618. [ Period for which fetters may be imposed. [G. of I. Notification No. F-503, 22, dated 30.10.23.]
- The maximum period for which fetters may be continuously imposed shall be -](a)in the case of linked fetters, three months;(b)in the case of bar-fetters, three months; and(c)in the case of cross-bar-fetters, two hundred and forty hours.A period of at least ten days must elapse after fetters of any kind have been imposed as a punishment for a prison-offence, before they can again imposed as a punishment for another prison-offence, whether of the same kind or not.[Note - Punishment fetters should be removed when a convict wearing the same is to be produced in court.] [P.G. letter No. 137 (Home), dated 4.4.11.]
