37. [ Removal of prisoners. [Section 29 of Act III of 1990, as amended by Act 1 of 1903.]
(1)The Governor-General in Council may, by general or special order, provide for the removal of any prisoner confined in a prison -](a)under sentence of death; or(b)under, by 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 to any other prison in British India.(2)The Local Government, and (subject to its order and under its control) the Inspector-General of Prisons may, in like manner, provide for the removal of any prisoner confined as aforesaid in a prison in the Province to any other in the Province.
