Section 10(4) in Punjab Prisoners (Attendance In Courts) Rules, 1969
(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 thereof shall be recorded in writing by the senior police officer at headquarters:Provided that any general or special order issued by the State Government from time to time in regard to the handcuffing of any particular prisoner, or class of prisoners shall be followed:Provided further that it shall be in the discretion of the officer in-charge of the Police Escort to exempt sick or otherwise infirm prisoners from being handcuffed.(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, not wear fetters unless the Superintendent of Police for special reasons to be recorded in writing, requires, their imposition. Such prisoners may be allowed to wear their own clothes in transit if they so desire.
