726. Relief of escorts to or from other Provinces. [§ 12, Act V, 1861.]
(a)Escorts of prisoners or treasure by railway to or from other provinces shall be relieved in accordance with the instructions laid down in Appendix XLI.(b)Seventy-two hours' notice shall be given to the relieving station by the officer despatching the escort and when sending requisitions for the relief of escorts to any Superintendent in other provinces, Bengal officer shall communicate to the Superintendents concerned the number and class of prisoners and the value and the nature of treasure under escort and the strength of the escort to be relieved. A similar procedure should be followed by the police of other provinces in sending requisitions to Bengal districts. In the case of escorts proceeding to Hazaribagh, Superintendents should give at least one weeks' notice to the Superintendent of Police, Hazaribagh, to enable him to relieve the escort. When the escort has actually started, a telegram shall be sent at once to the Superintendent who has to relieve or strengthen the escort. If the escort in question is proceeding first by road and then by railway an additional escort or relief is required on the line of journey, the telegram referred to above shall be made over to the escort commander to despatch as soon as he arrives at the starting railway station. The telegram in both cases shall specify the railway station from which, and the time of the train by which, the escort is proceeding.A warning should be issued by the despatching officer to the Superintendent of the district in which the relieving station is situated if the prisoners are of a dangerous character. Reliefs for inter-provincial escorts must always be provided and compliance with requisitions for relief must be strictly exacted.
