Section 8(2) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
(2)The Government may authorise the Inspector-General, in particular cases or in general, to exempt internees from being locked up in barracks for the night during the summer Months that is from 25th March to 15th September subject to the place of detention being securely enclosed and adequate security arrangements being available without additional cost.
