Section 3(1) in The Transfer of Prisoners Act, 1950
(1)Where any person is confined in a prison in a State,—(a)under sentence of death, or(b)under or in lieu of, a sentence of imprisonment or transportation, or(c)in default of payment of a fine, or(d)in default of giving security for keeping the peace or for maintaining good behaviour;the Government of that State may, with the consent of the Government of any other State, by order, provide for the removal of the prisoner from that prison to any prison in the other State.
