- Subject to the provisions of paragraph 569, the separation of the various classes of prisoners shall be carried out both by day and by night to the fullest extent the means available admit. If there are not a sufficient number of latrines, feeding and bathing platforms to keep the classes completely apart at parades, such arrangements for separation as are under the circumstances practicable, should be made.Note :- The fact of a prisoner being P.R. or EP.R./T. shall make no difference in his classification or treatment while in jail.(c)Rules Framed By The Local Government Under Section 60 of The Prisons Act, 1894 To Regulate The Classification and Treatment of Convicted and Undertrial PrisonersSection IRules For The Classification of Convicted and Under-trial Prisoners
