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State of Uttar Pradesh - Section

Section 286B in The General Rules (Criminal), 1977

286B. Conditions for superior class. - Without prejudice to Paragraph 497 (Jail Manual) lunatics who, by their social status, education or habit of life have been accustomed to a superior mode of living may, under the orders of the District Magistrate, be admitted to the superior class.

The treatment in jail of superior and ordinary classes of lunatics shall be governed by the rules applicable to superior and ordinary classes of under-trial prisoners in jails.