Section 15(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(1)No convict will ordinarily be transferred from Delhi jail to which he was in the first instance committed, unless as a measure to prevent or overcrowding, 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.
