Section 35 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
35. Recapture of a prisoner who escapes on transfer.
- A prisoner who escapes on transfer shall, if recaptured, be sent to the jail from which he was dispatched and after trial for the escape forwarded to the jail to which he was being transferred when the escape took place. A report of the recapture of a prisoner and the date of dispatch to his destination shall be sent to the Inspector General and to the Superintendent of the Jail which is to receive him.
