Section 9 in The M.P. Bhiksha Vritti Nivaran Niyam, 1977
9. Persons remanded by the Court to and those detained in receiving centres to be kept separate.
- A person received in a receiving centre on remand by the Court shall, as far as possible, be kept in such centre apart from persons undergoing a term of detention therein and shall be allowed all reasonable facilities in connection with the hearing of his case.
