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State of Karnataka - Section

Section 62 in The Karnataka Prisons Act, 1963

62. Prisoners not to be put in irons by Jailer except under necessity.—

(1)No prisoner shall be put in irons or under any mechanical restraint by the Jailer on his own authority, except in cases of urgent necessity.
(2)Whenever the Jailer on his own authority puts a prisoner in irons, a report thereof shall forthwith be sent to the Superintendent.