(1)No convict shall be transferred from the jail to which he was in the first instance committed unless as a measure to prevent or relieve over-crowding and other convicts eligible for transfer are not available, or for some other equally important reason if he -(a)has appealed and the appeal has not been disposed of;(b)has not appealed and the time for appealing has not elapsed;(c)is confined in default of finding security, or(d)is confined in default of payment of fine;(2)[ The transfer of prisoners should be avoided so far as possible, during the months of May, June and July, and if transfers during these months cannot be avoided they should be as short as possible. In the case of such transfers due to general causes such as overcrowding, only such prisoners should be selected as are of good health, fit for hard labour and fit to stand the journey having regard to the length of the journey and the weather conditions. A man who might be sent on a short journey in March might not be fit to stand a long journey in June.] [P.G. No. 31089 - Jails, dated 1st November, 1928.]
