716. Iron cages for prisoners in railway carriages. [§ 12, Act V, 1861].
(a)Iron cages are provided for the windows of third class railway carriages which are required for the transport of prisoners and lunatics. When the cost will not be increased by the use of cages, they shall be requisitioned by the authority indenting for the escort. Such requisitions shall be made in writing to the station-master 36 hours before they are required.(b)Iron cages are not required for parties not exceeding three in number, women, children, aged, feeble persons, sick or crippled prisoners, who have been convicted of minor offences and are not desperate characters, or harmless lunatics.
