Section 18 in U.P. Prisoners Attendance in Courts Rules, 1956
18.
Where jails are situate at a distance from courts prisoners will ordinarily be conveyed to and from courts in Government vehicles, unless it is not possible to supply such a conveyance.Any prisoner who wants to travel in a separate conveyance and is willing to pay for himself as well as for his escort, may be permitted by the public prosecutor to do so provided suitable arrangement can conveniently be made.
