Section 131 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
131. Procedure when in is necessary to provide shelter outside a jail.
- Whenever it becomes necessary to provide for the temporary shelter and safe custody of any prisoners without the walls of any jail, the Superintendent shall report the circumstances to the Inspector General, who will, if necessary, take the special directions of the Delhi Administration as to the provision to be made, under section 7 of the Prisons Act, 1894.
