Section 46(8) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
(8)separate confinement for any period not exceeding six months.Explanation. - Separate confinement means such confinement with or without labour as secludes a prisoner from communication with, but not from sight of, other prisoner, and allows him not less than one hours exercise per diem and to have his meals in association with one or more other prisoners;
