Section 701(w) in Police Regulations, Bengal , 1943
(w)(i)The regulations regarding escort of prisoners by railway shall, as far as possible, be applicable in case of escort of prisoners by steamer. Prisoners sentenced to more than 6 months' rigorous imprisonment, prisoners awaiting trial for serious offences who have previous convictions, or who are reported to be dangerous, should be put in leg-shackles as well as handcuffs. At night a light chain should be passed through the fetters of each prisoner and the end tied to the sentry, or the ends padlocked to stanchions.(ii)A chain should also be used whenever a prisoner goes to the closet, the end of the chain being passed under the door.(iii)On river steamers the escort commander shall report all circumstances connected with the convicts in his custody to the Commander or Serang of the steamer or flat, to whom he shall apply in all difficulties for advice and assistance and from whom he will receive all orders, necessary for the safe custody and well-being of the convicts.(x)Men supplied from police-station to strengthen escorts shall be relieved at the next police-station in the line of route.
