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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of West Bengal - Subsection

Section 143(c) in Police Regulations, Calcutta, 1968

(c)Prisoners arrested by the police for transmission to Magistrates, or to the scene of enquiry and also under-trial prisoners shall not be subjected to more restraint than is necessary to prevent their escape. It is hardly necessary to rope them while they are taken in thana trucks; handcuffing also would depend on the status and nature of the prisoners.