Section 12 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
12. Transfer of prisoner from one State to another (Transferor Prisoners Act 1950) (Act 29 of 1950).
(1)Where any prisoner is confined in prison in Delhi.(a)under sentenced of death, or(b)under, or in lieu of, a sentence of imprisonment or imprisonment for life, or(c)in default of giving security for keeping or for maintaining good behaviour;The Government may, with the consent of any other State/Union territory by order, provide for removal of the prisoner from that prison to any prison in the other State/Union territory.(2)The officer-in charge of the prison to which any person is removed under sub-rule (1) shall receive and detain him, so far as may be accordingly to the exigency of any writ, warrant or order of the court by which such person has been committed, or until such person is discharged or removed in due course of law.
