Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 753 in Punjab Jail Manual

753. Notice of intended despatch to be sent to Police.

- Notice of the intended transfer of prisoners or the production of prisoners before a court, shall be given in writing to the Police authorities at least 96 hours before the guard is required. Earlier intimation should be given whenever possible. Requisitions for a Police guard should state the number and class of prisoners to be guarded, whether European or Indian, male or female, and whether there are any violent or dangerous characters amongst them.Note - Dacoits and prisoners sentenced to transportation for life and long terms of imprisonment should be classified as dangerous prisoners for the purpose of this paragraph.