482. Search of prisoners on arrival in Court office. [§ 12, Act V, 1861].
(a)The senior Court officer shall, forthwith on their arrival in the Court office, search all the male prisoners and have the female prisoners searched by a woman approved of by the Magistrate, and take possession of all properties and offensive weapons found on them. These and the properties and weapons sent by the station police, with the prisoners in charge of their escort, shall be taken charge of and entered in the malkhana register by the officer answerable for the malkhana. Glass, conch-shell or iron bangle shall not be removed from the person of female prisoners The woman making a search under this regulation shall get a small fee for the same, say, of 4 annas per head, the charges being debited to the Magistrate's grant for contingencies.(b)Immediately before the trial of cases, and before the prisoner or prisoners are put into the dock or brought into Court, it shall be the joint duty of the Court officer and the police escort, in whose custody the prisoner or prisoners are, to make thorough search and satisfy themselves that no offensive weapons are being carried into Court.Similar precaution shall be taken in the case of all other prisoners including those on bail or surrendering in Court.(c)No prisoner shall be allowed to wear slippers or shoes in the precincts of the Court unless permitted to do so by the Court.
