154. Habitual offenders to be allotted to cellular accommodation in Special Prison.
(1)On admission to a Special Prison, the habitual offender shall be allotted cellular accommodation for three months during which period, he shall be under observation and shall not be allowed to associate with other prisoners therein. The Jailor shall maintain brief notes of his observations of the prisoner's behaviour. During this period, he may be provided with suitable work.(2)During such time as a prisoner is kept in a Central Jail, subject to rule 147, he shall not be granted the concessions of (a) remission, (b) furlough, (c) washing of his clothes in the Jail laundry, if there is one.(3)The prisoner shall not be eligible for being appointed as a 'Pancha' so long as he is confined in a Central Jail and unless during the first six months of his transfer to another prison, he maintains good prison record, he may not be eligible to such appointment subsequently.(4)The following facilities shall be extended to prisoners kept in a Central Jail:(a)Exercise- He may be allowed to take exercise one hour in the morning and one hour in the evening but shall not be allowed to join physical training, drill and games.(b)Work and wages- He shall be employed on suitable work inside the prison and paid wages under the provisions in rule 279 in Chapter XIV "Facilities to Prisoners".(c)Newspapers and Books- He shall have the same facilities as are admissible under the provisions in the chapter Facilities to Prisoners except that he may not be allowed to purchase any newspapers at his cost, or to have more than two books in his possession at a time. He shall not be allowed to have slates, pencils or other writing materials nor shall be allowed to join literacy classes for the first six months of his admission to a Central Jail.(d)Canteen facilities- Tea and snacks only may be permitted at his own cost: Provided the total amount of purchases does not exceed the limit fixed by the Inspector General from time to time.(e)Diet and Medical Aid- He shall be entitled to the same facilities as are admissible to other prisoners.(f)Cinema and concerts of devotional songs and the like- He shall not be allowed to witness dramatic performances and cinema shows, folk dances, concerts of devotional songs and the like, if arranged in prison during the first six months of his admission.
