327. Accommodation and segregation of prisoners in lock-ups. [§ 12, Act V, 1861].
(a)The accommodation of each lock-up shall be based on the scale of 36 square feet per prisoner. There shall be separate compartments for male and female prisoners.(b)Juvenile prisoners shall be kept segregated from other adult prisoners ordinarily in the female lock-ups if no female prisoner be there. When this is not possible due to the presence of female prisoners the juveniles should be kept in a convenient place under proper guard.(c)A notice in English and vernacular shall be hung up outside the lockup at every police-station and post showing the maximum number of male or female prisoners which the lock-up is authorised by the State Government to accommodate.(d)The authorized number shall never be exceeded; and any excess shall be accommodated in a convenient place under an adequate guard.
