Section 12(2) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
(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.
