Section 34 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988
34. Escape en-route.
- If an escape occurs en-route, intimation of the same should be given as soon as possible to the nearest authorities and to the Superintendent of the Jail from which the prisoner came, with a view to his recapture, if he is not immediately recaptured, his property, warrant and other documents shall be returned to the jail from which he was dispatched.
