672. Duty of Superintendent with regard to prisoners to be sent to Court.
- Upon delivery for any order under this para (Part IX, Act III, 1900) to the officer in charge of the prison in which the person named therein is confined, that officer shall cause him to be taken to the court in which his attendance is required, so as to be present in such court at the time in such order mentioned, and shall cause him to be detained in custody in or near the court until he has been examined or until the Judge or presiding officer of the court authorises him to be taken back to the prison in which he was confined.Note. - Rule 2 of the rules circulated with Notification No. 323 of 27th July, 1900, makes the Superintendent of Police responsible for providing escort, and for the safe custody of the prisoner till he is re-delivered to the Jail.
