Section 17 in The M.P. Treatment of Criminal Lunatics Confined in Prisons Rules, 2000
17. Use of fetters.
- No fetters or arms will be used under any circumstances to restrain inmates of Rehabilitation Centres. In the event of an inmate indulging in violent behaviour minimum chemical and physical restraint will be used as appropriate, strictly and entirely on the advise of a psychiatrist. The psychiatrist may in the case of a patient requiring intensive treatment in this regard, propose transfer of the patient to a mental hospital or a psychiatric ward of a Government Hospital as deemed necessary, and the Superintendent will make necessary' arrangements.
