352. Prisoners may be required to wear fetters and belchains.
(1)Prisoners are not to be ordinarily confined in irons as per the Hon'ble Supreme Court orders dated 1.5.1995 in Writ Petition No. 22 of 1995.(2)If in any case Superintendent Jail feels that handcuffing or fetters are absolutely necessary in the case of a prisoner confined in jail and when sent outside, he should make a case giving full justification for hand-cuffing or use of fetters to a prisoner, and obtain orders from the District Magistrate or the Court concerned.
