Section 79 in The Kerala Prisons and Correctional Services (Management) Act, 2010
79. Escort visit.—
The prisoners who are not eligible for the required kind of leave may be granted permission to visit relatives etc., under escort under such circumstances as may be prescribed in the rules for a maximum period of twenty four hours excluding journey time. In circumstances in which the prisoner has to halt at night en-route, at a place where there is a jail he shall be confined therein and where there is no jail, he shall be kept in the nearest Police lock up.
