Section 32 in The Prisoners Act, Svt. 1977 [Jammu and Kashmir]
32. Appointment of places for confinement of persons under sentence of imprisonment for life and removal thereto
The Government may appoint places within the State to which persons under sentence of imprisonment for life shall be sent; and the Government, or some officer duly authorised in this behalf by the Government, shall give orders for the removal of such persons to the places so appointed, except when sentence of imprisonment for life is passed on a person already undergoing imprisonment for life under a sentence previously passed for another offence.
