Section 32 in The Kerala Prisons and Correctional Services (Management) Act, 2010
32. Detention of prisoner ordered to be released but production warrant pending.—
The Superintendent may seek orders from the Chief Judicial Magistrate of the District regarding further detention of a criminal prisoner who has been ordered to be released by a Court, but against whom a production warrant from another court has been received by the Superintendent and remains to be executed. The Superintendent shall act as per the orders of the Chief Judicial Magistrate in the matter.
