Women prisoners shall be classified and kept separately as under, namely: -:(i)under-trial prisoners shall be kept completely separated from convicted offenders, even when their number is small;(ii)habitual prisoners shall be kept separately;(iii)prostitutes and brothel keepers must also be confined separately;Notes: -(i)no criminal, or non-criminal, lunatic will be kept in the prison;(ii)no classification of prisoners shall be allowed on grounds of socio-economic status, caste or class;
