413. Sick and dying prisoner whose release is sanctioned.
(1)If the friends or relatives of a sick or dying prisoner, whose release has been sanctioned under above provisions, express their inability to meet the expenses of a journey to the prison, the prisoner may be transferred, if fit to travel, in anticipation of sanction of the Inspector General, to the prison of the district where he/she shall stay, provided that no prisoner shall be so transferred to any district beyond the jurisdiction of the State without the special sanction of the Government concerned.(2)In the event of such a prisoner dying before he/she can be released, the death shall be recorded or cause to be recorded in the records of the prison from which he/she was transferred
