Section 10(1) in The Karnataka Prisoners Act, 1963
(1)The State Government may appoint places within the State of Karnataka to which persons under sentence of imprisonment for life shall be sent; and the State Government or any officer duly authorised in this behalf by the State Government shall give orders for the removal of such person to the place so appointed, except when sentence of imprisonment for life is passed on a person already undergoing imprisonment for life under a sentence previously passed for another offence.
