Section 19 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
19. Notice of intended dispatch to be sent to Police.
- Notice of the intended transfer of prisoners or the production of prisoners before a court shall be given in writing to the Police authorities at least 95 hours before the guard is required. Earlier intimation should be given whenever possible. Requisitions for a Police guard should state the number and class of "prisoners to be guarded, male or female, and whether there are any violent or dangerous character amongst them.
