Section 8 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
8. Locking and Unlocking.
(1)The Superintendent may in his discretion direct that internees shall be locked up at night not later than one hour after the lock-up time. The unlocking of cells or common wards, use of latrines and bathing shall be carried out in accordance with prison routine.(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.
