Section 10(1) in The Hyderabad Prisoners Act, 1954
(1)Government may, by general or special order, provide for the removal of any prisoner confined in a prison :--(a)under sentence of death or(b)under, or in lieu of, a sentence of imprisonment or transportation, or(c)in default of payment of a fine, or(d)in default of giving security for keeping the peace or for maintaining good behaviour, to any other prison in the State of Hyderabad.
