Section 722(vi) in Police Regulations, Bengal , 1943
(vi)Should there be a jail or lock-up at the place where the Court before which the prisoners have to appear is held, the officer-in-charge of the escort shall deliver the prisoners to the keeper of such jail or lock-up, and shall not be responsible for their custody while they are in such Jail or lock-up, but shall only be responsible for their custody while escorting them thereto and from such jail or lock-up to the place where the Court is held.
