Section 10 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
10. Procedure before removal.
(1)No prisoner shall be removed without first ascertaining whether accommodation available at the receiving prison to which he is to be removed.(2)The Superintendent of the receiving prison, will be informed of the date of departure and the probable date and time of arrival of the removed prisoners, by the Superintendent of removing prison.
