Section 10(2) in The Karnataka Prisoners Act, 1963
(2)In any case in which the State Government is competent under sub-section (1) to appoint places within the State and to order the removal thereto of persons under sentence of imprisonment for life, the State Government may appoint such places in any other State by agreement with the Government of such State and may, by like agreement, give orders or duly authorise any officer to give orders for the removal thereto of such persons.
