Section 9 in The Kerala Prisons and Correctional Services (Management) Act, 2010
9. Temporary accommodation for prisoners.—
Whenever the Director General is satisfied that,—(a)the number of prisoners in any prison is greater than that can conveniently or safely be kept therein and it is not convenient to transfer he excess number to some other prison; or(b)due to natural calamities of outbreak of epidemic diseases within any prison or for such other reasons, it is desirable to provide for the temporary shelter and safe custody of any prisoner, provision shall be made by such officer and in such manner as the Government may direct, for their shelter and safe custody in temporary prisons of the prisoners that cannot conveniently or safely be kept in the prison.
