(2)Whenever it appears to the Inspector General that -(a)there is likelihood of arrest of persons at any place within the State in connection with any agitation, demonstration or satyagraha and in such large number as cannot conveniently or safely be kept in the prison situated within or near such place, or(b)the number of inmates in any prison is greater than can conveniently or safely be kept therein and it is not convenient or safe to transfer the excess number to any other prison, or(c)due to the outbreak of any epidemic disease within any prison, or for any other reason, it is desirable to temporarily provide for some alternative accommodation for any inmates,temporary prison shall be established and so declared by such officer and in such manner as the State Government may by rules made under this Act prescribe or by general or special orders direct, to provide for accommodation of so many of the persons or inmates as cannot conveniently or safely be kept in the prison established under subsection (1)Chapter-III Rights and Duties of Inmates
