Section 49 in The Kerala Prisons and Correctional Services (Management) Act, 2010
49. Foreign prisoners—
(1)Subject to the provisions of the Act and the rules made there under relating to the security of prison and prisoners, foreign prisoners may be permitted to use internet facilities at their own cost for legal assistance and also to contact their Embassies in India in such manner and upon such conditions, as may be prescribed.(2)The Superintendent of the prison concerned shall report the admission of any foreign national in the prison to the Director General immediately stating the full name, address and nationality and the sections under which the prisoner is detained. The Director General shall address the State Government in this regard. The release of such prisoner from the prison shall also be reported by the Superintendent to the Director General who in turn shall inform the Government.(3)Foreign prisoners who have no valid travel documents, when released from prison, and those under orders of deportation, shall be handed over to the Station House Officer of the Police Station having jurisdiction over the area who shall take appropriate action in accordance with the law for the time being in force.
