Section 12(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(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.
