The transfer of Prisoners Act, 1950

CHAPTER v·] - JAIL MANUAL 413 
J ., • . _SBC'UON ; II 
'. ·1 
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. THE TRANSFER OF PRISONBRS "ACT, 1950 
• I • • • 
l - > : N~.1 x,.;i,; of :1950 
An Act to provide for the remov~l from one State to 
· another ~f persons confine_d _in a prison 
Be it enacte:d by Parfiamerit ~s follows· :-:-. - I 
1. (1) This Act may be called the Transfer of prisoners Short title and 
Act, 1950. extent. 
(2) It extends to the \\hole of India except the State of 
Jammu m:d Kashmir . 
2. • In this Act:-
(a) "Court" includes any officer lawfully exercisir:g civil, 
criminal or revenue jurisdiction; · 
(b} "Government" or "State Gover:c mer t", in relation 
to a Part C State, means the Lt. Governor or as 
the case may be, the Chief Commissioner of that 
State; 
(c) "Prison'' includes any place which has been declared 
by a State Government, b}' general or special 
order, to be a subsidiary jail. 
Definitions. 
3. (1) Where any person is confined in a pris on in a Removal of priso-
State :- ners from one state 
to another . 
(a) under sentence of death, or 
(b) under, or in lieu of, a sentence of imprisonment 
or transportation, or 
(c) in default of pa}ment of a fine, or 
(d) in default of giving security for keeping the peace 
or for maintaining good behaviour; 
the Government of that State may, with the consent of the 
Government of an} other State, by order, provide for the re­
moval of the prisoner from that prison to any prison in the 
other State. 
414 JAIL MANUAL [ CHAPTER V 
(2) The officer in-charge of the prison to which an} per­
son is removed under sub-section (1) shall receive and detain 
him, so far as may be, accordiJ:1g to the .exigency o£any writ, 
warrant or order of the court by which such person bas been 
committed, or until such person is discharged or removed in 
due course of law. 
Amendment or 4. In sub-section (i) of se~tion 29 of the Prisoµers Act, 
section 29, Act lII 1900,t,he words ''or, with the consent of the State Government of 1900. concerned, to any prison in any other State'' shall be omitted. 
·.1. 

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