(1)Where any person in confined in a prison in a State -(a)under the sentence of death, or(b)under, or in lieu of, a sentence of imprisonment, or (g) in default of payment of a fine, or(d)in default of giving security for keeping the peace or for maintaining good behaviour.The Government may with the consent of the Government of any other State, by order, provide for the removal of the prisoner from any prison in the State to any prison in the other State.
