Report No. 40
3. Existing Laws on the subject.- The law on the subject is to be found mainly in the Prisoners (Attendance in Courts) Act, 1955. This Act contains provisions authorising the removal of prisoners to a civil or criminal court for giving evidence or for answering to the charge of an offence. Sections 491 & 542 of the Code of Criminal Procedure, 1898, also deal with the same subject. Similar provisions authorising the removal of prisoners from the place where they are confined are contained in section 29 of the Prisoners Act, 1900, and in section 3 of the Transfer of Prisoners Act, 1950.