(a)On the arrival of a prisoner, the officer-in-charge shall note the fact in the general diary and shall tell off a guard and place an Assistant Sub-Inspector, a head constable or a senior constable-in-charge. He shall enter the names of the Assistant Sub-Inspector, head constable or senior constable and the constables detailed and their hours of duty in the general diary. [See regulation 237(f)].(b)At the time of relieving sentries, the officer-in-charge of the guard and the relieving sentry shall count the prisoners and see that all is well.(c)The key of the lock-up shall remain with the sentry, and except in urgent cases, such as an outbreak of fire, he shall not unlock the door without first calling the officer-in-charge of the police post.(d)The sentries on duty between sunset and sunrise shall be provided with a lantern, which shall be kept burning brightly at a safe distance from the door, but in such a position as to illuminate the interior of the lock-up.(e)If it be necessary to open the lock-up or to take out a prisoner, the officer-in-charge of the police post shall be called and the assistant of other constables taken if necessary.(f)Prisoners shall be taken out to relieve nature at as late an hour as possible before officers retire to rest, in order that it may not be necessary to open the lock-up again during the night. Before being taken out they shall be secured with leg-shackles, handcuffs or rope. They shall not be allowed out of sight: and when relieving nature shall be attached by means of a rope to a constable.
