- Subject to the provisions of paragraphs 502,503, the separation of the various classes of prisoners shall be carried out both by day and by night to the fullest extent the means available admit. If there are not a sufficient number of latrines, feeding and bathing platforms, to keep the classes completely apart at parades, such arrangements for separation as are under the circumstances practicable, should be made.Note. - The fact of a prisoner being P.R. of P.R.T. shall make no difference in his classification or treatment while in jail.(C)Rules framed by the State Government Under Section 59 of the Prison Act, 1894 to regulate the Classification and Treatment of Convicted and Under-trial PrisonersRules for the Classification of Convicted and Under-trial Prisoners.
