Section 701(u) in Police Regulations, Bengal , 1943
(u)(i)When at any time it becomes necessary to allow convicts to stop for necessary purposes, the whole party shall be halted, and not more than two convicts at a time detached for such purpose. These convicts shall have shackles put on, their legs singly, and the handcuffs being then removed, they shall be allowed to proceed to a distance of not more than 12 paces from the escort. The halting place shall be carefully selected in a clear and open piece of ground. The handcuffs shall not be removed until the leg-shackles are securely adjusted and vice versa.(ii)Ordinarily two halts shall be permitted in one day to attend to necessary purposes, in addition to the authorized halt, to allow the convicts to cook and eat their food.(iii)When a police-station lying en route is used as a halting place the officer-in-charge of such police-station shall give all reasonable aid to the escort commander; but all arrangements for feeding and guarding the convicts devolve during the halt on the police escort and not on the local police.(iv)To prevent dangerous overcrowding, each lock-up in which prisoners are accommodated for the night, shall be measured and the number the room is capable of holding shall be printed on the door. Each prisoner shall have not less than 9 square feet of sleeping space and at least 10 square inches of ventilating openings. In very hot weather verandahs shall, if possible, be occupied instead of closed rooms.(v)At stations where there is a railway police lock-up, all necessary, be placed in the lock-up, the escort providing the sentry.
