Section 141(iv) in Police Regulations, Calcutta, 1968
(iv)Before confining a prisoner to the lock-up the Officer-in-charge shall note the fact in the General Diary and shall tell off a guard and place an Assistant Sub-Inspector of Police or a Head Constable or a senior constable in charge. He shall enter the name of the officer detailed and their hours of duty in the General Diary. The officer detailed shall before actually placing the prisoner in the lock-up enter and examine the lock-up to see that no weapons or articles that can facilitate escape or suicide, such as bamboos, ropes, tools, etc., are in or within the reach of the lock-up.
