(1)The provisions of the Transfer of Prisoners Act, 1950 (Central Act 29 of 1950) shall be followed in cases where a person detained in a prison in the State under sentence of death or imprisonment or in default of payment of fine or in default of giving security for keeping the peace or for maintaining good behaviour, is required to be transferred to a prison in any other State or Union Territory, and where such a person is required to be transferred from a prison in any other State or Union Territory to a prison in the State.
