Section 29 in The Prisoners Act, Svt. 1977 [Jammu and Kashmir]
29. Removal of prisoners
(1)The Government 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, or in lieu of, a sentence of imprisonment or imprisonment for life, 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 the State.(2)The Government, and (subject to its orders and under its control) the Inspector General may in like manner, provide for the removal of any prisoner confined as aforesaid in a prison in the State to any other prison in the State.
