(2)The State Government may make such general or special order as it thinks fit directing the removal of any person for whose detention an order has been made under Section 466 or Section 471 of the Code of Criminal Procedure, 1898 (5 of 1898) or under Section 103-A of the Indian Army Act, 1911 (8 of 19 J) from the place where he is for the time being [detained] [Halsbury's Laws of England, Vol. 19, p. 467.] to any asylum, jail or other place of safe custody in the State, or to any asylum, jail or other place of safety, in any other State with the consent of the State Government of the State.Escape and re-capture.
