Section 12 in The U.P. National Security Prisoner (Conditions of Detention) Order, 1980
12. Handcuffs and fetters.
(1)Fetters, handcuffs and cross bar fetters shall not be imposed on a National Security Prisoner travelling by road or rail unless a special requisition for reasons of safe custody is made in writing by a police officer not below the rank of Superintendent of Police.(2)Notwithstanding anything contained in sub-para (1), the Superintendent may at any time impose fetters on a National Security Prisoner if he considers that there is a serious danger of such prisoner escaping if fetters are not imposed.
