(1)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 transportation, 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 of Hyderabad.(2)Subject to the orders, and under the control of the 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 of Hyderabad to any other prison in the State.
