568. Separation required by rule made under Act IX of 1894.
- In addition to the provisions, as to the separation of prisoners, of section 27 of the Prisons Act, 1894, and subject to the provisions of the rule next following, the further provisions, as to the separation of prisoners, hereinafter specified, shall, to the extent to which they can, in each jail, be observed be carried into effect, namely :-(a)unconvicted criminal prisoners who have been committed for trial by the Court of Session 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)cancelled; and(f)civil prisoners who are confined under the orders of any authority other than a judicial tribunal shall be kept separate from prisoners who are confined under process of a Civil or Revenue Court or authority.(g)A prisoner sentenced under section 2 of the Frontier Murderous Outrages Regulation No. IV of 1901, shall be kept in separate confinement as defined in the explanation to clause 8 of section 46 of the Prisons Act, IX of 1894, and shall, unless he was under the age of 15 years at the time of his conviction, be so kept for the whole period of his sentence.[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.] [G.I. No. F-111-Jails, dated 15.9.22.][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 to be 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 prisoner so transferred shall not otherwise be subject to the special rules affecting habitual criminals.] [P.G. No. 28667 (H. Jails), dated 16.11.22.]
