(1)The State 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(c)in default of payment of a fine, or(d)in default of giving security for keeping the peace or for maintaining good behaviour, or(e)otherwise, to any good prison in the State.(2)Subject to the orders, and under the control of the State Government, any person who is detained in custody in a person pending inquiry or trial or otherwise under any writ, warrant or order may, by order, be directed to be removed,-(a)from one subsidiary jail to another subsidiary jail in the district, by the Collector of the district;(b)from one subsidiary jail to another subsidiary jail within a sub-division, by the Sub-Divisional Officer;(c)from a subsidiary jail in one district to a subsidiary jail in another district, by the Collector of the district from which the person is removed with the consent of the Collector of the other district; and(d)by the Inspector General of prisons,-(i)from one central jail to another central jail or to a district jail or a subsidiary jail, or(ii)from one district jail to another district jail or a central jail or a subsidiary jail, or(iii)from one subsidiary jail to another subsidiary jail or to a district jail or a central jail.
