510. Amount of solitary confinement ordered on a warrant.
- The amount of solitary confinement that can be ordered by a Court, is at a time, not exceeding -(a)one month, if the term of imprisonment does not exceed six months;(b)two months, if the term of imprisonment exceeds six months, but does not exceed one year; and(c)three months, if the term exceeds one year.(2)If the period of solitary confinement ordered is stated in months, one month shall be counted as four weeks, two months as eight weeks and three months as twelve weeks.Explanation - Solitary confinement means such confinement with or without labour as entirely secludes the prisoner both from sight of, and communication with, other prisoners.
