Section 16 in The Bombay Habitual Offenders Act, 1959.
16. Power to transfer or discharge from corrective settlement.
The State Government or any officer authorised by it in this behalf, may at any time by order in writing direct any habitual offender who may be in a corrective settlement to be transferred to another corrective settlement or to be discharged thereform; and accordingly he shall be so transferred or as the case may be, discharged.
