Section 15 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
15. Prisoners not ordinarily to be transferred.
(1)No convict will ordinarily be transferred from Delhi jail to which he was in the first instance committed, unless as a measure to prevent or overcrowding, if he :-(a)has appealed and the appeal has not been disposed of ;(b)has not appealed and the time for appealing has not elapsed;(c)is confined in default of finding security, or,(d)is confined in default of payment of fine.(2)The transfer of prisoners should be avoided so far as possible, during the hot months of summer.(3)Convicts over 45 years of age or infirm convicts shall not ordinarily be transferred.(4)The Superintendent shall bring the circumstances of clauses (1), (2) & (3) to the notice of Delhi Administration immediately.
