(2)Money or other property found on the person of or belonging to an unconvicted prisoner, other than necessary wearing apparel, is taken charge of by the Court Inspector, who is required to enter on the back of the prisoner's warrant a list of all such articles. In the case of a prisoner sentenced to imprisonment the articles should be forwarded to the jail to which he is committed.Articles of clothing brought to jail by an unconvicted prisoner shall be entered in the appropriate column of Register No. 1.Unless an unconvicted prisoner falls within classes (c) to (f) of the present clause (1) of the Police rule 24.5 or is accused of murder, he should not be handcuffed on his way to and from the jail to the Court house, unless the officer in-charge of the escort decides to handcuff him owing (a) to his being a man who is likely to attempt an escape, or (b) a man who, owing to the existence of local feeling or other circumstances, is likely to be the subject of an attempt at rescue.
