Section 143(e) in Police Regulations, Calcutta, 1968
(e)In no case shall women or juvenile offenders be handcuffed, nor shall restraint be used to those who either by age or infirmity can easily and securely be kept in custody. Witnesses arrested under section 171 of the Code of Criminal Procedure, 1898 (Act V of 1898), in an area to which that section applies shall, in no circumstances be handcuffed.
