- No convict shall be transferred from the jail to which he was in the first instance committed unless as a measure to prevent or relieve over-crowding and other convicts eligible for transfer are not available, or for some other equally important reason if he -(a)has appealed and the appeal has not been disposed of,(b)has not appealed and the time for appealing has not elapsed.(c)is confined in default of finding security, or(d)is confined in default of payment of fine.
