(1)Where any person in confined in a prison in a State -(a)under the sentence of death, or(b)under, or in lieu of, a sentence of imprisonment, or (g) in default of payment of a fine, or(d)in default of giving security for keeping the peace or for maintaining good behaviour.The Government may with the consent of the Government of any other State, by order, provide for the removal of the prisoner from any prison in the State to any prison in the other State.(2)The Officer-in-charge of the prison to which any person is removed under sub-section (1) shall receive and detain him, so far as may be, according to the exigency of any writ, warrant or order of the court by which such person has been committed, or until such person is discharged or removed in due course of law.
