944. Treatment of infectious disease. Disposal of body in such case.
- Prisoners suffering from any infectious disease shall be treated in a separate ward, hut or tent, preferably in a remote part of the Jail grounds. After the death or recovery of a patient, his clothing, bedding etc. shall be thoroughly disinfected or destroyed and the room in which the case occurred, or was treated, shall be thoroughly cleansed and disinfected by means appropriate to the case. The Medical Officer shall give written directions for separating those who are suffering, or suspected to be suffering, from such infectious diseases for cleansing, the ward or cell, and for cleansing or destroying any clothing or bedding. Before removal for burial the body of any prisoner who dies of cholera, small-pox, AIDS, viral hepatitis or other communicable disease shall be wrapped in a sheet saturated with one part of corrosive sublimate in 1,000 parts of water or some other strong disinfectant. Such corpses should be disposed of with the least possible delay and surrounded with an ample supply of quicklime.
