661. Procedure when a P.R./T. prisoner is unfit to travel.
- If a P.R./T. prisoner is unfit by reason of sickness for transfer sixty days before his release, the fact shall be communicated to the Superintendent of Police of the district to which the prisoner belongs and also to the local Superintendent of Police. If the prisoner subsequently becomes fit for transfer in time to allow of his reaching the jail of his district before his release is due, he shall then be transferred. If when only a fortnight of his sentence remains to be served, he is still unfit for transfer, his P.R./T. slip shall to given to local police with a note of the cause of his detention inscribed thereon, and on the day of expiry of his sentence he shall be discharged in the usual way.
