Report No. 187
"Paragraph 872. Time of executions. Procedure to be adopte.- (1) Executions shall take place at the following hours:-
| November to February | 8 AM |
| March, April, September and October | 7 AM |
| May to August | 6 AM |
4. The Superintendent, Deputy Superintendent will reach to the cell of the condemned prisoner and will ensure that the identity of such condemned prisoner. The warrant of death will be read over to him and the signatures required on the various documents such as will etc. may be placed by the 29prisoner in the presence of the Superintendent. Then the Superintendent will move towards the scaffold. In the presence of the Deputy Superintendent the convict will be pinioned behind his back and his legs irons (if any) will be struck off.
5. Marching towards death: The condemned prisoner shall be marched to the scaffold under the charge of the Deputy Superintendent. He will be guarded by Head warder and six warders, two proceeding in front, two behind and one holding either arm.
6. After reaching at the scaffold {where the Superintendent, District Magistrate, Medical Officer already at their respective places} the warrant should be read in the vernacular to the convict and he be made over to the executioner.
7. The warders holding the arm of the convict also shall also mount the scaffold with the convict and place him under the direct beam to which rope is attached.
8. The executioner shall next strap his legs tightly together, place the cap over his head and face and adjust the rope tightly around his neck. The noose should be placed one and half inches to the right or left of the middle line and free from the flap of the cap.
9. The warders holding the condemned man's arms to withdraw at that time and at the signal from the Superintendent the executioner shall draw the bolt.
10. The body of such condemned prisoner should remain suspended half an hour and shall not be taken down till the medical officer declares the life extinct. The Superintendent is required to return the warrant with the endorsement to the effect that the sentence has been carried out.
