Section 332(ii) in Police Regulations, Bengal , 1943
(ii)In the generality of cases it will be sufficient to send one constable-in charge of one or even two petty offenders; if really necessary, a chaukidar shall accompany him. In the event of the constable having to go aside for any purpose, he shall see that the prisoner is properly secured, and if a chaukidar is available, shall handcuff the prisoner's right wrist to the chaukidar's left. Chaukidars selected should be able-bodied. They shall be relieved when possible on the road, and not taken to an unreasonable distance from their villages. Their diet and travelling allowance, lodging hire and lighting expenses in connection with the escort or custody of accused persons arrested by them shall be paid from the grant under "Contract Contingencies" in the police budget at the rates laid down in regulation 1165.
