(1)Every military prisoner, civil prisoner if insane, violent or dangerous, and all parties of prisoners and guards when, inclusive of guards, the party exceeds five in number, shall be despatched in reserved compartments.(2)With the exceptions in clause (1) every party of guards and prisoners, when the number of persons (guard included) does not exceed five shall travel in ordinary carriages.(3)Military insanes shall invariably be conveyed in second class carriages. In the case of non-military prisoners it is in the discretion of the Superintendents to despatch them in second class, inter class or third class carriages. In all cases, however, in which it is considered desirable that the escort of such prisoners should consist of police the prisoners will be conveyed in second class carriages."All other prisoners not included in the foregoing categories shall be conveyed in second class carriages.
