Section 5 in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974
5. Classification and authority directing the classification.
(1)Internees shall be divided into two classes, Classes I and II, according to the State of their health and their education, status and mode of living before detention.(2)The classification of each internee shall be made by the authority directing his detention :Provided that where no order is specifically passed regarding classification by the authority directing detention of the internee he shall be presumed to have been placed in Class II.(3)Subject to the provisions of this Order internees of Class I and Class II shall ordinarily be treated in the same manner as laid down in the Jail Manual, for the time being in force, for prisoners placed in Class B or superior Class and C or ordinary class respectively.
