424. Court officers' duties in connection with escorts of prisoners and treasure, etc. [§ 12, Act V, 1861].
(a)Sub-divisional Court officers shall collect and have ready for the escort the articles received from police-stations, prisoners, treasure, etc., awaiting despatch to headquarters. They shall see that carriage is provided by the officers sending treasure and other bulky articles and for prisoners who may not be able to march. (See regulation 710.)(b)Court officers shall pay particular attention to regulations regarding escort of prisoners and treasure contained in chapter XI. When they find that the number of prisoners or the amount of treasure, etc., to be escorted is more than what the number of men sent from the headquarters is authorized to take charge of, they shall at once bring the fact to the notice of the Sub-divisional Police Officer, or of the Circle Inspector in subdivisions where no Sub-divisional Police Officer is posted, who shall supplement the guard sent from the headquarters with the necessary number of men from police-stations, and the responsibility that the guard is strong enough for the duty required of it shall rest with him. In the absence of the Sub-divisional Police Officer, the Circle Inspector, and in the latter's absence, the Court officer shall perform this duty.
