When intimation is issued in respect of a prisoner who has been transferred from the original jail in which he was confined to a new jail the superintendent of the original jail shall forward it by registered post to the superintendent of the new jail along with particular of the prisoner's date of transfer. The superintendent of the new jail shall acknowledge the intimation by return of post and retain it, at the same time forwarding the form of receipt which came attached to it to the issuing Magistrate.
