1141. Detention of prisoners and jail to which to be transferred.
(1)All classes of prisoners may, under certain circumstances, be detained in a subsidiary jail.(2)No convicted prisoner, whether his appeal (if any) has been disposed of or not, shall be confined in a subsidiary jail for a longer period than 3 months without the sanction of the Inspector-General.(3)No convicted prisoner shall be transferred from a subsidiary jail unless he can undergo a week or more of his sentence in the affiliated jail.(4)The jail to which convicted prisoners shall ordinarily be transferred shall be the jail to which the subsidiary jail is affiliated.
