Section 90 in The Kerala Prisons and Correctional Services (Management) Act, 2010
90. Extramural custody, control and employment of prisoners.—
A prisoner, when being taken to or from a prison in which he may be lawfully confined, or whenever he is working outside or is otherwise beyond the limits of any such prison in or under the lawful custody or control of a prison officer belonging to such prison, shall be deemed to be in such prison and shall be subject to all the prison rules and discipline as if he were actually in that prison.
