Section 41 in The Kerala Prisons and Correctional Services (Management) Act, 2010
41. Solitary confinement.—
No cell shall be used for solitary confinement unless it is furnished with the means of enabling the prisoner to communicate at any time with an officer of the prison, and every prisoner so confined in a cell for more than twenty four hours whether as a punishment or otherwise, visited at least once a day by the Medical Officer or Medical Subordinate.
