Section 26 in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
26. Removal and discharge of prisoners
(1)All prisoners, previously to being removed to any other prison, shall be examined by the Medical Officers.(2)No prisoner shall be removed from one prison to another unless the Medical Officer certifies that the prisoner is free from any illness rendering unfit for removal.(3)No prisoner shall be discharged against his will from prison, if labouring under any acute or dangerous distemper, nor until, in the opinion of Medical Officer, such discharge is safe.
