- Fetters shall not ordinarily and without special reasons, to be recorded by the Superintendent in his journal, be imposed on any -(a)convict the unexpired period of whose term of imprisonment is less than six months:(b)convict who has undergone three-fourths of his substantive sentence of imprisonment;(c)unconvicted criminal prisoner;(d)prisoner under sentence of death: or(e)convict who is being produced in court.
