Section 5 in Punjab Detenus (Conditions of Detention) Order, 1974
5. Accommodation.
- Detenus shall be kept cells or association ward (preferably the latter) when they are detained in Jail, but in case they are detained in the police lock-ups or in Interrogation Centre, Old Jail, Amritsar, they shall be kept in the lock up separately from other persons but allowed to associate freely with each other if there are other detenus. The State Government, the Superintendent of Jail or the Superintendent of Police within whose jurisdiction the police lock up is situated or the Superintendent Incharge of the aforesaid Interrogation Centre, may confine any particular detenus or any particular class of detenus separately if this is considered desirable on any ground. The detenus may be allowed to sleep in the open during summer where such arrangements exist or can be made.
