Section 12(2) in The Hyderabad Prisoners Act, 1954
(2)In any case in which the Government is competent under sub-section (1) to appoint places within the State and to order the removal thereto of persons under sentence of transportation, the Government may appoint such places in any other State by agreement with the Government of that State, and may by like agreement give orders or duly authorise some officer to give orders for the removal thereto of such persons.
