(1) The Central Government shall authorise an officer not below the rank of a Joint Secretary to a State Government, within the limits of whose jurisdiction the 1. Subs. by Act 6 of 2011, s. 2, for “martial law” (w.e.f. 1-4-2011). 3 place of imprisonment of the prisoner is situated, to issue a warrant on behalf of the Central Government under sub-section

(1) of section 7 directing the officer in charge of the prison therein to deliver the custody of the prisoner to the person authorised by the contracting State to which the prisoner is to be transferred, presenting such person a copy of the warrant together with all the records relating to the prisoner and the personal effects taken from the prisoner at the time of his admission in the prison.

(2) Upon the presentation of a warrant referred to in sub-section

(1), the officer incharge of the prison shall forthwith comply with the warrant and obtain thereon the signature of the person to whom delivery of the prisoner, records and the personal effects relating to the prisoner to be removed from the prison is given.

(3) After delivery of the prisoner to the person authorised by the contracting State under sub-section

(2), the officer in charge of the prison transferring the prisoner shall forward a copy of the warrant to the court which committed the prisoner to the prison, along with a statement that the prisoner has been delivered to the person authorised by the contracting State under sub-section

(1).

(4) The delivery of the prisoner in compliance of the warrant issued under sub-section

(1) shall discharge the officer in charge of the prison from the responsibility of keeping the prisoner in his custody.