(2)No person shall be admitted and detained in a prison by way of protective custody or safe custody or on the ground of being required for giving evidence or being a victim of offence :Provided that a person of unsound mind committed to prison for safe custody under section 330 or section 335 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) shall be admitted in prison and dealt with in accordance with law.
