Section 33 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
33. Death of a prisoner before he can be received in any jail.
- If a prisoner dies while on transfer and before he can be received in any jail or subsidiary jail on route, the officer in charge of the Police escort should report the fact to the Magistrate of the District or the Officer in charge of the sub-division, as the case may be, in which the death takes place, with a view to an enquiry being held into the circumstances attending it. A copy of the proceedings, together with the warrant, documents and property accompanying the prisoner, should be forwarded to the Superintendent of the Jail from where he came. Such Superintendent shall submit a copy of the proceedings of the enquiry to the Inspector General.
