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Prisoners Act, 1900 18. Execution in the State of certain capital sentences not ordinarily executed there (1) Where a 10[court established by the authority of the Central Government] executing, in or with respect to territory beyond the limit of 11[the states] jurisdiction which the 12[Central Government] has in such territory,- (a) has sentenced any person to death, and, (b) being of opinion that such sentenced should, by reason of there being in such territory no secure place for the confinement of such person or no suitable appliances for his execution in a decent and human manner, be executed in 11[the States], has issued its warrant for the execution of such sentence to the officer incharge of a prison in 11[the State] such officer shall, on receipt of the warrant, caused the execution to be carried out at such place as may be prescribed therein in the same manner, and subject to vision of section 381 of the Code of Criminal Procedure, 1898. (2) The prisons of which the officers in charge are to execute sentences under any such warrants as aforesaid 13[shall in each 14[State] be such as the 4[State Government]] may, by general or special order direct.    |
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