Section 42 in The Kerala Prisons and Correctional Services (Management) Act, 2010
42. Prisoners sentenced to death.—
(1)Every prisoner sentenced to death shall, immediately on his arrival in prison sentence be searched meticulously and all articles shall be taken from him which the Superintendent or an officer authorised in this behalf by the Superintendent deems it dangerous or inexpedient to leave in his possession.(2)Every such prisoner shall be treated as a normal convicted prisoner until his final executable sentence is passed and such a prisoner shall not be entitled to any leave or escort visit.(3)As and when a finally executable sentence is passed in respect of prisoner sentenced to death, such prisoner shall be confined in a cell apart from all other prisoners and shall be kept under the charge of a guard, day and night.
