Section 12 in U.P. Prisoners Attendance in Courts Rules, 1956
12.
The public prosecutor shall furnish the escort commander with two copies of the list of prisoners in the prescribed police form No. 278 or, if possible he shall also send one copy to the Superintendent of Jail on the evening preceding the day on which the prisoners are required. The escort commander after making the search of the prisoners and satisfying himself that the directions with regard to fetters, etc. have been carried out and also personally complying with the directions with regard to handcuffs, etc. shall sign one copy of the list which shall be retained by the jail authorities concerned.
