Section 13 in U.P. Prisoners Attendance in Courts Rules, 1956
13.
From the time of the delivery of the prisoners the responsibility for their safe custody shall rest with the escort commander until their return to the jail and endorsement by the Jailor of a certificate on the list to the effect that the prisoners have returned in security to the jail or have not returned owing to good and sufficient cause. The Public Prosecutor shall make such additions and alterations as may be necessary in the list before the prisoners are returned to jail.
