Section 541(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Removal to criminal jail of accused or convicted persons who are in confinement in civil jail and their return to the civil jail. - If any person liable to be imprisoned or committed to custody under this Code is in confinement in a civil jail, the Court or Magistrate ordering the imprisonment or committal may direct that the person be removed to a criminal jail.
