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State of Assam - Section

Section 252 in Instructions Relating to Liquor

252. Use of handcuffs or ropes in securing prisoners.

- Excise Officers effecting arrest or escorting prisoners should observe the principles laid down for police offices viz. Rules 213 and 214 of Assam Police Manual, Part V, 1932. It must however be borne in mind that persons arrested in Excise Offence are frequently of a class which may reasonably be expected to attempt escape, and if the Excise Officer considers that this is likely he has discretion to use handcuffs even in bailable cases.