Section 63(e) in The General Rules (Criminal), 1977
(e)When an order for the release of a prisoner, who has already been transferred to another jail outside the district, is received and returned by the Superintendent of Jail to the issuing Court with a report indicating the date of transfer and the name of the jail to which prisoner was transferred, the court shall then send the release order by registered post with acknowledgement due/speed post/fax/email to the jail concerned and at the same time follow the procedure laid down in clause if) below:
