Section 26 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
26. Adjustment of expense.
(1)With the exception of expenditure incurred by the Police escort, all the expenses connected with the transfer of prisons shall be borne by the Jail.(2)The Superintendent shall furnish the Warder in charge or the Police officer, as the case may be with a Railway pass on the credit note system, for the prisoners and the warder, if one accompanies the gang.(3)Where there is a night journey, double accommodation should, if possible, be provided.
