12. Appointment of places for confinement of persons under sentence of transportation and removal thereto
(1)Government may appoint places within the State of Hyderabad to which persons under sentence of transportation shall be sent; and the Government, or some officer duly authorised in this behalf by the Government, shall give orders for the removal of such persons to the places so appointed, except when sentence of transportation is passed on a person already undergoing transportation under a sentence previously passed for another offence.(2)In any case in which the Government is competent under sub-section (1) to appoint places within the State and to order the removal thereto of persons under sentence of transportation, the Government may appoint such places in any other State by agreement with the Government of that State, and may by like agreement give orders or duly authorise some officer to give orders for the removal thereto of such persons.
