- Hand-cuffs, may, as a measure of restraint, be imposed on any prisoner, if the Superintendent is of opinion that their imposition is necessary for the protection of the prisoner himself or of any other person :[Provided that whenever hand-cuffs are imposed on any woman or civil prisoner, the Superintendent shall immediately report such cases with his reasons therefor to the Inspector-General of Prisoners for his approval.] [Part III, Rule 10, See para 228.]
