Section 45 in The Kerala Prisons and Correctional Services (Management) Act, 2010
45. Use of handcuffs and fetters in emergent situations.—
In emergent situations, it shall be open to the Superintendent to use handcuffs and fetters to secure any prisoner, for reasons to be recorded in writing, and under intimation to the District and Sessions Judge within twenty four hours of using such handcuffs or fetters.
