(1)The State Government may, by general or special order, provide for the removal of any prisoner confined in a prison -(a)under sentence of death; or(b)under, or in lieu of, a sentence of imprisonment; or(c)in default of payment of a fine; or(d)in default of giving security for keeping the peace or for maintaining good behaviour to any other prison in the State.(2)Subject to the orders, and under the control of the State Government, the Inspector-General of Prisons may, in like manner, provide for the removal of any prisoner confined as aforesaid in a prison in the State to any other prison in the State. [Section 29 Act III of 1900]
