(1)(i)As far as structural arrangements permit, Class I prisoners shall be provided with cellular accommodation. Where cellular accommodation is not possible, association barracks shall be used.(ii)Class I prisoners shall, as far as possible, be kept separate from Class II prisoners in separate yards provided for the purpose.(2)Confinement of civil prisoners.- Every civil prisoner shall be confined in a civil ward of prison and shall not be allowed to hold communication or be associated with criminal prisoners.(3)Under-trial prisoners.- Under-trial prisoners shall be accommodated in separate cells at night:Provided that where cells are not available for all prisoners, adolescents and non-habitual prisoners shall be accommodated in cells first but these prisoners shall be kept separate from each other and from under-trial prisoners.(4)Separation of confessing under-trials.- Confessing under-trial prisoners shall, as far as practicable, be separated from other under-trial prisoners. Where a cell is used for segregating a confessing under-trial prisoner, he should be allowed the free use of the yard in front of the cell.Explanation. - A confessing under-trial prisoner is one who is certified as such by a Magistrate.(5)Under-trial accused of heinous offences.- Whenever practicable, under-trial prisoners who are accused of heinous offences shall not be confined with those who are accused of offences less heinous. Any under-trial prisoner who is accused of committing a crime in concert shall when a prison has separate compartments be kept separate from others concerned, in the same case. Where there is no separate compartment, such prisoners may be kept in separate cells by day and in separate wards by night, but shall not be kept in solitary confinement.(6)Confinement of habitual prisoners.- Every habitual criminal prisoner shall be confined in a special prison in which only habitual criminal prisoners are kept.(7)Prisoners convicted of rape etc.- Criminal prisoners convicted for committing rape, or unnatural offence, for kidnapping for the purposes of prostitution or for an offence under the Immoral Traffic (Prevention) Act, 1956, shall be kept separate in the prison from other prisoners and where structural arrangements permit, they shall invariably be lodged separate from other prisoners at night:Provided that women prisoners sentenced to confinement in a cell shall be removed from their cells to an association barrack before lock-up.(8)Prisoners sentenced to simple and rigorous imprisonment.- (i) Wherever possible, convicts sentenced to simple imprisonment shall be separated from those sentenced to rigorous imprisonment or life imprisonment.(ii)Convicts sentenced to simple imprisonment shall remain in the prison assigned to them and shall not enter the labour yards or communicate with the labouring prisoners unless they elect to work, in which case they shall remain with the group to which they are allotted.(iii)Habitual prisoners sentenced to simple imprisonment shall be kept separate from prisoners sentenced to rigorous imprisonment, unless they elect to work, in which case they may work with the letter during the prescribed hours.(iv)Non-habitual prisoners sentenced to simple imprisonment shall also be kept separate from other nonhabitual prisoners, but where there is no separate accommodation available for them, they may be located with the letter.
