Section 14 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
14. Procedure when a convict is unfit to travel.
- Any convict who, by reason of illness, is not in a fit condition to travel the time he would ordinarily be transferred for release but who subsequently becomes fit to travel, in time to allow him to reach his destination before his sentence expires, shall be transferred when he becomes fit to travel.
