(8)Prisoners sentenced to simple and rigorous imprisonment.- (i) Wherever possible, convicts sentenced to simple imprisonment shall be separated from those sentenced to rigorous imprisonment or life imprisonment.(ii)Convicts sentenced to simple imprisonment shall remain in the prison assigned to them and shall not enter the labour yards or communicate with the labouring prisoners unless they elect to work, in which case they shall remain with the group to which they are allotted.(iii)Habitual prisoners sentenced to simple imprisonment shall be kept separate from prisoners sentenced to rigorous imprisonment, unless they elect to work, in which case they may work with the letter during the prescribed hours.(iv)Non-habitual prisoners sentenced to simple imprisonment shall also be kept separate from other nonhabitual prisoners, but where there is no separate accommodation available for them, they may be located with the letter.
