape is available except by confining him in iron bars, he may so confine him with the permission of the court.
