- If, in any jail, at any time, all the cells are not in use for purposes of punishment or otherwise, the vacant cells many, subject to the following conditions, be occupied by convicts, for purposes connected with the separation of prisoners under these rules : -(a)If there are juveniles in the jail, and there are not sufficient means for separating them by night in the juvenile ward, the cells shall, in preference to any other class of prisoners, be occupied by juveniles for this purpose.(b)Such convicts sentenced under Section 366, as have been found guilty of kidnapping or abducting for purposes of prostitution and all convicts sentenced under Sections 376 and 377 of the Indian Penal Code shall, in preference to prisoners other than juveniles, be placed in cells both by day and night.(c)Convicts of the habitual class shall be placed in cells both by day and night in preference to convicts of the casual class.
