- When, in any jail, there is only one prisoner exists in any class and separation would amount to solitary confinement, such prisoner may if he so desires be permitted to associate with prisoners of another class :"Provided that the class with which such prisoner is permitted to associate shall be determined by the Superintendent and that the provisions of Section 27 of the Prisons Act, 1894 are not in any case infringed by the permission so accorded."
