(7)Prisoners convicted of rape etc.- Criminal prisoners convicted for committing rape, or unnatural offence, for kidnapping for the purposes of prostitution or for an offence under the Immoral Traffic (Prevention) Act, 1956, shall be kept separate in the prison from other prisoners and where structural arrangements permit, they shall invariably be lodged separate from other prisoners at night:Provided that women prisoners sentenced to confinement in a cell shall be removed from their cells to an association barrack before lock-up.
