499. Separation required by rule made under Prisons Act of 1894.
- In addition to the provisions, as to the separation of prisoners, under Section 27 of the Prisons Act, 1894, and subject to the provisions, of the rule next following, the further provisions, as to the separations of prisoners, hereinafter specified shall, to the extent to which they can, in each jail, be carried into effect, namely -(a)unconvicted criminal prisoners who have been committed for trial by the Court of Sessions shall be kept separate from unconvicted criminal prisoners who have not been so committed and those who have been previously convicted shall be kept separate from those who have not been previously convicted;(b)convicts of the casual class shall be kept separate from convicts of the habitual class;(c)convicts who have been sentenced to simple imprisonment only shall be kept separate from convicts who have been sentenced to rigorous imprisonment;(d)convicts who are under twenty-one years of age shall be kept separate from convicts who are more than twenty-one years of age;(e)civil prisoners who are confined under the orders of any authority other than a judicial tribunal shall be kept seperate from prisoners who are confined under process of a civil or Revenue Court or authority.Note. - Every habitual criminal shall as far as possible be confined in a special jail in which no prisoner other than habitual criminals shall be kept.Provided that the Inspector-General of Prisons may transfer to this special jail any prisoner, not being a habitual criminal, whom for reasons to be recorded in writing, he believes to be of so vicious or depraved a character and to exercise, or likely to exercise so evil an influence on his fellow prisoners that he ought not to be confined with other non-habitual prisoners, but a prisoners so transferred shall not otherwise be subject to the special rules affecting habitual criminal.
