Section 715(a) in Police Regulations, Bengal , 1943
(a)Convicted prisoners are divided into classes A, B and C. Classes A and B ordinarily include certain categories of non-habitual prisoners of good character, social status, education, etc., but habitual, prisoners may also, be included in class B by the classifying authority on grounds of character and antecedents. Class C consists of prisoners who are not classified in classes A and B. Convicts in class C shall be handcuffed and if necessary roped during transit and transportation convicts shall in addition be furnished with leg-irons. Convicts who have been placed in Classes A and B shall not be handcuffed or roped unless there is a reasonable expectation that such convicts will use violence or attempt to escape or that an attempt will be made to rescue them. In case of doubt the Superintendent or the officer-in-charge in his absence shall consult the District Magistrate or the officer-in-charge in the absence of the District Magistrate. When prisoners under escort are handcuffed, they shall always be handcuffed in pairs, the left wrist of the one being handcuffed to the right wrist of the other. When the number under escort consists of an odd number, 3, 5, 7, 9, etc., the odd man shall be handcuffed to two other prisoners. In case of dangerous or refractory characters, special measures shall be taken with a view to their safe custody under the order of the Superintendent, While halting, such precautions only shall be taken as are absolutely necessary for security. If leg-irons are used, leather gaiters must be provided by the jailor for each prisoner, to prevent abrasion of the skin. Convict warders and convict overseers need not be handcuffed when under escort from one jail to another.
