Section 49(2) in The Kerala Prisons and Correctional Services (Management) Act, 2010
(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.
