(2)Subject to the provisions of sub-rules (3), (4) and (5), handcuffs may be imposed, by day or night, in front of the body -(a)for a period of not more than twelve hours at a time with an interval of not less than twelve hours between each imposition and for not more than four consecutive days or nights.(b)attached to a staple fixed not higher than the prisoner's shoulders or lower than his waist, for a period of not more than six hours continuously, in any day and for more than four consecutive days.