Section 478(b) in Police Regulations, Bengal , 1943
(b)Undertrial prisoners who have been placed in class A by the trying Court shall not be handcuffed, or roped, unless the Superintendent, or the officer-in-charge in his absence after consulting the District Magistrate, or the officer-in-charge in the absence of the District Magistrate, considers the use of handcuffs or ropes necessary. The use of handcuffs or ropes in the case of undertrial prisoners who have been placed in class B, or who have not been classified, is only authorised in cases when there is reasonable expectation that they will use violence, or attempt to escape, or that an attempt will be made to rescue them.
