Section 13 in Punjab Prisoners (Attendance In Courts) Rules, 1969
13. Police to be responsible for safe custody of prisoners.
- [Section 9 (2)(e)f) and (g)]. - From the time of delivery of the prisoners, the responsibility for their safe custody shall rest with the Officer-in-charge of the police escort until their return to the prison and endorsement by the Superintendent of Prisons of a certificate on the list to the effect that the prisoners have returned in security to the prison or have not returned owing to good and sufficient cause. The Officer-in-charge of the police escort shall make such additions and alterations as may be necessary in the list before the prisoners are returned to prison.
