The requisitions of this Act with respect to the separation of prisoners are as follows:—(1)in a prison containing women as well as men prisoners, the women shall be imprisoned in separate buildings or separate parts of the same building, in such manner as to prevent their seeing or conversing or holding any intercourse with the men prisoners;(2)in a prison where men prisoners under the age of twenty-one years are confined means should be provided for separating them altogether from the other prisoners and for separating those of them who have arrived at the age of puberty from those who have not;(3)unconvicted criminal prisoners shall be kept apart from convicted criminal prisoners; and(4)civil prisoners shall be kept apart from criminal prisoners.
