Section 39 in The Kerala Prisons and Correctional Services (Management) Act, 2010
39. Separation of prisoners.—
(1)Prisoners classified into different categories under section 38 shall be imprisoned separately.(2)The prisoners referred to in clauses (a) to (k) of section 38 shall further be classified into male prisoners, and female prisoners and kept separated in separate buildings in such a manner as to prevent their contact with each other.(3)Female prisoners convicted or charged for offences under the Immoral Traffic (Prevention) Act, 1956 (Central Act 104 of 1956) shall be segregated from other female prisoners.(4)Adolescent offenders shall be separately confined and kept separate from adult prisoners.(5)Remanded and under trial prisoners shall be kept apart from contacted criminal prisoners.(6)Civil prisoners shall be kept apart from criminal prisoners.(7)Dangerous prisoners and security prisoners shall be kept separately.(8)Detenues shall be kept separately.(9)Military prisoners shall be kept separately.(10)Foreign prisoners shall be kept separately.(11)Lunatic criminal prisoners shall not be kept in prison, but sent to the nearest mental health centre or hospital on the advice of the Medical Officer.(12)First offenders shall be kept separate from habitual offenders.(13)Prisoners suffering from infectious diseases and those likely to infect fellow prisoners with diseases through bodily contact, shall be kept separately.(14)Aged, infirm and handicapped prisoners shall be kept separately as far as possible.(15)All blood related prisoners, separated on grounds of different sex, shall be allowed to meet each other once in a week in the presence of a prison officer.
