18. Execution in the States of certain capital sentences not ordinarily executable there
(1)Where a [Court established by the authority of the Central Government] [Substituted by A.O. 1948, for "British Court".] exercising, in or with respect to territory beyond the limits of the States, jurisdiction which [the [Central Government] [Substituted by A.O. 1937, for "Governor-General in Council".] has in such territory,(a)has sentenced any person to death, and(b)being of opinion that such sentence should, by reason of there being in such territory no secure place for the confinement of such person or no suitable appliances for his execution in a decent and humane manner, be executed in the States, has issued its warrant for the execution of such sentence to the officer in charge of a prison in the States, such officer shall, on receipt of the warrant, cause the execution to be carried out at such place as may be prescribed therein in the same manner and subject to the same conditions in all respects as if it were a warrant duly issued under the provisions of section 381 of the [Code of Criminal Procedure, 1898 (5 of 1898)] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).].(2)The prisons of which the officers in charge are to execute sentences under any such warrants as aforesaid [shall in each State be such as the State Government] may, by general or special order, direct.[- - -] [Sub-Section (3) by A.O. 1950.][- - -] [Proviso omitted by A.O. 1950.]
