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State of Uttar Pradesh - Section

Section 56 in The U.P. Blackmarketeer Prisoners Rules, 1979

56. Handcuffs and fetters.

- Fetters, handcuffs and cross-bar fetters shall not be imposed for reasons of safe custody on balckmarketeer prisoners travelling by road or rail unless a special requisition is made in writing by a police officer not below the rank of Superintendent of Police.