Section 2 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
2. Circumstances of removal.
- Prisoners may be removed from one prison to another prison inside Delhi for the following reasons that is to say :(a)custody and treatment in a prison in accordance with the classification of prisons by Delhi Administration;(b)medical grounds;(c)humanitarian grounds, and in the interests of their welfare and rehabilitation;(d)providing essential services in prisons:(e)grounds of security. expediency or overcrowding in prisons or(f)any other ground recorded in writing in that behalf.
