Section 25 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
25. Notice to Railway authorities—Class of train.
(1)At least 96 hours notice must be given by the Superintendent to the District Traffic Superintendent concerned, of the number of persons. both prisoners and guards, for whom reserved accommodation is required and the particular train by which it is desired to dispatch them.(2)Prisoners on transfer shall be dispatched by ordinary passenger train except when it may be necessary for special reasons to dispatch them by mail train.Note 1: The requisition should state whether "ordinary reserved or prison accommodation of one or more 2nd class compartment or carriages with prison gratings or prison vans" are required.Note 2: When 2nd class reserved accommodation is required for a party of prisoners and its escort, it should be seen that the number of compartments required is distinctly stated by the requisitioning officer, and that the number of compartments requisitioned will suffice for the number of prisoners composing the party taking the maximum number that can be allowed to travel in one compartment.
