(2)(a)When the prisoners escorted are aged, feeble, sick, crippled, women, children, or are accused of minor offences, and are not of desperate characters, or are harmless lunatics, or where the number of persons including the escort does not exceed five, they may be conveyed in ordinary third class carriages.The ordinary strength of escorts in such cases shall be equal in number to the prisoners or even less according to circumstances. The escort shall sit on each side of the prisoners and guard the doors.(b)Lifer convicts proceeding out of the State and prisoners of exceptionally dangerous character, who require extra vigilance for their safe custody shall be conveyed in custody by rail in prison vans only.The ordinary strength of escort in such cases shall be one Head Constable and 6 constables, for each carriage or van, and if more than a single carriage or van is sent, a Sub-Inspector shall be sent in command.(c)All other prisoners shall be conveyed in 3rd class carriages provided with iron gratings for the windows and iron bars or railings between the compartments.The ordinary strength of escorts shall be the same as in (b) above.
